MAHENDRA VIJAY VARGIA Vs. RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) Facts are not in controversy in this appeal filed by complainant Mahendra Vijay Vargia against the Order of the District Forum, Kota dated 20.1.92 whereby his Complaint Case No.700 of 1989 was dismissed by the District Forum.

(2.) Rajasthan Housing Board, with its headquarters at Jyoti Nagar, Jaipur is constituted as an instrumentality of the State under the Rajasthan Housing Board Act, 1971 for the purpose of meeting the growing need for housing accommodation day by day increasing with the population in the State, from time to time, frames housing schemes for the benefit of the public. One such scheme floated by the Board was "house Reservation/allotment Scheme, 1981-82".

(3.) Complainant Mahendra Vijay Vargia, by depositing an amount of Rs.1,800/- as registration charges vide challan No.12867 dated 28th January, 1980 got himself registered for allotment of a house at Kota in Low Income Category. Under the Reservation Scheme 80-81, a house of Low Income Category on a plot of landmeasuring6x 15 sq. ms. At Mahaveer Nagar, Kota was reserved in favour of the complainant by reservation letter issued by the Board on 18.3.92. By this reservation letter, the complainant was required to deposit a total amount of Rs.2,300/- by two equal instalments of Rs.1,150/- each as seed money respectively within one month and seven months from the date of issue of the reservation letter. The complainant deposited both the instalments of seed money respectively on 19.4.82 and 19.1.83.