RAMESH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the decision dated 5.11.2013 (Annexure P-8) of the respondent -Housing Board Haryana refusing to consider the wait listed applicants for allotment of flats and to return their registration amount and also for quashing the decision dated 26.2.2013 (Annexure P-9) of the respondent Board to scrap the waiting list.

(2.) It has also been prayed that the respondents be directed to allot one vacant flat from amongst the cancelled flats to the petitioner.

(3.) The respondent Board launched a scheme for allotment of 320 built up houses in Category EWS-I and II and LIG-II on hire purchase basis at Gurgaon and Karnal. Of these, 160 houses were on the ground floor and 160 houses were on the first and second floor (combined). The petitioner applied on 28.12.2004 for allotment of EWS-II FF/SF Flat in Sector 10 Gurgaon. The tentative price thereof was Rs. 3.49 lacs. He deposited Rs. 17,450/- as earnest money along with the application. The mode of allotment as prescribed in the Brochure (Annexure P-3) was as under:-