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[2010] 7 S.C.R. 342
STATE OF PUNJAB & ORS.
v.
G.S. RANDHAWA
(Civil Appeal No. 3392 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 allottee 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.
3392 of 2007.
From the Judgment and Order dated 6.12.2006 of the High
F
Court of Punjab and Haryana at Chandigarh in Civil Writ
Petition No. 2800 of 1992.
Vijay Hansaria, (A.C.) and Ashok Mathur for the appearing
parties.
G
The Judgment of the Court was delivered by
H
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
342
STATE OF PUNJAB & ORS. v. G.S. RANDHAWA
343
[DR. B.S. CHAUHAN, J.]
Sti. Vijay Hansaria, learned senior counsel for the respondent,
A
to assist the Court as Amicus 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
8
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 accordance with law.
RP.
Appeal allowed.
Lex