SUBE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CWP No.11899 of 2021 titled as Sube Singh Vs. State of Haryana and others, CWP No.11940 of 2021titled as Pardeep Kumar Vs. State of Haryana and others and CWP No.11943 of 2021 titled as Lalit Kumar Vs. State of Haryana and others as the issue involved in these writ petitions is identical.

(2.) Petitioners in these three connected petitions were allotted plots in the New Vegetable Market, Hisar by the Haryana State Agriculture Marketing Board in open auction and allotments letters were issued in the year 2015. 25% price of the plots in questions was deposited up-front. Remaining amount was to be paid either without interest within 60 days from the date of issuance of the allotment letter or in six half yearly installments with 15% interest. Concededly petitioners have defaulted in deposit of the balance installments.

(3.) Present petitions have been filed being aggrieved of the action of the respondent-Board in not having acceded to the request of the petitioners to extend the time for deposit of the outstanding installment amount(s) under the Vivadon Ka Samadhan Scheme (hereinafter to be referred to the Scheme). A declaration is sought that the time frame stipulated in the Scheme to make the payment of the remaining/balance amount is arbitrary and whimsical. Furthermore, a writ of mandamus is sought directing the respondent-Board to permit the petitioners to deposit the outstanding amount by extending the last date stipulated under the Scheme.