S. B. Sinha, J. - (1.) These applications have been filed by the Haryana State Industrial Development Corporation for review of judgments and orders dated 19.2.2008 and 20.2.2008.
(2.) In effect and substance, these review applications are confined to interpretation of one of the directions issued by this Court relying on or on the basis of the statements made by Mr. Sharan, learned Senior Counsel at the time of hearing.
(3.) We may notice the same : "In all these cases, it is difficult to uphold the order of the High Court. But a general offer was made by the learned Additional Solicitor General that those who intend to obtain reallotment of plot may do so on payment of the price as per the current rate as on the date of the order of the High Court. Before us, several allottees had categorically made a statement that they are ready and willing to pay the prevailing price as fixed by the appellant-Corporation. Keeping in view the facts and circumstances of this case, we are of the opinion that in the event, respondents offer the prevailing price as on the date of judgment of the High Court, the plot, in question, shall stand re-allotted and should be subject to the same terms and conditions. Such reallotment may be made even in cases where we have found the order of the High Court to be unsustainable. Respondents shall deposit the amount within six weeks from date. Appellant shall hand over the possession of the plot, in question, within four weeks thereafter. The highest executive of Appellant - Corporation shall see to it that the order of this Court is complied with. It is, however, made clear that in the event of failure on the part of the respondents concerned in making payment in terms of this order, it would be open to the appellant to take recourse to such action as is permissible in law.;