PRATIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner impugns the communication dated 06.01.2014 sent by Chief Administrator, Housing Board, Haryana, asking him to furnish an affidavit to the effect that no 'dwelling unit' has been earlier allotted at any other place in Haryana under any scheme floated by the Housing Board, Haryana, to the petitioner or his family members. The above-stated affidavit has been sought from the petitioner in the following background.

(2.) The petitioner applied for allotment of a dwelling unit meant for 'Below Poverty Line' (for short, BPL) families and he being successful in draw of lots, has been offered allotment of one such unit at Amrawati, near Pinjore, District Panchkula. Thereafter, vide impugned communication, the petitioner has been asked to furnish the above-mentioned affidavit.

(3.) It is an admitted fact that the petitioner's father has been allotted a dwelling unit in the BPL category by the Housing Board, Haryana, at Hansi. It is also an admitted fact that the petitioner is entirely dependent on his hither and they constitute one BPL unit. The things would have been different if the petitioner was constituent of a separate BPL unit.