J&K HOUSING BOARD Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The instant appeal under clause 12 of the Letters Patent is directed against judgment and order dated 05.09.2001 rendered by the learned Single Judge of this Court, holding that the writ petitioner- respondent was entitled to possession of the plot subject to the condition that he would pay 50% of the tentative price within a period of 30 days, beginning from 10.10.2001 and the remaining 50% was to be paid in accordance with the terms and conditions as enumerated in para 3 of the objections which the writ petitioner was supposed to comply with. The whole payment was required to be made with interest at the rate of 12% from the date the offer was made to him.

(2.) Facts are not in dispute.

(3.) On the ground that no information was sent to the writ petitioner- respondent by the appellants, the learned Writ Court allowed the writ petition by observing as under:-