Punjab-Haryana High Court
Ram Chander Sharma vs Haryana Urban Development Authority ... on 7 October, 2013
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
C.W.P. No.6125 of 1995 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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C.W.P. No.6125 of 1995
Date of Decision: 07.10.2013
Ram Chander Sharma ....Petitioner
Versus
Haryana Urban Development Authority and another ....Respondents
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present: Mrs. Kiran Bala Jain, Advocate,
for the petitioner.
Mr. Siddharth Batra, Advocate,
for the respondents.
SATISH KUMAR MITTAL, J. (ORAL)
The present writ petition was filed challenging the demand of enhanced land compensation from the petitioner @ Rs.389.06 per square yard, vide letter dated 07.09.1995. Subsequently, during the pendency of the writ petition, the above said demand was reduced to Rs.246.74 per square yard, vide letter dated 24.01.2000. The challenge in this writ petition is also with regard to non-approval of the building plan on account of non-payment of certain amount.
Counsel for the respondents while placing on record the affidavit of the Estate officer, HUDA, Ambala, states that by admitting the said demand to be correct, the petitioner has deposited all the outstanding dues as per Virender Singh Adhikari 2013.10.10 12:52 I attest to the accuracy and integrity of this document High Court Chandigarh C.W.P. No.6125 of 1995 -2- HUDA policy and, accordingly, non-encumbrance and no dues certificate have been issued to the petitioner. Thereafter, the petitioner has raised the construction on the plot in question and the occupation certificates has also been issued to him.
In view of the statement made by counsel for the respondents, the present writ petition has become rendered infructuous.
Ordered accordingly.
(SATISH KUMAR MITTAL) JUDGE (MAHAVIR S. CHAUHAN) JUDGE 07.10.2013 adhikari Virender Singh Adhikari 2013.10.10 12:52 I attest to the accuracy and integrity of this document High Court Chandigarh