HARYANA URBAN DEVELOPMENT AUTHORITY Vs. PERMANENT LOK ADALAT

JUDGEMENT

(1.) Feeling aggrieved against the impugned award dtd. 15/12/2015 (Annexure P-6) passed by the Permanent Lok Adalat, Public Utility Services, Panipat, Camp Court at Sonipat, accepting the application of respondents No. 2 to 4 under Sec. 22-C of the Legal Services Authority Act, 1987 and directing the petitioners to pay the amount on account of interest @ 9% per annum on the money which remained with them for more than four years, petitioners have approached this Court by way of present writ petition under Sec. 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned For Subsequent orders see CWP-18431-2016 award.

(2.) Heard learned counsel for the petitioners.

(3.) It has gone undisputed before this Court that an amount of Rs.5.00 lacs deposited by the landowners-respondents No. 2 to 4 remained with the petitioners w.e.f. 19/2/2011 to 17/4/2015. It also goes without saying that since this amount of Rs.5.00 lacs remained with the petitioners for the abovesaid period for more than four years, petitioners were using the said amount in the manner it could have been used. It is also not in dispute that petitioners refunded the abovesaid amount, however, without interest.