- (1.) Leave granted.
(2.) The questions raised in both these appeals are the same, hence, we are disposing of both the appeals by a common judgment.
(3.) The question that has come up for consideration in these appeals is whether the respondents are legally obliged to pay the interest, penal interest and penalty on account of the delayed payment of installments after having accepted the allotment of commercial plots by way of auction. The High Court has taken the view that since there was delay on the part of the Punjab Urban Planning and Development Authority (for short "PUDA") in providing the basic amenities like parking, lights, road, water, sewerage etc. in time, PUDA cannot legally claim the interest, penal interest as well as penalty on account of the delayed payment of installments. The High Court placed reliance on the judgment of this Court in Municipal Corporation, Chandigarh and Ors. v. Shantikunj Investment (P) Ltd., 2006 4 SCC 109to reach that conclusion.;