SURENDRA SINGH RANA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have filed this petition being aggrieved by the unprecedented and unreasonable increase in the price of the flat allotted to the petitioners in Satyamev Jayate Parisar, Tahsil Compound, Jabalpur, by the respondents.

(2.) It is submitted by the learned counsel for the petitioners that the Housing Board floated a scheme in the name of "Satyamev Jayate Parisar" proposing to construct and sell three bed room, hall, kitchen and two bedroom, hall, kitchen flats by notice published in the newspaper, dated 24-4-2004. The price of the flats were ranging from Rs. 6.3 lac to 7.90 lac depending upon their size and floor. It is submitted that pursuant to the advertisement the petitioners had applied and were allotted 3 BHK flats in the second floor for which they had deposited a sum of Rs. 7.80 lacs and 8.00 lacs till 2004.

(3.) It is submitted that subsequent to the allotment of the flats in the year 2004 the respondent/Housing Board issued a letter to the petitioners on 18-8-2006 (Annexures P-6(A) and P-6(B) informing them that the price of the flat has been increased from Rs. 8 lacs to Rs. 10 lacs and thereafter by letter dated 13-7-2009 to Rs. 16.90 lacs. The petitioners being aggrieved by the aforesaid notice have filed the present petition.