Punjab-Haryana High Court
Suchitra Mehta And Another vs Haryana Urban Development Authority on 16 March, 2010
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM Nos.3597-98 of 2010 in
Civil Writ Petition No.13187 of 2008
Date of decision:16.03.2010
Suchitra Mehta and another ....Petitioners
versus
Haryana Urban Development Authority, Sector 12, Faridabad and others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. Kul Bhushan Sharma, Advocate, for the petitioners.
Mr.J.P. Bhatt, Advocate, for
Mr. Arun Walia, Advocate, for respondents 1 and 2.
Mr. Ravi Dutt Sharma, Deputy Advocate General, Haryana,
for respondent No.3.
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1. Whether reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the reporters or not ?
3. Whether the judgment should be reported in the digest ?
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K.Kannan, J. (Oral)
1. There has been already a direction from this Court in Civil Writ Petition No.8685 of 2008 taking note of the fact that there are more than 4000 cases pending relating to HUDA where they have served several allottees with notices of resumption. A direction has been given to constitute a permanent Lok Adalat within the High Court for settling the matters amicably.
CM Nos.3597-98 of 2010 in Civil Writ Petition No.13187 of 2008 -2-
2. The learned counsel appearing for the parties state that this matter could also be directed to be sent to Lok Adalat for resolution of the dispute. Counsel for the petitioners states that if any specific amount is shown as legitimately due to HUDA, the petitioners would be willing to pay the amount. The respective contentions of the parties could be addressed before the Lok Adalat and the matter is, accordingly, dispatched for consideration before the Lok Adalat constituted for this purpose. Await report of the Lok Adalat regarding settlement within 3 months.
3. Parties are directed to appear before the Lok Adalat on 31.03.2010.
(K.KANNAN) JUDGE 16.03.2010 sanjeev