- (1.) The present writ petition has been filed by the petitioners under Article 226 of Constitution of India making the following prayers: (i) Issue, a writ, order or direction in the nature of mandamus directing the respondents not to impose the additional amount of enhanced compensation and interest on the petitioners (allottees of the colony) than the other allottees of the colony. (ii) Issue a writ order or direction in the nature of mandamus restraining the respondents from passing any adverse order against the petitioners. (iii) Issue any other order or direction which the Hon'ble Court may deem fit and proper in the circumstances of the case. (iv) To award the cost of the petition to this petitioners. It appears that for the purpose of establishing a residential colony, a huge area of land was acquired. Thereafter, the plots were allotted to various persons. The petitioners are some of the allottees of the plots.
(2.) One of the conditions for the allotment of plot was that in case there was an enhancement in the amount of compensation to be awarded for acquisition of land, the allottee would be required to pay additional compensation with interest.
(3.) The case of the petitioners is that the quantum of additional amount of enhanced compensation and interest to be paid by the petitioners cannot be on a different basis than the basis on which the quantum payable by the other allottees of the colony in respect of the said items is to be computed.;