NOTAN DASS Vs. CHANDIGARH HOUSING BOARD CHANDIGARH

JUDGEMENT

(1.) The petitioner is a retired Government servant. He applied to the Chandigarh Housing Board for the allotment of a flat in Sector 38. His request was accepted. The allotment was actually conveyed vide letter dated 15/10/1996. A copy of this letter has been produced as Annexure R1/3 with the written statement filed on behalf of the respondent-Board. Later on, this allotment was cancelled vide order dated 27/04/2000 on the ground that a residential plot had been allotted to him"by HUDA by way of a friendly transfer at the original reserved/fixed price, i.e. at concessional rate. . . . . . . . ." A copy of this letter has been produced as Annexure P-28 with the writ petition. Aggrieved by the order, the petitioner has approached this Court through the present writ petition. He alleges that the cancellation of allotment of the flat is arbitrary and illegal. He prays that the order be quashed.

(2.) A written statement has been filed on behalf of the respondents. It is maintained that the order is legal and in conformity with the rules.

(3.) Counsel for the parties have been heard.