SOM PRAKASH Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) SINCE facts are common and similar question of law is involved in the above noted petitions hence, the same are being disposed of by this common order.

(2.) THERE is an application seeking condonation of delay of 21 days in R.P. No. 2338 of 2012. In view of the reasons stated in the application, the delay is condoned and application stand disposed of.

(3.) CONTROVERSY in these cases is with regard to the non development of the area where plots in question are situated and for which, can respondent charge interest on the instalments from the petitioners and whether petitioners have any right to seek any compensation from the respondents for not developing the plots in question.