SMT. LALITA SINGHAL Vs. CHANDIGARH HOUSING BOARD

JUDGEMENT

(1.) THROUGH the writ petition the Petitioner seeks for allotment of the house under the General Public Housing Scheme of 1977. It is an admitted case that the Petitioner has paid the application money of Rs. 1000/ - on 8.5.1980. However, the Petitioner was not allotted the house, although his name was taken in by draw of lots. The grievance of the Petitioner is that the Respondents have been deliberately attempting to return the money and not extending the benefit of the scheme through allotment.

(2.) THE response in reply is that the last date for submission of application and for payment was 15.1.1978 and the payment made in the year 1980 did not secure to him a right of consideration for allotment. The Respondent admits in the reply that the amount paid by the Petitioner beyond the due date ought not to have been received at all but it was wrongly done by a Clerk in the office. It is contended that an offer of refund of money was made but the Petitioner had not received the same. The letters of communication from the Respondent for refund of the money are produced by the Petitioner himself through Annexures P -4 to P -6 and P -8. Petitioner has refused to receive the same and has filed the writ petition after issuance of notice.