G.D.A. Vs. KAMLESH SINGH AND OTHERS

JUDGEMENT

(1.) In these cases the challenging is to award of interest at the rate of 18% p.a. for the delay in handing over of the possession of the plots of land/flats to the Respondent/Complainant. In view of our order in the case of Haryana Urban Development Authority Vs. Darsh Kumar (Revision Petition 1197 of 1998) , where we have upheld the award of interest at the rate of 18% per annum in the light of which, these Revision Petitions are dismissed.