Punjab-Haryana High Court
Tecpro Systems Ltd vs Hsidc And Others on 4 February, 2009
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P NO. 21505 OF 2008
DECIDED ON : 04.02.2009
TECPRO SYSTEMS LTD.
...Petitioner
versus
HSIDC and others
...Respondents
CORAM : HON'BLE MR. JUSTICE SURYA KANT
Present : Mr. Arun Palli, Senior Advocate with
Mr. Umesh Gulati, Advocate,
for the petitioner.
SURYA KANT, J. (ORAL)
The petitioner seeks quashing of notice dated 04.12.2007 (Annexure P-3), as well as, the speaking order dated 18.09.2008 (Annexure P-12). Vide the aforementioned notice/orders, the petitioner has been asked to pay additional amount towards the sale price of the plot allotted to him. The said amount is sought to be recovered on the plea that compensation for the acquired land has been enhanced by the Reference/Appellate Court(s).
Learned counsel for the petitioner fairly submits that an identical controversy was considered by this Court in "C.W.P No. 21521 of 2008 (Mitsui Kinzoku Components India Pvt. Ltd. Vs. Haryana State Industrial Development) and the said writ petition has been dismissed vide order dated 13.01.2009. C.W.P NO. 21505 OF 2008 -2-
For the reasons recorded in Mitsui Kinzoku Components India Pvt. Ltd's case (supra), this writ petition is also dismissed.
FEBRUARY 04, 2009 (SURYA KANT) shalini JUDGE