K S PANCHAPAKESAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THAT, in view of the question of fact and law and, the reliefs being similar in all these petitions, they are heard together and disposed off by this common order.

(2.) WHETHER the petitioners are liable to pay the revised sums of money to the 2nd respondent housing board towards the price of the houses allotted to them, in excess of the price mentioned in the letter of allotment? Is the question that falls for consideration in all these petitions.

(3.) THE 2nd respondent is a statutory body established under the Provisions of the Karnataka housing board Act, 1962, hereinafter referred to as "the act", to implement various housing schemes. The petitioners are the allottees of houses of varying groups constructed at yelahanka i stage and koramangala layout, pursuant to the applications filed by them in response to the notification issued by the 2nd respondent. The petitioners were communicated of allotment of houses in their favour by separate letters of intimation of allotment of varying dates. One of such intimation of allotment reads as follows: intimation of allotment the house constructed on site No. 175 at yelahanka i stage extension, Bangalore, measuring 35' x 50' is provisionally allotted to him/her on outright sale basis subject to the following conditions. 1. He/she should deposit with this office a sum of Rs. 17,500=00 by means of a demand draft on any scheduled bank in Bangalore, in favour of the housing commissioner, Karnataka housing board within one month from the date of receipt of this intimation as initial deposit as per the details noted below.