LAWS(MPH)-2013-8-10

DRAGENDRA SINGH JADON Vs. M.P.HOUSING BOARD

Decided On August 02, 2013
Dragendra Singh Jadon Appellant
V/S
M.P.HOUSING BOARD Respondents

JUDGEMENT

(1.) THE petitioners have filed this petition against the communication dt.26.3.2010 (Annexure P/1). By the aforesaid communication, the respondent Board has directed the petitioners to pay cost of Rs.23.03 lacs of the house allotted to the petitioners.

(2.) RESPONDENT Board invited applications for registration of sell of HIG houses at Deen Dayal Nagar, Gwalior by issuing advertisement dt.5.10.2007. The estimated cost of the HIG house in the advertisement was mentioned as Rs.13.37 lacs. The petitioners applied for the same and they were registered with the respondent Board and they deposited amount of Rs.1,34,000/- as registration fee.

(3.) THE respondent Board in its reply submitted that in the advertisement, it was mentioned that the final fixation of the cost shall be made in accordance with the guidelines of the Collector and the actual cost of construction whichever is higher. A meeting was held on 11.1.2010 for final fixation of the cost of the house in regard to 14 HIG Delux Sector G, Deen Dayal Nagar, Gwalior. After considering all the aspects, the committee fixed the price of the house of Rs.23.03 lacs. It is less than the market price because the rate of the land at Deen Dayal Nagar is Rs.11,000/- per sq. mtr. The committee has taken into consideration the cost of land, construction cost, service tax, maintenance and security etc. There is no arbitrariness in fixing the price.