AJAY SOOD Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners have challenged the notices issued by the Haryana Urban Development Authority requiring them to pay enhanced compensation in respect of plots allotted to them by respondent No. 1. Since the issue raised in all the cases is identical, we are deciding these petitions by a common order.

(2.) FACTS:

(3.) We have heard learned counsel for the parties at sufficient length and have carefully gone through the records of the case.