PALLI, J. - (1.) These Special Appeals have arisen out of the judgment and order passed by the learned single Judge of this Court dated November 16, 1992 disposing of three writ petitions by a common order.
(2.) Three Writ Petitions were filed by the allottees of the Rajasthan Housing Board laying challenge to the demand notices issued to them by the Board raising the price of the houses. In all these three Writ Petitions the allottees belong to higher income group.
(3.) There was a scheme framed by the Board existing earlier and it was known as Kalpataru Scheme. Another scheme was floated known as Parijat Scheme of 1988 and persons who had got themselves registered for allotment in Kalpataru Scheme were given option to convert to Parijat Scheme and this is how in all these three Writ Petitions, it is the Parijat Scheme with which we are concerned and all the applicants in the three Writ Petitions opted and converted their applications into the Parijat Scheme. -The petitioners in the Writ Petition No.1200/92 are in the category of those allotees who applied and were considered in the second quarter of 1988 Scheme. Writ Petition No. 2169/92 is on behalf of those who converted their applications for the third quarter of 1988 Scheme and the petitioners in the Writ Petition No. 3169/ 92 are from the fourth quarter of the 1988 Scheme. This Parijat Scheme of 1988 would hereinafter be referred to as the Scheme.;