NARESH KUMAR Vs. HOUSING BOARD HARYANA

JUDGEMENT

(1.) Petitioner, Naresh Kumar, was allotted a house by Haryana Housing Board vide allotment letter dated August 9,2002. It is conceded position by the petitioner that beside the original earnest money of 10%, no further amount was ever deposited by the petitioner at any point of time after the allotment. Consequently, vide order dated may 31,2003, the allotment in favour of the petitioner was cancelled. The petitioner filed an appeal against the cancellation of his allotment before the Chairman, Housing Board. The appeal of the petitioner was accepted by the appellate authority vide order dated July 6,2004. In the aforesaid appellate order, it was stipulated that since no house was available for allotment to the petitioner, therefore, his name was being kept in the waiting list and a house would be allotted to him in case of cancellation of house of any successful applicant.

(2.) The petitioner has now approached this court claiming that certain other houses have become available for allotment to the petitioner but in terms of the appellate order dated July 6,2004 passed by the Chairman,Housing Bord, no house house has been allotted to him so far.

(3.) The claim of the petitioner has been contested by the respondent-Board. In the written statement a specific stand has been taken that no such house which could be allotted to the petitioner, as per his eligibility is available and,therefore, the petitioner was not entitled to any allotment.