SAIYAD GULAM VOHIDDIN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The legality and correctness of order dated 07.07.2015 passed in Writ Petition Nos.11697-111741 of 2014 and Writ Petition Nos.111742-111744 of 2014 is assailed by some of the writ petitioners in these appeals.

(2.) Though these appeals are listed for preliminary hearing along with I.A. No.1 of 2017 seeking condonation of long delay of 563 days in filing the appeal, we have nevertheless heard learned counsel for appellants on merits.

(3.) The appellants herein were the writ petitioners, who assailed Annexure-A, being Resolution dated 31.10.2014 passed by the sixth respondent-Chairman of the City Ashraya Committee, Koppal, and also Member of Legislative Assembly, Koppal and sought a direction to the first and second respondents to consider and pass an order of allotment as per the list of beneficiaries produced at Annexures-'E' and 'G' under the Integrated Housing and Slum Development Programme (IHSDP- hereinafter referred to as "Centrally Sponsored Scheme" for the sake of convenience). Learned Single Judge, who considered the writ petitions, by the impugned order, has dismissed the same by holding that the petitioners have no vested right to seek allotment of the houses constructed under the Centrally Sponsored Scheme at Bahaddoorbandi Road. That the Government can allot any house either constructed under the Centrally Sponsored Scheme or under Ashraya Scheme for houseless poor persons. Therefore, the petitioners cannot contend that they must be allotted houses only at Bahaddoorbandi Road and not the houses constructed under Ashraya scheme. Learned Single Judge has also held that Annexure-A is an order which is in the interest of social justice of all parties and that there is no infirmity in the said order.