Supreme Court - Daily Orders
Duli Chand vs State Of Haryana . on 8 October, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
1
ITEM NO.3 COURT NO.3 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 31377/2012
(Arising out of impugned final judgment and order dated 10/09/2012
in CWP No. 17623/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DULI CHAND & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 08/10/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Shantwanu Singh, Adv.
Mr. Ashok Kumar Singh, Adv.
For Respondent(s) Mrs. Nupur Choudhary, Adv.
Ms. Vivekta Singh, Adv.
Mr. Tarjit Singh Chikkara, Adv.
For Mr. Kamal Mohan Gupta, Adv.(N.P.)
Mr. Siddharth Mittal, Adv.
Mr. Anupam Rao, Adv.
For Mr. S. K. Sabharwal, Adv.
UPON hearing counsel the Court made the following
O R D E R
In pursuance of the notice issued by this Court, the learned counsel for the respondents-authorities has submitted Signature Not Verified that Digitally signed by four different plots have been allotted to four Jayant Kumar Arora Date: 2014.10.11 10:55:59 IST petitioners and the petitioners have already paid 10% of the Reason:
price of the plots so allotted.2
Upon payment of further 20% of the price of the plots, the petitioners shall be given possession of the said plots.
In view of the above, the learned counsel for the petitioners has submitted that 20% of the amount shall be paid within eight weeks from today and immediately upon payment of the said amount, the petitioners shall be given possession of their respective plots.
The petitioners shall give possession of the acquired land within one week.
In view of the above observations and directions, the Special Leave Petition stands disposed of.
(Jayant Kumar Arora) (H. S. Parasher)
Sr. P.A. Court Master