SUMAN GARG Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) THE petitioner has challenged the allotment/possession letter dated 5th February, 2004 whereby she was allotted House No. 101/116, Mansarovar, Jaipur.

(2.) IT is the case of the petitioner that despite having deposited the last installment of Rs. 10,000/- on 28. 11. 1997, she was not allotted any house by the RHB till 05. 02. 2004. Further, it is her case that during this interim period those persons who were junior to her in the allotment list they were alloted the house prior to her. Therefore, while the junior persons had to pay low price, she has been asked to pay the price of the house as of the year 2004.

(3.) DURING the course of arguments Mr. J. K. Singh, the learned counsel for the RHB, has pointed out that vide decision dated 08. 09. 1992, which is reflected in the letter written by the director (Law) to the Additional Housing Board Commissioner dated 30. 12. 2006, a decision was taken by the Board to grant a house to the petitioner in the same category as was given to her juniors.