Punjab-Haryana High Court
Jagjit Isngh vs Chandigarh Housing Board And Anr on 26 April, 2018
Author: Anupinder Singh Grewal
Bench: Ajay Kumar Mittal, Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1 CWP-25634-2017
233 Date of Decision: 26.04.2018
JAGJIT SINGH ....Petitioner(s).
Versus
CHANDIGARH HOUSING BOARD AND ANR. ...Respondent(s).
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Sanjay Saini, Advocate
for the petitioner.
Mr. Arjun Sharma, Advocate
for respondent No.1.
***
ANUPINDER SINGH GREWAL, J.
The petitioner is seeking a direction to respondents No.1 and 2 to release interest on the principal amount deposited by him from the date he deposited the amount till it was actually paid.
2. Respondent No.1 is stated to have advertised for the sale of plots/flats in the housing scheme Prasvnath Pride India at Rajiv Gandhi Technology Park, Chandigarh. The scheme had been jointly floated by respondents No.1 and 2 and sample model flats/villas had been constructed. The petitioner had deposited an amount of `32,57,750/- with the respondents on the basis of agreement dated 25.04.2008 against flat No.D-7-G03 which was allotted to him. He was also charged interest at the rate of 9% as per agreement, a copy of which is annexed as Annexure P-1. However, the project did not materialize and consequently, it was cancelled.
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3. Learned counsel for the respondent no. 1 has furnished a copy of letter issued by Chandigarh Housing Board to the petitioner on 19.04.2018 wherein, it has been mentioned that the Chairman, Chandigarh Housing Board has given an approval for the interest amount on the principal amount of `9,76,125/- to be paid to the petitioner, which is taken on record. Learned counsel for respondent No.1 states that the payment of interest shall be made to the petitioner expeditiously.
4. In view of the above, we are of the opinion that grievance of the petitioner has been substantially redressed. Respondent No.1 is directed to make the payment of interest to the petitioner, in accordance with law within a period of three months from the date of receipt of certified copy of this order.
5. The petition stands disposed of accordingly (AJAY KUMAR MITTAL) (ANUPINDER SINGH GREWAL) JUDGE JUDGE 26.04.2018 SwarnjitS Whether speaking/reasoned : YES/NO Whether reportable : YES/NO 2 of 2 ::: Downloaded on - 13-05-2018 15:44:59 :::