RAJASTHAN HOUSING BOARD Vs. PRATAP SINGH KHANGROT

JUDGEMENT

(1.) Sh. Pratap Singh Khangrot, the complainant & Advocate, applied for allotment of a house in Neeti Nagar-Malaviya Nagar, Jaipur, Housing Scheme. He deposited a sum of Rs.10,000/- on 31.03.1989 towards registration fee. He again, deposited a sum of Rs.20,000/- on 29.12.1989. Vide letter dated 30.10.1991, the OP informed the complainant that House No.14/185 was allotted to him and directed the complainant to further deposit a sum of Rs.45,000/-. In pursuance of the said letter, the complainant deposited two demand drafts in the sums of Rs.20,000/- and Rs.25,000/-, respectively, on 02.12.1991. The grievance of the complainant is that he has not yet been allotted the said house. This fact was confirmed by the OP vide its letter dated 21.07.2000, informing that "remaining registered applicants of Neeti Nagar Housing Scheme can be allotted free-hold houses in Pratap Nagar Housing Scheme of Sanganer". Thereafter, the complainant gave his consent, but no house was allotted to him. Consequently, he filed the present complaint dated 19.05.2009, before the District Forum, with the following prayers :-

(2.) It is note-worthy that the District Forum passed ex-parte order in favour of the complainant. It also appears that on 26.02.2010, Sh.Sharad Sethi, Advocate, appeared before the District Forum, on behalf of OP and asked time for filing reply. The reply was not filed and time elapsed on 19.08.2010. The District Forum passed the following order :-

(3.) Aggrieved by that order, the OP filed appeal before the State Commission. The State Commission, passed a cryptic order, that too, a cyclostyled order dated 27.08.2014 and dismissed the appeal.