AVASHAN MANDAL PARIJAT UCH Vs. RAJASTHAN HOUSIONG BOARD

JUDGEMENT

(1.) THESE three writ petitions have been filed by the allottees of the Raj. Housing Board by constituting separate Avashan Mandal Parijat Uch Ayavarg Sangarsh Samlties as regards demand notices Issued to them for allotment of Houses by the Rajasthan Housing Board in 17 Extension, Chopasani Housing Board, Jodhpur.

(2.) THE Members of the petitioner -Samiti of Writ Petition No. 1200 of 1992 are the persons who got their applications initially filed in Kalpatru Scheme and later converted them into Parijat Scheme of second quarter of 1988. The members of the petitioner -Samlti of Writ Petition No. 2169 of 1992 are the persons who initially applied under Kalpatru Scheme and later got their applications converrted into Parijat Scheme of third quarter of 1988 and the members of the petitioner -Samlti of writ Petition No. 3169 of 1992 are the persons, who initially applied under Kalpatru Scheme but later got their applications converted Into Parijat Scheme of four petitioner of 1988.

(3.) THE facts necessary for the disposal of these three writ petitions briefly stated are that the members of these three petitioners -Samities Initially applied for allotment of Houses from the Rajasthan Housing Board under the Kalpatru Scheme but later they got converted their applications Parijat Scheme of three different quarters in 1988. Initially, under the Kalpatru Scheme, they deposited a sum of Rs. 10,000/ - each as Registration Amount but when the Parijat Scheme was floated by the Rajasthan Hosing Board and the registered applicants in different schemes were given a choice to get their applications converted into Parijat Scheme, they applied for the same and were registered under the Parijat Scheme of three different quarters of 1988 and further deposited a sum of Rs. 20,000/ - each as the first into Instalment of the Parijat Scheme.