VIJAYRAGHVENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India challenging the order dtd. 1/6/2020 passed by the respondent No.3 whereby the allotment of Government accommodation/House No. D-14, 74 Bungalows, Bhopal made in view of the petitioner has been cancelled.

(2.) Succinctly, the facts of the case are that the petitioner won the Katni, Vidhan Sabha Area- 91 Seat in the elections of the Legislative Assembly of the State of Madhya Pradesh which had taken place inthe year 2018. The petitioner being a MLA was entitled to government house/accommodation by the State Government. In furtherance to the same, the petitioner was allotted House No. D-14, 74 Bungalows, Bhopal vide allotment order dtd. 20/3/2020. The period of allotment was co-existent with the tenure of the petitioner as MLA. However, by the impugned order, the said allotment has been cancelled without assigning any reason and the order is in violation of the judgment passed by the Apex Court in Kranti Associates Private Limited vs. Masood Ahmed Khan and others (2010) 9 SCC 496. Alternatively, the petitioner has also prayed a direction to provide alternative accommodation at Bhopal.

(3.) The respondents have filed the reply and submitted that the petitioner was allotted Quarter No. D-14, 74 Bungalows, Bhopal which comes under the General Pool Quarter and is not a Quarter which comes under the pool of Vidhan Sabha. It is further stated that even under Rule 10 of Allotment Rules, 2000, the allottee is also required to execute bond along with 2 months license fees in advance. Rule 10(9)(Kha) is clear with regard to execution of bond and deposition of 2 months license fees. If the quarter is being allotted to some Social Worker, Political Party, recognized personality thus even assuming that petitioner is having any locus to allottee under the General Pool by invoking Rule 10 then also, he has not fulfilled the Condition No. 10(9)(b) of the Rules 2000. It is further submitted that the petitioner is not entitled for the allotment of the quarter because the same is not under the Vidhan Sabha Pool. For the alternative prayer, the petitioner has not submitted any application for allotment of the quarter and therefore, the same could not be considered.