PRABHANJAN MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The judgment of the learned Single Judge dtd. 9/11/2020 passed in W.P. (C) No. 4114 of 2020 is challenged in the present writ appeal.

(2.) The Appellants along with others filed the writ petition challenging unilateral enhancement of the cost of the housing project by the Respondents. Their grievance is that, Berhampur Development Authority (Respondents 1 to 3) initially advertised for different categories of houses in the year 2008 under the scheme, namely, Vivek Vihar Phase-II Housing Project near Ambapua level crossing at Berhampur. The Appellants accordingly applied for and deposited the initial amount as per the scheme. Thereafter the authorities did not proceed in the matter and the project was delayed. Subsequently on 21/11/2013, the Appellants were asked to pay the enhanced cost of the plot in the respective category within a fixed time, failing which their original applications shall be rejected.

(3.) Being aggrieved by the same, the Appellants preferred the writ petition. Their main contentions of challenge are that, initially the project was for land along with house, whereas the enhanced demand of price is for the land only. Further, when it was earlier stated for allotment on lottery basis, later it was decided to make allotment through auction.