MEERABAI MIRDHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) The instant writ petition under Article 226/227 of the Constitution of India has been filed by the petitioner challenging the order dtd. 28/4/2016 (Annexure-P/1) passed by respondent No.3 and prays for the following reliefs:

(3.) It is the case of the petitioner that she belonging to EWS category, was allotted house No.A-62 by respondent No.3 vide order dtd. 16/11/2004, pursuant to the application submitted by her on "first come, first served" basis in Apna Ghar Scheme at Shatabdipuram Colony, Gwalior Development Authority. In terms of the allotment order dtd. 16/11/2004, the total cost of the house in question was Rs.52,500.00, against which the petitioner deposited Rs.10,000.00 towards registration charges at the relevant time.