CHIEF SETTLEMENT COMMISSIONER Vs. CHANDGI RAM

JUDGEMENT

(1.) This order shall dispose of L.P.A. No. 698 of 1992 (O & M), titled as The Chief Settlement Commissioner, Haryana and others v. Chandgi Ram and others; L.P.A. No. 765 of 1992 (O & M), titled as The Chief Settlement Commissioner and others v. Yash Pal Sood and others and C.W.P. No. 4546 of 1995, titled as Haresh Chander Grover and others v. The Chief Settlement Commissioner, Haryana, Chandigarh and others raising identical questions of law and facts. The challenge in the Letters Patent Appeals are to the orders passed by the learned Single Bench of this Court whereby the writ petitions were allowed and the respondents-the present appellants were directed to charge from the allottees the price @ Rs. 250/- per square yard except petitioners No. 71 and 72, who were ordered to be charged @ Rs. 170/- per square yard. The price so calculated was payable in six yearly installments with 9% interest per annum.

(2.) During the pendency of the present appeals directed against the said judgment, the respondents-the writ petitioners have filed civil misc. application bearing C.M.A. No. 2475 of 2012. It is averred that the applicants-writ petitioners be allowed to pay the amount as demanded by Tehsildar (Sales), Faridabad while undertaking to accept the order passed by the Tehsildar (Sales).

(3.) During the course of hearing, learned counsel for the respondents also referred the order passed by the learned Single Bench of this Court in C.W.P. No. 8212 of 1994, titled as Lalita Mehta v. State of Haryana and others on 14.08.2013 whereby in similar circumstance, the allottees have been given time to deposit the amount demanded along with simple interest @ 9% per annum within a period of six weeks. Learned counsel for the writ petitioners states that the writ petitioners are ready and willing to pay the amount demanded along with simple interest @ 9% per annum within two months from today.