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AIR 2023 SC 2257
::AIROnline 2023 SC 364
Supreme Court Of India
Hon'ble Judge(s):
Abhay S. Oka,
Rajesh Bindal
, JJ
(A) Haryana Urban Development Authority Act (13 of 1977) , S.74(2)(d)(ii)— Allotment of plot - Demand of additional price - Challenge against - As per condition in the letter of allotment, additional price could be demanded in case of enhancement in cost of the land awarded by competent authority under the Land Acquisition Act - Appellants admitted that land for allotment of the plot was never acquired - Hence, there could not be any enhancement in the cost of the land by any authority or court under the Land Acquisition Act - No illegality committed by subordinate Courts in setting aside the demand of additional price for plot allotted to respondent. AIROnline 2009 P and H 36-Affirmed (Para 12 13) (B) Civil P.C. (5 of 1908) , S.35A— Imposition of cost - Frivolous litigation - After filing of civil suit by respondent challenging demand of additional price for allotted plot, judgment was delivered by Apex Court which covered the issue - Said judgment was in knowledge of appellants, yet suit was contested and same was decreed - Instead of ending matter, appeal was preferred before First Appellate Court , High Court and thereafter before Apex Court - For wasting time of Courts at different levels, appellants directe....
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