MUKUNDSING YADAV Vs. MAJOR JOGENDRASING Z YADAV

JUDGEMENT

(1.) This petition is directed against the judgment and order passed by the learned Joint District Judge, at Rajkot, in Civil Appeal No. 170 of 1971, on 20-12-1982, by invoking the aids of Art. 227 of the Constitution of India.

(2.) Material facts giving rise to the present petition, may, shortly be stated, so as to appreciate the merits of the petition and challenge against it.

(3.) Respondent No. 1 herein was allotted Block No. 220 of the flat constructed, on Kalavad Road, at Rajkot, under the M.I.G. scheme of the Gujarat Housing Board ("GHB" for short), on 1-4-1971. Respondent No. 1 made an application, on 24-5-1976, to the Estate Manager of GHB and requested for grant of permission to lease the aforesaid premises to the petitioner on the ground of his transfer. Pursuant to that request, the GHB granted permission to lease the aforesaid premises for a period of one year by letter dated 3-7-1976.