RAJASTHAN HOUSING BOARD Vs. BHAGYA RAM

JUDGEMENT

(1.) THIS appeal is directed against the order of the learned District Forum, Dungarpur dated 1.2.2001 whereby the complaint filed by the respondent has been partly allowed and a direction has been given to the appellant Board to allot another constructed house in the Lower Income Group (LIG Category) similar to the house No. 3/148 allotted to him earlier; at the same cost within one month of the order. It has been directed that in case no constructed house is available then appellant Board shall construct a similar house on the same conditions within one year of this order besides awarding cost of litigation as Rs. 2,000/ -.

(2.) WE heard the learned Counsels for the parties and have carefully gone through the material available on the record.

(3.) FACTS which are not in dispute between the parties in brief are that the respondent had registered himself with the appellant Board for allotment of a constructed house in the LIG category. The respondent was duly entered in the lottery drawn for allotment of the houses after he deposited the requisite amount of Rs. 2,900/ - with penalty i.e., the total amount of Rs. 3,150/ - on 10.4.1988. The appellant Board thereafter issued an allotment -cum -possession letter dated 29.2.1988 allotting him House No. 3/148 in Housing Board Colony, Dungarpur and further demanded an amount of Rs. 1,995/ - which was also duly deposited by the respondent on 10.5.1988 and also complied with necessary requirements sought for by the appellant Board.