GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER was allotted a plot of 400 Sq. yards on 19.3.1987 at the provisional price of Rs. 93,000/-. The respondents vide letter dated 28.10.1992 claimed the price of the said plot at Rs. 3,12,000/- fixed by the State Government. The respondents claim the rest of the amount. Similar notices were issued to various allottees, who preferred the writ petitions challenging the enhanced price. This Court vide D.B. judgment in CWP No. 13283 of 1991 decided on 28.9.1992 (AIR 1993 P & H 54), came to the conclusion that the respondents could not enhance the price of the plot. It is only in case of enhancement held by Land Acquisition Collector or the proceedings for enhancement of compensation, if the compensation is enhanced, the price can be enhanced to the extent of enhancement of compensation.

(2.) A pari materia question on same facts arose when similar notice was under challenge in LPA 346 of 1994 decided on 21.1.1995 wherein it was laid down that the respondents cannot enhance the price of the plot. Enhancement of the price fixed was quashed on the ground that there was no justification in the circumstances for enhancement of the price of the plot. Similar view was taken by this Court in case of D.S. Laungia and others v. State of Punjab etc., AIR 1993 Punjab and Haryana 54. The respondents went in appeals to the Supreme Court which were later on dismissed as withdrawn.

(3.) IN view of the observations made above, writ petitions are dismissed. Petitions dismissed.