NANDITA B PALEKAR Vs. Y S KASBEKAR

JUDGEMENT

(1.) The petitioners in Miscellaneous Petition No. 1180 of 1973, an officiating Senior Clerk of the Maharashtra Housing Board (hereinafter referred to as "the Board"), is the appellant herein. Tenements were constructed by the Board under the Low Income Group Housing Scheme. It is common ground that these tenements were open for allotment even to persons other than the employees of the Board. One such tenement No. 84 in Building No. 5 at Vakola Bridge, Santacruz (East), Bombay was allotted to the Appellant with effect from 16th August, 1970 on payment of a monthly instalment of Rs. 143/- exclusive of service charges which were provisionally fixed at Rs. 19/-. On such allotment, the Board took an undertaking No. II from the appellant which reads as follows :

(2.) Shri Promod P. Brother Male 25 yrs. Tendulkar

(3.) Kum. Rajani P. Sister Female 20 yrs. Tendulkar