INDERJEET SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner assails the action of the respondent-Housing Board Haryana in having cancelled the registration of an Economically Weaker Section Flat at Kurukshetra and forfeiting the entire amount that had been deposited by him.

(2.) Housing Board Haryana (hereinafter to be referred as 'the Board') floated a scheme for registration and allotment of 4530 built-up triple storeyed flats for BPL (below poverty line) families on Hire Purchase Basis. In such scheme, 13 cities across the State were covered including Kurukshetra for which 537 flats were earmarked. The period of registration for such scheme was 15.9.2010 to 15.10.2010. Likewise, a similar scheme was floated separately for Pinjore, District Kalka and for which the period of registration was stipulated between 15.12.2010 to 15.1.2011.

(3.) The petitioner being a BPL card holder was eligible for allotment of the flats in question and submitted his application along with 10% earnest money under both the schemes. Petitioner was assigned registration No.13 at Pinjore and registration No.337 at Kurukshetra. In the draw of lots that was held simultaneously, the petitioner was declared successful in both the schemes i.e. for a flat at Pinjore as well as at Kurukshetra. The petitioner pursued his allotment at Kurukshetra and made the requisite deposits of money in relation thereto. Upon signing the required hire purchase tenancy agreement, possession of Economically Weaker Section flat No.2388, 2nd Floor, Sector 32, Kurukshetra was issued in his favour.