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Judgment
SACHIN DATTA, J. (ORAL)
CM APPL.33254/2026 (Exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
CONT.CAS(C) 882/2026
The present petition alleges wilful disobedience of the order dated 02.12.2025, passed in LPA 1200/2024. The operative directions contained therein are as under:
“17.In view of the aforesaid, the appeal is partly allowed, and the order of the learned Single Judge is modified to the extent that the respondent is directed to refund the cost deposited by the appellants pursuant to the allotment made by them, which was cancelled by means of the Order dated 14.02.2012. Since the appellants themselves did not fulfil the condition of furnishing the original documents relating to allotment initially, rather they surrendered the said documents only on 09.11.2020 and thereafter, they made the application seeking refund on 08.09.2020, as such they shall also be entitled to interest at the rate of 6% per annum, in addition to the cost deposited by the appellants only from the date of the application. The respondent/Corporation is directed to ascertain the total amount deposited by each of the appellants and refund the same after verifying, along with interest at the rate of 6% per annum from 08.09.2020 till the actual payment is made.”
Issue notice.
Learned counsel, as aforesaid, accepts notice on behalf of the respondent.
Learned counsel for the respondent submits that the respondent is considering filing an SLP against the aforesaid order dated 02.12.2025.
Unless any orders are passed in the SLP which obviates compliance, let the aforesaid directions be complied with within a period of four months from today.
The petition is disposed of in the above terms.
In case the aforesaid directions remain un-complied with, the petitioner shall be at liberty to revive the present petition.