DURGALAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Although, the matter comes up on an application (1/2022) filed by the respondents seeking vacation of ex-parte interim order dtd. 23/10/2021; however, on the request of learned counsels for the respective parties, the writ petition was heard on its merit at this stage.

(2.) Challenge in the writ petition is to the order dtd. 2/8/2021 passed by the respondent-Rajasthan Housing Board whereby, the allotment of houses made in favour of the petitioners has been cancelled on account of non-deposition of the requisite amount as per the allotment letter.

(3.) The relevant facts in brief are that the respondent-Board introduced a housing scheme in town Nainwa, District Bundi floating Special Registration Scheme-2007 (SRS). The houses were categorised in six classes such as economically weaker group, low income group, middle income group and higher income group amongst others. The petitioners are applicants under different categories. In the lottery drawn by the respondents for allotment of houses, all the petitioners stood successful and in terms of demand letter dtd. 27/7/2011, they deposited the seed money. The petitioners were issued allotment letters dtd. 29/6/2020 raising an additional demand towards cost of the house. Contending that the petitioners have already deposited the entire amount and on account of delay on the part of the Board in raising construction of the houses, this additional demand has been created, this writ petition has been filed for quashing the additional demand and the letters cancelling the allotment on their failure to meet the same.