V SATYANARAYANA Vs. EXECUTIVE ENGINEER HOUSING

JUDGEMENT

(1.) The questions involved in both the writ petitions are one and the same. Hence, they are disposed of through common judgment.

(2.) W.P.No.8256 of 2000 was filed, initially by 12 petitioners. At various stages, petitioner Nos.1, 3, 4, 6, 7 and 10 have withdrawn. W.P. No. 8963 of 2000 was filed by 4 petitioners, and petitioners 3 and 4 therein, have withdrawn.

(3.) Petitioners are allottees of houses, constructed by the A.P. Housing Board, at Vizianagaram. The allotment was done through drawal of lots, and the allottees were inducted into possession, after the construction was completed. By the time the allottees were inducted into possession, the cost of the buildings was not finally determined. On the basis of tentative cost, arrived at by the respondents, installments were fixed, and the petitioners are paying the same, from time to time. The respondents issued letters of demand dated 11-03-2000, signed on 12-04-2000, requesting the petitioners to pay the amounts specified therein, being the difference between final cost and tentative cost. Petitioners assail the same on several grounds. Their principal contention is that the impugned notice is violative of Regulation 23(2) of the A.P. Housing Board (Allotment, Management and Sale of MIG/LIG Houses) Regulations 1975, (for short 'the Regulation'), inasmuch as it was issued beyond the period stipulated therein. Other contentions are also urged.