JHABARMAL Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) After completing all the formalities of submitting the applications and depositing the registration amount alongwith seed money amount of Rs. 12,500/- and Rs. 50,000/- respectively, the petitioner was allotted House No. 4/139 on 17th of October, 1992, at Jawahar Nagar Scheme, reserved for the employees of the Rajasthan Housing Board against the registration year 1987. Despite the allotment made and completing formalities the petitioner was some-how not delivered the possession whereas other similarly situated persons who were below in the registration list had been handed-over the possession. The petitioner made representations to the respondent Housing Board for the delivery of the possession. The petitioner was informed vide Annexure 2, by the respondents on 4-7-94, to the effect that because of certain stay order having been obtained by one Shri Sultan Singh, from the High Court, it is not possible to hand-over the possession of the house to the petitioner. The writ petition filed by Sultan Singh being Writ Petition No. 1606/1992, was ultimately dismissed on 14th November, 1994, with the result that the stay order granted by the High Court in the writ petition also stood vacated. The petitioner after coming to know the fact of dismissal of the writ petition had informed the Respondent No. 2 and again prayed for possession of the house allotted to him vide his application Annexure 3, on 19th November, 1994.

(2.) Ultimately the petitioner was handed-over the possession but the petitioner has been penalised for no fault of his by including the amount of Rs. 1,70,826/- as interest when no possession letter was issued. The period, when the petitioner was pressing for possession and no possession was delivered, or when the Housing Board was incapable to deliver the possession because of the stay order granted by the High Court, has been counted by the respondents for thrusting the interest on the petitioner, the petitioner raised objections on this count vide his applications sent in the months of May, June, 1995, copies of which have been attached Annexures 5 to 7.

(3.) On the facts mentioned above, the petitioner has come up in the writ petition for a direction to the respondents to revise the amount mentioned in the letter Annexure 4 and not to charge the interest of Rs. 1,70,826/- and another amount of wrong totalling Rs. 3800/-.