R. VIGNESH Vs. PUDUCHERRY HOUSING BOARD AND ORS.

JUDGEMENT

(1.) HEARD Mr. M. Devaraj, learned counsel for the petitioners and Mr. T.P. Manoharan, learned Standing Counsel for the respondent Housing Board and perused the materials placed on record.

(2.) SINCE in all these writ petitions, the prayer sought for is identical and the challenge is the proceedings issued by the 2nd respondent Puducherry Housing Board, by which the 2nd respondent had demanded revised final cost and directed the petitioners to pay the difference between the revised final cost and the tentative cost fixed by the Board at the time of allotment.

(3.) THE issue involved in these writ petitions is with regard to payment of revised final cost. All the petitioners who are purchasers of the flats on Out -Right basis have challenged the impugned proceedings by contending that the respondent Board are bound by the terms and conditions and in terms of sub -clause (o) of Clause (d) of the General Conditions of Allotment, the final cost of the flat shall not exceed the tentative cost by more than 5%, however, the impugned demand is more than 20.78% and the same is without jurisdiction.