Pattanaik, J. - (1.) Leave granted.
(2.) In these three appeals directed against the judgment of the Punjab and Haryana High Court the common question of law is involved and as such are heard together and are being disposed of by this common judgment.
(3.) The short question that aries for considerations is, where a land is allotted and the allottee deposits some instalments but thereafter intimates the authority about his incapacity to pay up he balance instalments and requests for refund of the money paid, is the allotting authority entitled to forfeit the earnest money deposited by the allottee or could be only entitled to forfeit 10% of the total amount deposited by the allottee till the request is made, as directed by the High Court;