Punjab-Haryana High Court
Smt.Paramjit Kaur vs The State Of Punjab And Others on 30 August, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.15482 of 2010
Date of Decision : August 30, 2010.
Smt.Paramjit Kaur .....Petitioner
versus
The State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Raj Kaushik, Advocate, for the petitioner.
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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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Surya Kant, J. (Oral)
Notice of motion.
Mr.H.S.Brar, Additional Advocate General, Punjab, accepts notice on behalf of respondent No.1.
Since the order which I propose to pass is not likely to cause any prejudice to the respondent-Trust, there is no need to issue any notice to respondent Nos.2 & 3 at this stage nor any counter reply-affidavit from respondent No.1 is required at this stage.
The petitioner seeks quashing of the demand notice dated 1.2.2010 (Annexure P-5) whereby he has been asked to deposit a sum of Rs.3.70 lacs towards the enhanced price of the MIG flat in the Model Town Extension Part-I Scheme, allotted to him by the Improvement Trust, C.W.P.No.15482 of 2010 2 Ludhiana.
Similar demand notices were issued to the other allottees, including one Rajinder Kumar Gautam who approached this Court in Civil Writ Petition No.4146 of 2010 (Rajinder Kumar Gautam versus The State of Punjab and others). Vide order dated 10.3.2010 (Annexure P6), the said writ petition was allowed in part at the motion stage to the extent that the demand notice was set-aside and the Improvement Trust, Ludhiana was directed to furnish the necessary details to the allottee for raising the subject demand.
In my considered view, the order dated 10.3.2010 passed by this Court in Rajinder Kumar Gautam's case (supra), shall apply to all the similarly placed allottees. The present writ petition is accordingly disposed of with a direction to the Improvement Trust, Ludhiana to issue a fresh demand notice to the petitioner alongwith necessary details as to how the amount demanded from him/her has been arrived at.
Dasti.
August 30, 2010 (SURYA KANT) Mohinder JUDGE