BIHAR STATE HOUSING BOARD Vs. MANJU SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) A contract in writing was entered into by and between the Appellant -Board and the Respondent - Writ Petitioner, whereby and under the Appellant -Board proposed to sell and the Writ Petitioner proposed to purchase a flat at a consideration tentatively fixed at Rs. 67,800/ - The sum of Rs, 67,800/ - was required to be paid by the petitioner in the manner as was indicated in the contract. Clause 4(a) of the said contract is as follows: ''

(3.) IN a very recent judgment, the Hon ble Supreme Court has upheld the right of the Appellant - Board to claim increased price of a flat due to increase in cost of land acquisition and due to increase in cost of construction. In such view of the matter, it cannot be said that the condition as contained in the contract that the price is tentative and that it can be revised is unfair and unreasonable.