CHANDER KANTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE writ petitioners applied for allotment of residential plots in Urban Estate, Karnal Sector 13, and the petitioners were allotted the plots. Initially the price of the plot was fixed at Rs. 33,35 and 37 per sq. yard depending upon the location of the plot. In the letter of allotment it is mentioned that the price of the plot is subject to variation with reference to the actual measurement of the plot as well as in case of enhancement of compensation of acquisition cost of the land of this sector by the Court or otherwise, the allottees shall have to pay additional -price of the plot if any, as determined by the Department within 30 days from the date of demand. Thereafter, the owners of the land which has been acquired for the development of the urban estate, claimed enhancement of the development of the urban estate, claimed enhancement of the compensation under the provisions of the Land Acquisition Act and the Court awarded more compensation than the one already fixed by the Land Acquisition Officer. Consequently, the price of the plot has to be re -fixed. Accordingly, notices have been given to the allottees demanding the payment of enhanced price of the plots. The respondents revised the price of the plots. Under the notices, the allottees were also informed that failure to pay the enhanced price within the time stipulated will attract the penalty and the penal interest. Challenging the notices issued by the respondents, claiming enhanced price of the plots, this writ petition has been filed.

(2.) THEREFORE , this writ petition is disposed of holding that the respondents are entitled to collect the enhanced price from the petitioners in respect of the plots allotted to each of the petitioners but the respondents are not entitled to charge any interest from the petitioners for the period intervening between the deposit of compensation and the date of issue of notices. The writ petition is accordingly disposed of. R -M.S. Order accordingly.