LAKSHMI NARAIN Vs. RAJASTHAN AVASAN MANDAL

JUDGEMENT

(1.) Both these appeals by the legal representatives of the same complainant, against the same respondent, involving dispute about the same subject-matter but brought before the Distt. Forum through two separate complaints filed at different times and decided by separate orders, made on different dates, were heard together. These are, therefore, disposed of by this common order.

(2.) Facts, relevant to and sufficient for disposal of both the appeals.

(3.) During the year, 1973 Rajasthan Housing Board (the 'board'), respondent, floated a Housing Scheme under the name of General Registration Scheme, 1973. Under this Scheme houses were promised to be constructed of different types to cater the needs of persons of different categories. One of such category was to be known as "janta Category". This category comprised persons having maximum annual income of Rs.2,400/- only. The houses to be constructed for persons registered under this category were to have one room, kitchen, latrine and bathroom, a small multi-purpose Verand and Sehan in a total area of 59 sq. metres. It was promised that houses to the person registered for this category would be made available within a period of 1 to 3 years after their registration. Late Smt. Premwati, the deceased wife of Sri Laxmi Narain Sharma, appellant and mother of rest of the appellants, got herself registered on 28.9.1973 with the Board for allotment of a residential house of this "janta Category".