REGENT COMPUTRONICS PVT. LTD.

SURINDER SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

KARNAIL SINGH PACCA ALIAS KARNAIL SINGH MANAGING V. THE STATE OF PUNJAB [REFERRED]
GIAN JYOTI EDUCATIONAL SOCIETY V. URBAN ESTATE PUNJAB [REFERRED]
HARBINDER BAJWA V/S STATE OF HARYANA [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. PUSHPENDRA KUMAR JAIN [REFERRED]
NEYVELY LIGNITE CORPORATION LIMITED VS. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY [REFERRED]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED]
P T R EXPORTS MADRAS PVT LIMITED VS. UNION OF INDIA [REFERRED]
BHARATHI KNITTING COMPANY VS. DHL WORLDWIDE EXPRESS COURIER DIVISION OF AIRFREIGHT LIMITED [REFERRED]
CHARANJIT BAJAJ VS. STATE OF HARYANA [REFERRED]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. RAJINDER KAUR [REFERRED]

JUDGEMENT

(1.) This order will dispose of civil writ petition Nos. 3259, 7290, 11969, 13312, 13425, 13437, 13552, 14000, 14016, 14105, 14167 14311, 14500, 14547, 15220, 15316, 15317, 15925, 15959, 16514, 17098 17370 17371 17877, 18249, 18365 of 1994 and 123 and 315 of 1995 and 19828 of 1996 also.

(2.) The principal issue involved in these writ petitions is as to whether the respondents can demand additional price from the allottees of residential plots in various Sectors of Mohali, and if so, whether the additional price to be charged from the plot-holders can be fixed without granting an opportunity of hearing.

(3.) In order to determine the issue raised, brief exordium of facts as emerged runs thus.-

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SURINDER SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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