CITIZENS CAUSE Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) This writ application has been filed as a public interest litigation for issuance of a direction to the Bihar State Housing Board, respondent No. 1. for making final allotments of the Low Income Group (L.I.G.) flats to the persons who were declared successful in the lottery held on 22 -8 -1987.

(2.) It was admitted on behalf of the respondent Board that out of the persons registered for allotments of houses under, L.I.G. Scheme, 118 persons had become successful in the lottery held on 22 -8 -1987. So far as the allotment of one flat was concerned, it was not made as the successful applicant concerned had not produced the caste certificate. In this case, we are concerned with 117 allottees.

(3.) In the counter -affidavit, it was accepted that letters were issued in 1987 to 117 allottees informing that allotment of flats will be made on completion of formalities. In view of this statement, by order dated 2 -5 -1990 this application was confined to the question as to whether the allottees were liable to pay the price of the flats a per valuation prevalent in the year 1987 or 1990. The allottees claim that it should be valued at the price prevailing in the year 1987, whereas according to the Board, it should be valued at the price prevailing in the year 1990, when the allottees were called upon to execute the agreement and deposit the necessary amount.