HARYANA URBAN DEVELOPMENT AUTHORITY Vs. VEENA KAKKAR

JUDGEMENT

(1.) THESE are two Revision Petitions against the common order in First Appeal Nos. 521 and 522 of 1993 passed on 7th December, 1993 by the State Commission of Haryana. As such both the Revision Petitions are disposed of by this order.

(2.) THE Revision Petitioner- Haryana Urban Development Authority advertised for sale of plots in Sector 55, Gurgaon and Sector 45, Faridabad by draw of lots in January, 1992. The respondent Smt. Veena Kakkar deposited the earnest money amounting to Rs. 27,324/- in the case of the plot in Gurgaon and Rs. 23,931/- in the case of the plot in Faridabad within time.

(3.) IN the applications in the prescribed form for allotment of plots it was agreed to by the applicant that "No interest shall be payable on the money of the applicant for the period for which the same is lying with the authority".