DY. COMMISSIONER, RAJASTHAN HOUSING BOARD vs NITIN KUMAR SINGHVI

THIS appeal has been filed by the Rajasthan Housing Board against the order of the District Forum, Kota dated 8.4.92 whereby the District Forum, has directed the appellant to issue a modified allotment letter in favour of the complainant leving a total amount of Rs. 1,95,610/- as total cost of the House No. F-25 allotted to the complainant and the hire-cum-purchase instalment amount at Rs. 2,336/- as it had done in relation to the other allottee Jamuna Bai the whom House No. F/19 had been allotted.

BOTH the allotment letters were produced before the District Forum. It is clear from the allotment letters that the complainant was allotted House No. F-12 while Jamuna Bai was allotted House No. F-19 in the same locality i.e. Ballabh Bari, Kota. The Allotment Committee had made allotment to both the complainant and Jamuna Bai on the same date i.e., 8.6.83. The area of the land was precisely the same i.e., 162 sq.mts. Even the two allotment letters were issued on the same date i.e., 30.7.87. Despite all these similarities, while a total cost of Rs. 1,95,610/- was charged from Jamuna Bai, but an amount of Rs. 2,39,650/- was charged from the complainant. It was a patent case of discrimination by the Rajasthan Housing Board between persons similarly situated. We do not find any difference between the case of Jamuna Bai and the complainant and the order of the District Forum is perfectly justified. We do not find any merit in this appeal and the same is hereby dismissed. Appeal dismissed.