Punjab-Haryana High Court
Mr. Deepak Uppal And Another vs Haryana Urban Development Authority on 10 April, 2013
Bench: Satish Kumar Mittal, Amol Rattan Singh
IN THE HIGH COURT FOR THE STATESOF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.24582 of 2012
Date of Decision: April 10, 2013
Mr. Deepak Uppal and another ...Petitioners
Versus
Haryana Urban Development Authority ...Respondent
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Saurav Verma, Advocate
for the petitioners.
Mr. D.V. Sharma, Senior Advocate with
Mr. Shivani Sharma, Advocate
for the respondent.
***
SATISH KUMAR MITTAL, J. (ORAL)
On March 22, 2013, the learned Senior counsel for the respondents requested for a short adjournment to have instructions with regard to sanctioning of the building plan by charging the extension fee of the period excluding the litigation period and the case was adjourned for today.
In pursuance of the said order, an affidavit of Sh. Narender Yadav, Estate Officer-I, Haryana Urban Development Authority, Gurgaon has been placed on record, stating that the Administrator, HUDA, Gurgaon has decided to treat the litigation period from 18.05.1991 to 10.10.2007 as zero period and petitioners are liable to pay extension fee for non-construction of the plot, amounting to `1,53,734/- as per HUDA rates. It has also been stated that on deposit of the said amount, the building plan submitted by the petitioners would be sanctioned immediately.
CWP No.24582 of 2012 -2-
Accordingly, in view of the said affidavit, this writ petition is disposed of in the aforesaid terms. If the petitioners deposit the said amount, within one month, the respondent-HUDA is directed to sanction the building plan, in accordance with law, within a period of one month thereafter.
(SATISH KUMAR MITTAL)
JUDGE
April 10, 2013 (AMOL RATTAN SINGH)
vcgarg JUDGE
LPA No.86 of 2013 (O&M) -2-