RAJASTHAN HOUSING BOARD Vs. MAHAVIR PRASAD SHARMA

JUDGEMENT

(1.) The present revision petition no. 2318 of 2018 has been filed by the Rajasthan Housing Board against the judgment dated 17.05.2018 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') in Appeal no. 1015 of 2017.

(2.) The brief facts of the case are that the respondent complainant applied for registration on 30.01.1990 under Kalpataru Registration Scheme for HIG-B category house to the petitioner/ opposite party. The OP granted priority number JPR/H2/90/0160013 on 01.07.1990 in the said scheme. As no house was allotted to the complainant, the complainant wrote several letters to OP. The complainant received a letter dated 31.08.2005 from OP intimating him regarding the difference in signature in the letter given by him and non-availability of the house in the scheme and Mansarovar Housing Scheme as well, however, the complainant could be allotted house in Sanganer Housing Scheme if the complainant applies to OP with stamp paper attested by First Class Judicial Magistrate.

(3.) On the basis of above mentioned letter, the complainant produced stamp paper duly attested by Sub-Divisional Magistrate. The complainant received another letter dated 01.09.2007 from OP wherein OP sought consent from the complainant in respect of decision taken by the Board that in case the complainant is desirous to take the house in Pratap Nagar Scheme, he can send his letter within 15 days. The complainant gave his consent for the allotment and paid the amount as demanded by the OP Board regarding the price of the house and other charges but still no house was allotted to him.