HARYANA URBAN DEVELOPMENT AUTHORITY Vs. VED PARKASH

JUDGEMENT

(1.) The above revision petitions are being disposed of by this common order as on 23.3.2010, this Commission observed that the issues raised in all these revision petitions are identical and they are being taken up for consideration.

(2.) The question raised in these revision petitions is that as per terms of allotment letter, possession of plots were to be offered only on completion of development work in the locality, can the petitioner still charge interest from the date of offer of possession of the plots to them?

(3.) Both the Fora below had answered the question adverse to the petitioner.