RAJASTHAN HOUSING BOARD Vs. BHANWAR SINGH

JUDGEMENT

(1.) Appellant-Rajasthan Housing Board (hereinafter referred to as 'the Board') has filed the appeal challenging order dtd. 12/9/2017 passed by the learned Single Judge, whereby, writ petition filed by the respondent was disposed of.

(2.) Respondent had filed the writ petition claiming following relief:

(3.) Case of the respondent, in brief, was that a scheme had been formulated by the Board in the year 1982 with regard to allotment of houses at Sanganer Pratap Nagar. Respondent also submitted his application for allotment of house and was given Priority No. LIG/GI/HP/P 1306 vide order dtd. 8/12/1987. Rampal had also applied for a house under the Scheme and was issued Priority No. LIG/GI/HP/P 1757 vide order dtd. 10/11/1987. Although, the respondent was higher in priority, House No. 114/49 was allotted to Rampal vide allotment letter dtd. 30/6/1997.