TARUN RAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These five intra-court appeals involve common controversy on facts as well as in law and hence the same are being decided together by this judgment.

(2.) The appellants herein, applied for allotment of duplex houses in the Mukta Prasad Nagar, Bikaner under the Self Financing Scheme floated by the respondent Rajasthan Housing Board, Bikaner under two categories:- (1) the Higher Income Group ('HIG') & (2) the Middle Income Group ('MIG'). All the appellants herein were successful in the draw of lots and the respondents issued reservation letters dtd. 23/10/2013 in favour of the appellants-writ petitioners requiring them to deposit the total amount in four equal installments as per the schedules below:- <IMG>JUDGEMENT_108_LAWS(RAJ)12_2022_1.jpg</IMG>

(3.) The appellants herein claim to have satisfied the total demand raised by the respondent Housing Board within the stipulated time period provided by the Board. However, construction of the colony could not be completed within the stipulated period and the respondent Housing Board, imposed penalty upon the contractor for the delay in completion of the project.