REMPLOYEES STATE INSURANCE CORPORATIONDENTS WELFARE ASSOCIATION (REGD) Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Residents Welfare Association (Registered body) Urban Estate No. 2, Hisar in this petition has prayed for quashing of the impugned order Annexure P 1 whereby Haryana Development Authority (for short referred to as 'HUDA') has revised the water and sewerage charges in Urban Estate No. 2 Hisar.

(2.) Petitioner-Association is a registered Society under the Societies Registration Act 1860 (as amended by Punjab Amendment Act (1957). Huda developed a residential colony in Hisar known as Urban Estate No. 2. Members of the petitioner-Association are the plot holders in the said residential colony and have constructed their houses. Plots were allotted to the members of the petitioner-Association during the years 1973-1979. Till February 1988, HUDA had been charging water and sewerage charges as per the following rates:-

(3.) HUDA in its meeting held on 11.9.1987 enhanced the water and sewerage charges and doubled the rates from the previous rates. A formal order was passed on 3.2.1988 but the same was made effective w.e.f. 11.9.1987 i.e. from the date when the decision of enhancing water and sewerage charges was taken in the meeting.