SATPAL RAMRATAN TANAREJA Vs. MAHARASHTRA HOUSING

JUDGEMENT

(1.) GOOD Number of petitioners have filed this writ petition under Article 226 of the Constitution of India, and, thereby challenged the arbitrary, capricious, unjust and high-handed actions of Respondent Nos. 1 to 4.

(2.) IN brief the facts giving rise to the present petition are as under .

(3.) IN response to the public advertisement and after having acted upon the invitation of Respondent No.1, the Petitioner Nos. 1 to 3 submitted their applications in the prescribed form as per the terms and conditions of the public advertisement. A housing scheme intended for 300 tenements to be built for Middle Income Group and each of the building was to be consisted of ground plus two floors and the flat was to be of two rooms, kitchen, bathroom and lavatory. The carpet area of each of the flat was declared to be 37.00 sq.meters equivalent to 398/335 sq.ft. The total cost of each of the tenements was fixed at Rs.30,000/-. The allottee was required to be paid Rs.12,000/- in four installments and to be paid the initial amount of deposit. The remaining balance amount of the price was to be paid within 10 years in monthly installment of Rs.225/-. The respondents had adopted a lottery system for allotting the tenements to the applicants who had opted for a tenement in a housing scheme for Middle Income Group.