URBAN IMPROVEMENT TRUST Vs. HARISH KUMAR AND ORS.

JUDGEMENT

(1.) This order shall decide above two cases which have similar facts and similar point of law.

(2.) Learned counsel for the petitioner present.

(3.) Urban Improvement Trust, Bikaner, Rajasthan/OP published an advertisement for allotment of 4200 residential plots of different measurements at variable rates in JodBeed Scheme (near National Camel Research Institute), with various amenities. Both the complainants applied for a residential plots and deposited a sum of Rs.30,000/- ,each, as earnest money, with the Urban Improvement Trust/OP in this case. It is surprising to note that the petitioner has not taken the trouble to mention the different dates when the amount of Rs.30,000/- was deposited. It appears that the amount was deposited in the year 2008 itself. Thereafter, in the month of July, 2008, the complainants were directed to pay the remaining amount with the warning that if the amount was not deposited, their earnest money would be forfeited.