PRAFULCHANDRA SHANTILAL PANDYA Vs. GUJARAT HOUSING BOARD

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for following reliefs :

(2.) AS per the case of petitioner, the petitioner was having house No.875 at Mukti Nagar, Bharuch, which was allotted by the Gujarat Housing Board. The petitioner made representation to the Board for granting him adjacent land of his house admeasuring 389.88 sq. Mtr. and the respondents Authorities vide letter dated 11.5.2006 agreed to sell the land to the petitioner on making payment of Rs.16,30,478/-. Therefore, the petitioner deposited amount by way of four different cheques and one demand draft and the respondent Authorities issued receipts of such payments. Thereafter, the petitioner addressed a letter on 19.6.2006 requested the respondent to execute sale deed by removing encroachment over the land. On finding no action on the part of the respondents Authorities, the petitioner made representations on 6.5.2008, 21.6.2008 and 14.11.2008 to the respondents. As per the case of the petitioner, the officers of the Gujarat Housing Board have executed the sale deed in the case of similarly situated persons, but so far as the petitioner is concerned, no action for execution of sale deed has been taken by the respondents. Therefore, the present petition is filed by the petitioner with the aforesaid reliefs.

(3.) LEARNED advocate Ms. Renu Singh for the petitioner, stated that even after several representations made by the petitioner, the respondents Authorities have not executed sale deed and even in the case of similarly situated person, the Authorities have executed sale deed, but the case of the petitioner has not been considered. She further stated that if the petitioner may be permitted to approach the concerned Authorities by way of fresh representation and the respondents Authority may be directed to consider the same within stipulated time, then it would meet the end of justice.