Daljit Singh and Others Vs Union Territory Chandigarh through its Chief Administrator, U.T. Chandigarh and Another
.... than 2 years and 6 months of the acceptance of the request for surrender of the site. Shri Patwalia emphasized that if the appellants had been told that penalty @ 5% of the premium would be imposed then they may not have pressed for acceptance of their request for surrender of the site. He finally ...
Supreme Court of India
Daljit Singh and Others Vs U.T. Chandigarh and Another
.... on the balance premium due from the transferee for the period from the date of allotment up to the date of surrender. The date of surrender under these rules shall be the date when intimation by the transferee to this effect reaches the Estate Officer. (2) A transferee as mentioned in Sub-rule ( ...
High Court Of Punjab And Haryana At Chandigarh
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