HARYANA URBAN DEVELOPMENT AUTHORITY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since both the writ petition(s) involve common questions of facts and law, besides when a similar order is impugned in both the writ petition(s), therefore, they are amenable to be decided through a common order.

(2.) The Haryana Urban Development Authority (hereinafter for short called as the HUDA), now known as Haryana Shehri Vikas Pradhikaran (HSVP) in an open auction, allotted on free hold basis for a total consideration of Rs.29,11,000.00, thus a plot bearing No. 88, Sector 5, Panchkula measuring 275 square meters, to one Satinder Singh and Others.

(3.) 10 % amount was to be deposited at the time of participation in the auction, another 15 % was to be deposited within 30 days of the making of the allotment letter and the balance 75 % was payable in 8 half yearly installments alongwith interest @ 10 % per annum.