VINOD MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 16394 of 1991, 12680, 14419, 14753, 13108, 16750, 15918, 12681, 14078 and 16664 of 1992, 7019, 7009 and 6315 of 1993, 4648, 11408 and 11407 of 1995 and 2771 and 12591 of 1996, as common questions of law and facts are involved in these cases. For brevity, the facts are being taken from CWP No. 16664 of 1992.

(2.) THE petitioners seek quashing of the show cause notices 3.4.1991, 12.12.1991 and 1.7.1992 (Annexures P-4, P-7 and P-8) issued under Section 17(1)(2) of the Haryana Urban Development Authority Act, 1977 (in short the HUDA Act). They also seek a direction to prohibit the respondent-authorities from charging interest till the development of the area, with a further direction to charge interest @ 10% only and not @ 18% as was being demanded allegedly in violation of the HUDA Regulations.

(3.) VIDE clause No. 23 of the allotment letter, it was further stipulated that eight half yearly installments were to fall due on 5th April and 5th October every year and were to be deposited during the period commencing from 13th May, 1988 (1st installment) to 13th November, 1991 (the last installment).