SATWANT SINGH ANAND Vs. JABALPUR DEVELOPMENT AUTHORITY, JABALPUR

JUDGEMENT

(1.) This is a petition filed by tile petitioners seeking a direction to the respondent No. 1 to fix premium/sale price of the shops in accordance with the Act and Rules on the basis of development, cost of construction and other things and allotment of the same in favour of the registered purchasers.

(2.) ACCORDING to the petitioners, petitioners Nos. 1 and 2 are persons who have registered their claim for allotment of shops constructed by respondent No. 1, the Jabalpur Development Authority, and petitioner No. 3 is the association of all those persons who have so registered for allotment of shops.

(3.) IT is also alleged that for allotment of plots, residential houses and shops, the respondent Authority had also published a booklet entitled "Panjiyan Jama Yojna" and according to this booklet, certain terms and conditions were offered to a willing customer for the proposed allotment of shops. It was also indicated in this booklet that all those interested in allotment of shops should get them registered under the 'Panjiyan Jama Yojna' between 1 -5 -1981 to 31 -5 -1981 by cash deposit of Rs. 5,000/ - for each shop. It was also indicated that the names of all the depositors will be arranged in the same order in which they deposited the amount and the allotment of shops would be made in accordance with the serial number in which the names of the persons were registered with the respondent -Authority. It was also mentioned in this booklet that for allotment of shops, separate application will have to be made after the construction of the shops under a particular scheme and it was indicated that fill those persons who intend to get the shops must get their names registered under the said deposit scheme. Accordingly, petitioners No.1 and 2 and other members of the association -petitioner No.3, deposited Rs. 5000/ -each as provided under the said scheme for allotment of shops in Civic Centre, Madbatal, Jabalpur.