RAM SARUP CHAUHAN Vs. HOUSING BOARD

JUDGEMENT

(1.) This order shall dispose of CWP No. 12398 and 12527 of 2012 in which common question of facts and law is involved. For facility of reference, the facts are extracted from CWP No. 12398 of 2012.

(2.) In this petition, the petitioner is challenging the letter dated 9.10.2002 (Annexure P-2), whereby the respondent-Housing Board, Haryana had intimated to the petitioner that he was unsuccessful in the draw of lots held on 26.9.2002 and he had been placed in the waiting list which was prepared as per the terms and conditions of the brochure. Further, the petitioner had been asked to give his option either to get refund of the earnest amount paid by him or to remain in the waiting list for allotment of the house in future.

(3.) After notice and the written statement filed by respondents No. 1 and 2, we have heard the learned counsel for the parties.