Binod Kumar Roy, R.K.Mahajan, JJ. - (1.) Petitioners, who are registered societies, through their respective Presidents have come up to this Court praying to quash the notice dated 17.9.90 as contained in Annexure-1. Their further prayer is to command the respondents not to realise from the members of petitioner No. 2 the cost of M.I.G. flats allotted to them more than Rs. 82,558 and fix the instalments accordingly.
(2.) Annexure-1, contains letter dated 17.9.90 of the Secretary of the Allahabad Development Authority in regard to final costing of the Middle Income Group Houses constructed in Govindpur Avas Yojna stating that the estimated costs of the house was Rs. 87.558 but on final costing its cost has been fixed at Rs. 93,500 and therefore, follow up action be done by the notices.
(3.) Dr. Padia, learned counsel appearing on behalf of the petitioners, contended that the cost has been arbitrarily increased by the Allahabad Development Authority and thereby the desired reliefs be granted.;