(1.) By this common order, the aforementioned two writ petitions shall stand disposed of as same involves similar question of law. Therefore, facts of CWP-22585-2025 are being considered for the adjudication of both the petitions.
(2.) Through this petition the petitioner has challenged the imposition of the current price in violation of the judgment in Rajiv Manchanda and others vs. HUDA, 2018 (4) RCR (Civil) 508, as the allotment letter dtd. 28/7/2025 reflects a revised rate of Rs.2,61,14,900.00 (2025-26) instead of the 2018 rate. Additionally, the petitioner has sought quashing of the Condition No. 27 of the same letter, which prohibits transfer of the plot for five years. This Court has already dealt with the similar issue in CWP-16389-2025 titled as "Ram Lal Mahendru Vs. State of Haryana and others" decided on 22/12/2025 and find that the facts of this petition are partially covered by the said judgment qua charging of current price but the second prayer seeking quashing of condition No.27 of the allotment letter dtd. 28/7/2025, which bars transfer of the plot for five years, needs to be adjudicated.
(3.) Heard.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN