RAMESHWAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for both the parties finally on merits of the writ petition and perused the material available on record.

(2.) Petitioner invoked writ jurisdiction of High Court under Article 226 of the Constitution of India for seeking direction against the Rajasthan Housing Board (for short 'RHB'), to execute a registered sale deed in his favour of the property Shop No. 7, situated at Jyoti Nagar, Jaipur.

(3.) Petitioner has come up with a simpliciter case, pleading inter alia that the property in question has already been allotted to him by the RHB vide Allotment Letter No.3991 dtd. 3/6/1978 and in pursuance thereof, physical possession has also been handed over to him vide possession letter dtd. 14/8/1978. Petitioner has inter alia pleaded that he has been enjoying actual, physical and peaceful possession of the property in question since 14/8/1978 continuously, being a lawful allottee of same and no dues against such plot are outstanding against the petitioner, yet RHB has not executed the registered sale deed (conveyance deed)of the shop in question in favour of the petitioner.