PARKASH WATI MEHRA Vs. HOUSING BOARD

JUDGEMENT

(1.) Smt. Parkashwati Mehra, has filed the present writ petition under Article 226/227 of the Constitution of India for the issuance of a writ of mandamus or any other direction to respondent No. 1 i.e. Housing Board, Haryana, to allot House No. HIG-426-P, Sector 6, Panchkula to the petitioner and the case set up by the petitioner in brief was that in pursuance of the alleged allotment order Annexure P-1, the petitioner deposited a sum of Rs. 10,000/- with respondent No. 1 and thus, there was a complete and concluded contract. Respondent No. 1, inspite of the acceptance of Rs. 10,000/- is not allotting the house No. HIG-426-P in Sector 6, Panchkula and, therefore the direction be given to respondent No. 1 to fulfil its obligations under the concluded contract.

(2.) Notice of the writ petition was given to the respondents and the defence of the respondents is that no concluded contract ever came into existence. The petitioner was never allotted the said house. The letter Ex.P-1, upon which the reliance has been placed by the petitioner is nothing but an invitation of an offer. The discretionary quota has already been abolished with effect from 26th February, 1981 and in these circumstances, no relief can be granted to the petitioner.

(3.) 1 have heard Shri U.D. Gaur, learned counsel appearing on behalf of the petitioner and Shri V.K. Vashishta, Advocate, appearing on behalf of respondent No. 1. and with their assistance have gone through the record of this case.