CHANDIGARH HOUSING BOARD Vs. SUKH PAL SINGH KANG

JUDGEMENT

(1.) Chandigarh Housing Board, hereinafter referred to as the Board, in the year 1936 advertised a Housing Scheme for general public for allotment of built-up dwelling units in Sector 45A and B in Chandigarh. The terms and conditions were contained in brochure and were duly advertised. 4th December, 1986 was stated to be the last date for submission of applications. The dwelling units were three stroreyed flats which were offered in the scheme on tentative cost and were divided into three categories. The terms and conditions provided for eligibility and method of allotment; terms and conditions of payment and the consequences flowing from them were mentioned in the brochure one of the important conditions of payment was as under :

(2.) The main controversies raised by the respective parties before us in these appeals have already been dealt with by us in our detailed judgment passed in another Letters Patent Appeal No. 792 of 1995 titled 'Chandigarh Housing Board v. K.K. Kalsi and others, decided on 15-3-1996, though dealing with a different scheme. For the reasons stated in the said judgment we do not find any merit even in these appeals.

(3.) The limited relief granted to the appellant Sukhpal Singh Kang by the learned single Judge is with regard to reduction of proportionate costs. The learned single Judge after discussing the law in detail, held as under :-