STATE OF HARYANA Vs NARINDER KUMAR .
Bench: ARIJIT PASAYAT,ASOK KUMAR GANGULY, , ,
Case number: C.A. No.-001036-001036 / 2009
Diary number: 27660 / 2005
Advocates: T. V. GEORGE Vs
MEERA AGARWAL
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO._1036_____/2009 (@ SPECIAL LEAVE PETITION (CIVIL) NO.2458 OF 2006)
State of Haryana & Others ...Appellants
- Versus -
Narinder Kumar & Others ..Respondent(s)
J U D G M E N T
GANGULY, J.
1. Leave granted.
2. The State of Haryana is in appeal impugning the
judgment and order dated 25.8.2005 passed by the
Punjab and Haryana High Court in Civil Writ
Petition No. 14024 of 2004. The writ petitioners’
(hereinafter “the respondents”) grievances in the
High Court were that Market Committee, Kosli
(hereinafter “the Said Committee”) framed a scheme
for the development of the Grain Market at Kosli.
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Plots located in the Grain Market were auctioned
from 1972 to 2002 and the respondents were allotted
plots in the said Grain Market. But the main
grievances of the allottees are that the basic
facilities for the smooth running of their business
were not provided by the said Committee. The High
Court by referring to the pleadings between the
parties indicated that several facilities like
sewerage system and water supply, construction of
covered sheds, common platform, road and parking
facilities, public toilets, cooler room etc. were
not in order and these are basic facilities for
smooth running of the business of the stall
holders. Before the High Court, the said Committee
took a stand that the aforesaid infrastructure will
be positively in its place within a period of one
year from the date of payment of the entire dues by
the respondents. It was also the stand of the said
Committee that before the aforesaid facilities are
provided, the said Committee shall not charge any
penal interest from the respondents in view of
another decision of the Division Bench of the same
High Court in the case of Pankaj Sharma & Others
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Vs. State of Haryana & Others (2003 (2) PLJ 166). That decision was not appealed against and has
become final. The stand taken before the High
Court by the said Committee was, the respondents
also should be made liable to pay the balance
purchase price due to the Committee on account of
plots allotted to them. The Hon’ble High Court on
the basis of the aforesaid controversies between
the parties directed the Committee to furnish the
entire balance amount payable by the respondents
and also to inform the exact instalments due from
them. After saying so, the Hon’ble High Court held
that in case the respondents did not deposit the
instalments in terms of the order of this court,
they will not be entitled to raise any demands
against the said Committee.
3. Before this Court, a chart regarding payment of
instalments has been produced and from the chart we
find that there are no dues. That chart, however
has been furnished before us by the respondents in
their counter affidavit.
4. This Court therefore, disposes of this
proceeding by directing the appellants to verify
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the particulars given in the same chart and if it
is found that the respondents have made their
entire payment and there are no dues outstanding,
in that case, all the basic facilities should be
made available by the said Committee within a
period of six months from the date of the order.
5. The appeal is thus disposed of.
.......................J. (Dr. ARIJIT PASAYAT)
.......................J. New Delhi (ASOK KUMAR GANGULY)
February 13, 2009
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