CHANDRA TEWATIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, who have purchased plots from D.L.F. Universal Limited, M/s. Utility Builders and Promoters Leasing: (India) Ltd., Unitech Limited Ansal Properties and Industries (Pvt.) Ltd., have invoked writ jurisdiction of the High Court for quashing the levy of enhanced development charges by the Haryana Urban Development Authority (for short "the H.U.D.A.") and also for directing the respondent Nos. 1 to 3 for ensuring the external development work of the colonies in District Gurgaon.

(2.) The learned counsel for the parties are in agreement that the issues of fact and the question of law raised in these petitions-are identical. Therefore, we are deciding all the petitions by a common order.

(3.) D.L.F. Universal Limited, Ansal Properties and Industries (Pvt.) Ltd., Unitech Limited and Utility Builders were granted licences under the Haryana Development and Regulation of Urban Areas Act, 1975 (hereinafter referred to as "the Act of 1975") and the rules made thereunder for developing colonies in District Gurgaon. All of them entered into an agreement with the Government of Haryana for the purpose of development of colonies in accordance with the licence. Some of the clauses of the agreement entered into between the owner of the land and the Director, Town and Country Planning, Haryana, acting on behalf of the Governor of Haryana are:-