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Sammat Singh vs State Of Haryana And Others
2023 Latest Caselaw 125 P&H

Citation : 2023 Latest Caselaw 125 P&H
Judgement Date : 5 January, 2023

Punjab-Haryana High Court
Sammat Singh vs State Of Haryana And Others on 5 January, 2023
HAMANT
2023.01.06 10:16

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(117) CW P-30334-2022
Date of Decision: 05.01.2023

SAMMAT SINGH ..-Petitioner
VS

STATE OF HARYANA AND OTHERS ... Respondents

CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Ajay Jain, Advocate for the petitioner.

Mr. Parvinder S. Chauhan, Sr. Addl. A.G., Haryana.

38 OK 2K ok

AUGUSTINE GEORGE MASIH, J (ORAL)

Petitioner has approached this Court with a grievance that despite having paid the amount due for allotment of plot No.165GP measuring 14 Marla situated in Sector-5, Hansi with the compensation having been enhanced to Rs.1000/- per sq. yard as settled upto the Hon'ble Supreme Court vide judgment dated 17.10.2022, the respondents are not proceeding to grant him the 'No Dues Certificate'. The claim on the other side on behalf of HSVP, Hisar is that an amount which is enhanced because of enhancement in compensation by the High Court is due towards the petitioner which in the light of the subsequent judgment dated 17.10.2022 of Hon'ble Supreme Court referred to above cannot be accepted and the said

amount cannot be claimed by the respondents.

Petitioner has submitted a representation dated 02.12.2022

(Annexure P-5) addressed to the Chief Administrator, HSVP, Haryana,

| attest to the accuracy and authenticity of this order/judgment

Sector-6, Panchkula which till date has not been decided. Counsel has

pointed out that the copies have been sent to the other respondents as well.

Counsel for the respondent to seek instructions in this regard and ensure that a decision is taken on the representation as has been submitted by the petitioner dated 02.12.2022 (Annexure P-5) by the competent authority within a period of four weeks from today. The decision

so taken be conveyed to the petitioner forthwith.

The present writ petition is disposed of accordingly.

(AUGUSTINE GEORGE MASI)

JUDGE (VIKRAM AGGARWAL) JUDGE 05.01.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2023.01.06 10:16

| attest to the accuracy and authenticity of this order/judgment

 
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