DEVENDRAPALSINGH BHUJPALSINGH JADON Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner has approached this Court complaining of being arbitrarily and illegally deprived of the allotment of house No. 10 in the town of Morena covered under the Hire -purchase Scheme, for middle -income -group of respondent No. 2, M. P. Housing Board (for short the Board), published in the year 1979, on first -come -first -served basis. The Board aims at providing residential facilities to needy and desirous persons no -profit -no -loss basis.

(2.) KEEPING in view the acute housing problem in the State, M. P. Housing Board has been constituted by the State and it has undertaken the work of construction of dwelling units for people belonging to different income groups. In the year 1979, respondent No. 2, invited applications from persons desirous of taking constructed houses under the scheme requiring individuals to deposit Rs. 3000/ - for the registration. In case of Government employees, such requirement as to deposit was reduced to 50% and as such they were required to deposit Rs. 1500/ - only.

(3.) ON the above statement made by the Board, the petitioner got misled. Having applied in the year 1979, the petitioner did not get a house of his choice till 1986, although his name was at serial No. 1 in the priority list. So when subsequently another scheme, known as 'HUDCO Scheme', was published by the Board for Morena in the year 1986, the petitioner applied under that scheme too obviously compelled by the circumstances. He deposited in all an amount of Rs. 22,600/ - in instalment on different dates with the Board.