HINDUSTAN MARBLE AND TILES INDUSTRIES AND ORS. Vs. HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. AND ORS.

JUDGEMENT

(1.) THESE three petitions raise common questions and are, therefore, disposed of by this common order and judgment. For convenience, we will refer to the facts from Civil Writ Petition No. 9202 of 2014.

(2.) THE sixty nine petitioners in CWP No. 9202 of 2014 have sought a writ of certiorari to quash an impugned order dated 21.03.2014/28.03.2014 determining an additional price of Rs. 846 per sq. meters as payable by the petitioners and a notice dated 08.05.2014 demanding payment thereof. The petitioners have also sought an order directing the respondent to execute conveyance deeds in their favour in respect of the lands/plots which are subject matter of this petition.