GOMTI SONKAR Vs. MADHYA PRADESH HOUSING BOARD BHOPAL

JUDGEMENT

(1.) Being aggrieved by demand notice dated 19.2.2010; whereby the petitioner, who had booked a residential house under self financing scheme at Satyameva Jayate Complex, Jabalpur, has been called upon to deposit the sum of Rs. 5,14,179/- over and above the amount of Rs. 8,20,000/- paid by the petitioner. On being noticed the respondents have to state that the amount which is being demanded is towards the cost of construction incurred in construction of the residential house which being under self financing scheme has to be borne by the petitioner.

(2.) During course of hearing this Court is apprised of two decisions by the different Bench of this Court, viz., Smt. Kamal Kanti Dubey v. State of M.P. and others: W.P. No. 9126/2010, decided on 9.3.2011 with batch of writ petitions: W.P. No. 13841/2009, W.P. No. 8583/2010, W.P. No. 3068/2010 and W.P. No. 500/2010: Surendra Singh Rana and another v. State of M.P. and another, 2013 3 MPHT 42 decided on 27.11.2012 .

(3.) In Smt. Kamal Kanti Dubey it is held