Dr. MUKUNDAKAM SHARMA, J. - (1.) The issue that falls for our consideration in this appeal is in respect of a demand of Rs. 61,000/- per gross acre, raised by the second respondent towards the external development charges but actually on account of construction of internal community buildings, with a further stipulation that no such charge would be realised from the plot holders.
(2.) The appellant has challenged the said demand of the second respondent as unlawful being contrary to the statutory provisions pertaining to the construction of internal community buildings, which only mandates transfer of land free of cost to the Government, if the Government so desires, but without providing for any amount chargeable from the licensee to the Government for the construction of these internal community buildings.
(3.) These challenges are made by way of filing the present appeal which is filed against the judgment and order of the Division Bench of the Punjab and Haryana High Court dated 29.07.1999 whereby the writ petition filed by the appellant was dismissed.;