(1.) In these writ petitions the petitioners claim different categories of flats constructed by the Bareilly Development Authority in Tribhuwan Housing Scheme. The flats in controversy are of four types, namely, Middle Income Group or MIG. Higher Income Group or HIG, Lower Income Group or LIG and Economically Weaker Sections group or EWS. The petitioners are claiming flats on the terms and conditions contemplated in the registration Booklet issued in the year 1980 when the Scheme was launched. A copy of the Booklet is on the record. The following table will show the necessary details with regard to the various types of flats projected in the Booklet :- <FRM>JUDGEMENT_362_AIR(ALL)_1986Html1.htm</FRM>
(2.) The Samanya Suchna Talika contains the following two relevant conditions :-
(3.) In Civil Misc. Writ Petition No. 2274 of 1984, Ajai Pal Singh and others versus Bareilly Development Authority and another, the petitioners 1 to 19 claim M.I.G. Flats. They received information on 19-1-1984 that the price of the flats had been enhanced from Rs. 64,000/- to Rs. 1,27,000/- and the interest payable thereon would be increased from 12% to 13% and the amount of each instalment payable at the rate of Rs. 695/- per month would be increased to Rs. 1031.50 per month and further that in the event of allotment the applicants would also be required to deposit a sum of Rs. 35,000/- in lump sum. They were also required to give consent by 28th of Jan. 1984 otherwise their claims would not be included in the lots to be drawn on 31-1-1984.