LAWS(MPH)-2005-3-131

M.P. HOUSING BOARD Vs. ANIL KUMAR KHIWANI

Decided On March 14, 2005
M.P. HOUSING BOARD Appellant
V/S
ANIL KUMAR KHIWANI Respondents

JUDGEMENT

(1.) LEAVE granted.

(2.) SINCE the impugned order is common in both the appeals, the same are jointly disposed of by this judgment.

(3.) ON 18th January, 2000, M.P. Housing Board, appellant herein, issued an advertisement in local newspaper Dainik Bhaskar inviting offers to subscribe to two schemes floated by the Board, namely, Katara Hills Residential Scheme and Centre Point Commercial Scheme. In these appeals, we are concerned with the booking of a showroom in the commercial complex. According to the said advertisement, the estimated cost of a showroom and departmental store in the commercial complex (Centre Point), having built up area of 3,550 sq. ft. on the upper ground level, was Rs. 39 lacs. The registration amount was Rs. 3.90 lacs, i.e., 10% of the estimated cost of Rs. 39 lacs. What was proposed to be constructed was a seven storeyed commercial complex of showrooms, shops, halls etc. near New Market Stadium, Bhopal. To give publicity to the said scheme, brochures were also distributed.