THE IMT MANESAR RESIDENTS WELFARE ASSOCIATION (REGD.) AND ANOTHER Vs. HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION AND OTHERS

JUDGEMENT

(1.) THE petitioner -Residents Welfare Association has filed the instant petition for quashing of the demand notice dated 24.9.2012 (Annexure P4) whereby the payment of enhanced cost on account of enhancement of land acquisition compensation has been demanded from the members of the petitioner -Association at the rate of Rs. 3552/ - per sq. meter. This demand has been made in addition to the tentative price paid by the members of the petitioner -Association at the time of allotment of the plots at the rate of Rs. 1800/ - per sq. meter. It is the case of the petitioners that the respondents have not properly calculated the cost on account of enhancement in compensation which is sought to be recovered from the members of the petitioner -Association being allottees.

(2.) IN the written statement filed on behalf of respondents No. 1, 2 and 4, the following offer/suggestion has been made: -