Rameshwar Singh Malik, J. - (1.) THIS order proposes to decide 10 similar writ petitions, wherein the facts as well as question of law involved, are identical. However, for the facility of reference, facts are being culled out of CWP No. 8212 of 1994. Petitioner is aggrieved against the order dated 09.07.1993 (Annexure P -3), passed by the then Chief Settlement Commissioner, Haryana, whereby the additional demand raised for an amount of Rs. 34,000/ - by the respondent -Department, was upheld.
(2.) NOTICE of motion having been issued, joint written statement was filed on behalf of respondents No. 1 to 3. Learned counsel for the petitioners, at the very outset, fairly states that he has got the instructions to say that petitioner is ready to deposit, the demanded amount i.e. Rs. 34,000/ - along with interest @ 9% from the date of demand till the actual date of payment, so as to save her property. He further submits that the respondent -authorities would not be in a position to claim anything more than the amount, what has been offered by the petitioner. He further submits that given an opportunity to the petitioner, she shall deposit the amount of Rs. 34,000/ - along with interest @ 9% from the date of demand, till the actual date of payment.
(3.) LEARNED counsel for the State on instructions from Sh. Rajinder Singh, Assistant, Office of Secretary to Government of Haryana, Department of Rehabilitation, could not deny the above said factual aspect of the matter. However, he submits that since during the pendency of these petitions, the State Government has enacted Haryana Evacuee Properties (Management and Disposal) Act, 2008, as amended vide Act of 2010 and also framed the Haryana Evacuee Properties (Management and Disposal) Rules, 2011, petitioners may be directed to deposit the amount, at the new market rates prevailing now.;