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STATE OF PUNJAB & ORS. versus COL. KULDEEP SINGH

Citation: [2010] 7 S.C.R. 344 · Decided: 03-06-2010 · Supreme Court of India · Bench: B.S. CHAUHAN · Disposal: Appeal(s) allowed

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Judgment (excerpt)

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[2010] 7 S.C.R. 344 
STATE OF PUNJAB & ORS. 
v. 
COL. KULDEEP SINGH 
(Civil Appeal No. 3546 of 2007) 
JUNE 3, 2010 
[DR. B.S. CHAUHAN AND SWATANTER KUMAR, JJ.] 
Punjab Urban Estate (Sale of Sites) Rules, 1965: 
Allotment of plot - Liability of al/ottee to pay additional 
price - HELD: In view of the decision of the Court in Smt. 
Fuljit Kaur* the judgment of the High Court is set aside - The 
demand notice is upheld - The appellants are entitled to make 
recovery in accordance with law. 
*Smt. Fuljit Kaur vs. state of Punjab & Ors. [201 O] 7 SCR 
317, relied on. 
Case Law Reference: 
[2010] 7 SCR 317 
relied on 
para 2 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 
3546 of 2007. 
From the Judgment and Order dated 6.12.2006 of the High 
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Court of Punjab and Haryana at Chandigarh in Civil Writ 
Petition No. 18110 of 1991. 
Vijay Hansaria, (A.C.) and Ashok Mathur for the appearing 
parties. 
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The Judgment of the Court was delivered by 
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DR. B.S. CHAUHAN, J. 1. We have heard Ms. Rachna 
Joshi lssar, learned counsel appearing for the appellant. In spite 
of notice, respondent did not enter appearance. We requested 
344 
STATE OF PUNJAB & ORS. v. COL. KULDEEP 
345 
SINGH [DR. B.S. CHAUHAN, J.] 
Sh. Vijay Hansaria, learned senior counsel for the respondent, 
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to assist the Court as Ami.cus Curiae. 
2. For the reasons recorded in Civil Appeal No. 5292 of 
2004 (Smt. Fuljit Kaur Vs. State of Punjab & Ors.) decided 
on this date, the appeal stands allowed. Judgment and Order 
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of the High Court dated 06.12.2006 is set aside and the 
Demand Notice is upheld. The appellant is entitled to make 
recovery in accorda~ce with law. 
R.P. 
Appeal allowed.