Naveen Goyal vs Haryana Shehri Vikas Pradhikaran And ...
2023 Latest Caselaw 22114 P&H

Punjab-Haryana High Court

Naveen Goyal vs Haryana Shehri Vikas Pradhikaran And ... on 16 December, 2023

Author: Deepak Sibal

Bench: Deepak Sibal

                                                          Neutral Citation No:=2023:PHHC:161627-DB




                                                 2023:PHHC:161627-DB
LPA-2037-2023(O&M)                                    1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                    LPA-2037-2023 (O&M)
                                    Date of decision: 16.12.2023


Naveen Goyal                                                  ....Appellant.

                          Versus

Haryana Shehri Vikas Pradhikaran and others                   ...Respondents.

                          ***

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MRS. JUSTICE SUKHVINDER KAUR

                          .......

Present:    Mr. Manav Bajaj, Advocate and
            Mr. Bunty Verma, Advocate
            for the appellants.

                          ***

DEEPAK SIBAL, J. (Oral)

Through the judgment of the learned Single Judge, which has

been impugned before us, respondents No.1 and 2's writ petition has been

disposed of with a direction to respondents No.1 and 2 to deliver possession

of Plot No.80-A, Sector-2, Faridabad to the appellant with a further

direction to the appellant to pay his outstanding dues to the respondents

alongwith interest @ 9% per annum within a period of 30 days from the

receipt of a certified copy of the judgment.

2. Learned counsel for the appellant submits that interest at the

rate of 9% per annum at which the appellant has been directed to pay his

outstanding dues to respondents No.1 and 2 is on the higher side because

the delay on the part of respondents No.1 and 2 in handing over of the

possession of the plot in question, resulting in the delay in making of the

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Neutral Citation No:=2023:PHHC:161627-DB

2023:PHHC:161627-DB

payment for the same by the appellant, was on the respondent-Haryana

Urban Development Authority (now Haryana Shehri Vikas Pradhikaran) as

the said respondent did not inform the appellant with regard to the

proceedings filed before this Court with regard to the challenge to the

acquisition of the land out of which the plot allotted to the appellant had

been carved out.

3. Before the learned Single Judge, on specific instructions of the

appellant himself, his counsel had offered to pay the outstanding amount

payable by the appellant to the respondents No.1 and 2 alongwith interest @

9% per annum, which offer, through the impugned judgment, was accepted

by the learned Single Judge. Therefore, the appellant is estopped from even

raising the plea to reduce the payable interest from 9% per annum.

4. Dismissed.

5. All pending applications, if any, also stand disposed of

accordingly.

(DEEPAK SIBAL) JUDGE

(SUKHVINDER KAUR) JUDGE 16.12.2023 Komal

Whether speaking/reasoned? : Yes/ No Whether reportable? : Yes/ No

Neutral Citation No:=2023:PHHC:161627-DB

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