Punjab-Haryana High Court
Suman Bala vs The Chief Administrator on 4 February, 2013
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.2378 of 2013
Date of Decision : February 04, 2013
Suman Bala .....Petitioner
versus
The Chief Administrator, GMADA and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE R.P.NAGRATH.
Present : Mr.S.S.Bhinder, Advocate, for the petitioner.
-.-
1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioner seeks a mandamus to direct the Chief Administrator, Greater Mohali Area Development Authority (for short, the GMADA), SAS Nagar Mohali to refund the excess amount allegedly charged towards interest and penalty on the delay in deposit of installment of residential plot measuring 250 square yards allotted to her in Aerocity, SAS Nagar Mohali, in response to her application form No.18176.
The short grievance of the petitioner is that for the delay of a few days in deposit of seven installments, the total interest and penalty payable by her should not have acceded more than Rs.11009/- whereas the authorities have charged a hefty amount of Rs.,153,000/-. On this premise, the petitioner seeks a mandamus for refund of the excess amount.
Having heard learned counsel for the petitioner and considering the nature of relief sought in this writ petition, however, without expressing any views on merits, we CWP No.2378 of 2013 [2] deem it appropriate to dispose of this writ petition with a direction to the Estate Officer, GMADA, SAS Nagar Mohali to consider this writ petition as a representation on behalf of the petitioner and dispose of her claim by passing a speaking order within a period of three months from the date of receiving a certified copy of this order. The petitioner is directed to deposit two copies of this writ petition in the Registry to enable the later to send the same to the respondent-Estate Officer alongwith a certified copy of this order.
Ordered accordingly.
Dasti.
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(SURYA KANT)
JUDGE
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February 04, 2013 (R.P.NAGRATH)
Mohinder JUDGE