- (1.) Heard Mr. Vikrant Pandey with Mr. Sanjeev Kumar Pandey, learned counsel for the petitioners and Mr. Satendra Pratap Singh, learned counsel for respondents-authorities.
(2.) The petitioners, in this bunch of writ petitions, seek a writ of mandamus directing respondent nos. 2 and 3 to execute sale deeds in their favour.
(3.) We are not entering into either factual matrix or merits of the case, in view of the following observations, made in the order dated 18.12.2012 in a bunch of writ petitions i.e. (Writ Petition No. 59851 of 2012 and connected writ petitions): "Considering the aforesaid, we are of the view that ends of justice be served in giving one more opportunity to the petitioners to deposit the amount @ 15% simple interest along with the cost of plots till the date of payment plus 5% additional of the corner plots. It shall be open for the petitioners, who have been given notice to pay the value of the excess plot, to take excess plots or not and if they are exercising their option not to take the excess plots, amount shall not be charged provided they are give in writing that they will not take the excess plots. The said payment shall be taken within one month. The petitioners shall deposit the amount of the cost of the plot along with 15% simple interest plus 5% corner charges within two months from today. It will be open for the Development Authority to make additional demand after payment is received by the Bank from the petitioners if the payments are not according to the current calculation.";