Punjab-Haryana High Court
Sri Kishan (Deceased) Through His Lrs ... vs Haryana Housing Board And Another on 9 March, 2011
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.9793 of 1989 (O&M)
Date of decision:09.03.2011
Sri Kishan (deceased) through his LRs and others ....Petitioners
versus
Haryana Housing Board and another ....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: None for the petitioners.
Mr. V.K.Vashisth, Advocate, for the respondents.
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1. Whether reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the reporters or not ? No.
3. Whether the judgment should be reported in the digest ? No.
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K.Kannan, J. (Oral)
1. There is no representation for the petitioners. The counsel for the respondents-Housing Board is present.
2. The case arises out of an allotment of several houses by the Housing Board at Adampur. By the impugned notices issued by the second respondent, additional price had been demanded for the increase in price of land on account of the additional price which the Housing Board had to pay in the claim for enhancement of compensation by the original owners. The impugned notices came to be issued as resultant to decrees passed by the Civil Courts redetermining the compensation to the original owners. Clause 2(w) of the Haryana Housing Board Act Civil Writ Petition No.9793 of 1989 (O&M) -2- provides for a right to the Board to secure the additional amounts which were required to be paid by the Board to the original owners. The action of the respondents conforms to law and it is in exercise of the authority under the aforesaid Act. A challenge to the proceedings cannot survive favourable consideration and the writ petition is dismissed.
(K.KANNAN) JUDGE 09.03.2011 sanjeev