ASHOK KUMAR THAKUR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The original writ Petitioner (now his son is prosecution the case) was aggrieved by the decision of the second Respondent (West Bengal Housing Board) dated May 25th, 1991 cancelling allotment of a house, made in his favour in 1982, on the ground that he had failed to comply with the directions given by the board by letter dated March 12th, 1991.

(2.) By a letter dated December 4th, 1982 the house (No. 4 -type GB -1 at cluster -VII of Purbanchal Housing Estate in GA block of sector -III of Salt Lake) was provisionally allotted by the board, it was mentioned that in default of complying with the terms and conditions laid down in the brochure concerned, the allotment order would stand automatically cancelled. Possession of the house was to be given after registration of the sale deed.

(3.) By a letter dated September 14th, 1983 the board directed the allottee to contact its documentation cell within thirty days for the purpose of execution of the deed. He was informed that he Would be required to make the payments mentioned in the letter. By a letter dated April 3rd, 1984 the allottee requested the board to permit him to transfer the house to another person, on the ground that for financial constraints he was not in a position to purchase it. By a letter dated June 14th, 1984 the board said that here was no scope to permit him to transfer the house. He was directed to act accordingly.