Punjab-Haryana High Court
Nirmala Devi And Others vs The Haryana State Agricultural ... on 12 December, 2011
Bench: Satish Kumar Mittal, Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Writ Petition No.22993 of 2011
Date of Decision:- December 12, 2011
Nirmala Devi and others
...Petitioners
Versus
The Haryana State Agricultural Marketing Board,
Panchkula and another
...Respondents
CORAM: HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
HON'BLE MR.JUSTICE PARAMJEET SINGH
Present: Mr. Ashish Aggarwal, Advocate,
for the petitioners.
Satish Kumar Mittal, J. (Oral)
The petitioners, who are Auction Purchasers of Plots/Shops in New Extension Grain Market, Indri, District Karnal, have filed the instant writ petition under Articles 226 and 227 of the Constitution of India for issuing direction to the respondents to waive off the interest on the amount of installments due to be paid by them on account of constructions of the shops within the prescribed time.
It is the case of the petitioners that in order to give incentive to the existing allottees, the allottees who have constructed the shops within the time prescribed, their interest on the installments has been waived off by the respondent-Board. It is further the case of the petitioners that same relief was granted to so many other allottees of the said Grain Market, but the same relief till date has not been granted to the petitioners for which they are legally entitled to not only under the rules but as a parity Civil Writ Petition No.22993 of 2011 -2- also. It is further the case of the petitioners that the Market Committee, Indri has recommended the case of the petitioners for waiving off the interest on the due installments, in spite of that, the respondent-Board is not taking any decision on the issue. Learned counsel states that the petitioners have also made a representation dated 6.6.2011, copy of which has been annexed with the petition as Annexure P12, and the said representation has not been considered by the Marketing Board. Learned counsel contends that the petitioners will further make a detailed representation by giving instances of the persons who have been given the benefit under the said Policy.
After hearing the learned counsel for the petitioners, without issuing notice of motion to the other side, as it will unnecessary delay the matter, we dispose of this writ petition with the direction that if the petitioners make a detailed representation with regard to the relief claimed in the petition to respondent No.1 within a period of 15 days from today, the Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula is directed to take a decision on the said representation expeditiously, by passing a speaking order, preferably within a period of three months from the date of receipt of certified copy of the order.
(SATISH KUMAR MITTAL)
JUDGE
December 12, 2011 (PARAMJEET SINGH)
vkg JUDGE