FIROZ KHAN Vs. RAJASTHAN HOUSING BOARD AND ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material on record.

(2.) The petitioner purchased a M.I.G.-B house in the Housing Board Scheme, Sirohi. Bid of Rs. 20 lacs made by the petitioner was accepted and allotment letter dated 8.9.2016 was issued to the petitioner. As per the terms and conditions of the allotment, the petitioner was required to deposit the entire auction price within a period of 60 days from the date of issuance of the allotment letter.

(3.) It may be stated here that the petitioner had already deposited 10% of the reserve price i.e. 2 lacs on 1.7.2016. However, the petitioner claims to have been prevented from depositing the balance amount to the tune of Rs. 17,79,546/- by the scheduled last date i.e. 7.11.2016 for reasons beyond his control. The respondents issued a notice Annexure-4 dated 1.12.2016 to the petitioner requiring him to deposit the challan to prove deposit of the amount on or before 7.11.2016 with a consequence that failure to do so would result in cancellation of allotment with forfeiture of pre-deposit amount. The petitioner claims to have deposited a sum of Rs. 20,464/- as processing fee in an apparent endeavour to show that the period for deposition of balance amount stood extended.