PAWAN KUMAR & ANR Vs. PARVEEN KUMAR DHARUHERA

JUDGEMENT

(1.) The complainants who were the owners of some land in village Dharuhera, District Rewari in Haryana entered into an agreement dated 10.12.2007 titled as 'Collaboration Agreement' with the opposite party, where-under the aforesaid land measuring about 8.47 acres was made available to the opposite party for development and construction of a Group Housing Residential Complex / Commercial Complex / any other purpose for the benefit of both parties over the said land. Clause 1, 15, 16, 23 and 24 of the said agreement read as under:

(2.) The parties thereafter entered into another agreement dated 10.1.2008, similarly titled as "Collaboration Agreement' in respect of land measuring 0.4125 acres in the village Dharuhera on identical terms. The LOI for setting up a Group Housing colony on the aforesaid land was issued by Directorate of Town & Country Planning, Haryana vide its Memo dated 15.10.2010.

(3.) Vide letter dated 02.8.2011, the opposite party allotted / allocated 23% of the saleable area of the project as per list attached thereto. The copies of tentative plans for their apartment along with total saleable area of the project were also enclosed.