Punjab-Haryana High Court
Ram Singh & Ors vs State Of Haryana & Ors on 11 February, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-22722-2014 (O&M)
Date of decision:- 11.02.2016
Ram Singh and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Sandeep Yadav, Advocate,
for the petitioners.
Mr. Rahul Dev Singh, Deputy Advocate General, Haryana,
for the respondents.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
The petitioners seek an order directing the respondents to carry out the external development works contending that they have deposited the requisite amount(s) with respondent No. 3 i.e. the Haryana Urban Development Authority.
2. If the petitioners have deposited the entire amount(s), respondent No. 3 is bound to carry out the external development works. It is now a year and a half since the petition was filed. The position must have changed. The respondent No. 3 would of course take into consideration whether it has received the payments from the other colonizers as well.
3. In the event of respondent No. 3 not having completed any particular external development work, the petitioners shall inform AMODH SHARMA 2016.02.12 10:43 I attest to the accuracy and authenticity of this document chandigarh CWP-22722-2014 (O&M) 2 respondent No. 3 of the same with the necessary details. The respondent No. 3 would thereupon complete the works. If is not possible to do so, respondent No. 3 shall in writing inform the petitioners as to why it is unable to do so.
4. Liberty to apply.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 11.02.2016 Amodh AMODH SHARMA 2016.02.12 10:43 I attest to the accuracy and authenticity of this document chandigarh