A.K.MATHUR, J. - (1.) THE petitioner, by this writ petition, has prayed that the respondents may be restrained from demanding the petitioner an additional amount as communicated by the order dated 30th September, 1980 (Ex. 7) amounting to Rs. 15,888/ -. He has also prayed that respondents should be restrained from cancelling the allotment in favour of the petitioner.
(2.) THE Rajasthan Government constituted the Rajasthan House Board, Jaipur, under Section 4 of the Rajasthan Housing Board Act. The Rajasthan Housing Board has framed Regulations in exercise of the power under Section 53 of the Act with the previous sanction of the State Government. The Regulation has been named as 'Rajasthan Housing Board (Disposal of Property) Regulation, 1970'. The Rajasthan Housing Board issued Schemes for the allotment of constructed houses in the various cities of Rajasthan including Jodhpur. The Rajasthan Housing Board published general Registration Scheme, 1978. The petitioner applied for registration under the said Scheme by depositing Rs. 7,000/ - on 31st January, 1979 for the allotment of a house in Higher Income Group, under item No. 2.7 of the Scheme. The Rajasthan Housing Board published Housing Allotment Scheme 1980 after April 1979 for the allotment of the houses to the persous registered under 1979 Registration Scheme at Jodhpur. Petitioner came to know that Board has some houses available for allotment of two Scheme at Jodhpur. namely, Pratapnagar and Chopasani Scheme. But in none of the two Schemes any house of the Higher Income Group was not available for allotment. Since no Higher Income Group houses was mentioned in the scheme for the allotment, the petitioner wrote a letter to the Chairman and the Secretary of the Rajasthan Housing Board, Jaipur, requesting them to allot him M -2 category house at Chopasani Scheme, Jodhpur. Petitioner thereafter, contactedt he Chairman, Raiasthan Housing Board personally and requested him to permit the petitioner to contest the lottery for the allotment of the house of M -2 type house 60' x 60' at Chopasani Scheme. The Chairman acceded to the request of the petitioner. Consequently, the petitioner filled up the option allotment form for Housing Scheme. Petitioner submits that he was informed by the Housing Board that the house constructed on an area of 40' x 60' on a plot of 60' x 60' House No. 1 ka -9 in Chopasani Scheme, has been allotted to him on cash payment basis. A provisional letter of allotment was issued to the petitioner on 27th March, 1980, which is on record (Ex. 3). A sum of Rs. 47,927/ - was demanded from the petitioner as the price of the house within four months after adjusting Rs. 7,000/ - and the interest thereon was to be paid by the petitioner at the time of registration. A certificate was issued on 27th March, 1980, certifying that the petitioner has been allotted House No. 1 -Ka -9 in Chopasani Scheme at Jodhpur on out -right sale; also certifying that the possession will be given on receiving the disposal price amounting to Rs. 54,683/ -. Petitioner submitted that he entered the possession and applied for water and electric connections. Petitioner, thereafter, requested the Housing Board to send a letter of possession and to complete the sale -deed of the house in his favour. Petitioner was informed by the Housing Board Officer by the communication dated 30th August, 1980 (Ex. 7) calling upon the petitioner to deposit Rs. 15,888/ - more towards the price of the house allotted to him by the allotment order dated 10th December, 1979. Petitioner made a representation to the Chairman requesting him to correct the demand, but without any result. Ultimately, petitioner served a Demand Notice and, thereafter, approached this Court by filing present writ petition and challenging the demand raised by the Housing Board. Thereafter, a reply was was filed by the respondents and so far as the allotment of house in question is concerned, it is not disputed. However, it is submitted that on 27th March, 1980, petitioner made a request before the respondents that a provisional demand notice may be issued so that he may get a loan sanctioned on 31st March, 1980. He made further declaration that petitioner shall be responsible for paying any difference of the amount after final costing of the house in dispute. The request of the petitioner has been placed on record as Annexure -4/1. Petitioner was allotted house provisionally so as to enable him to obtain loan, but it was clearly understood that the final decision about the amount will be communicated to the petitioner later on. It is further submitted that no letter of possession was served to the petitioner but petitioner took the possession on his own and started living in that house, The additional pleas were also taken by the respondent in the reply and it was submitted in the additional pleas that the petitioner is guilty of concealing the material facts, that calculation of the cost of construction is an administrative matter of the Housing Board, so this Court should not interfere under Article 226 of the Constitution of India. It is also submitted that the method of calculating cost of construction as well as the regulations is not justiciable. That since the petitioner has given clear undertaking that he will pay the differences on the final costing of the house in dispute to the Housing Board, therefore, he should not be allowed to resile back from his own undertaking. After filing reply, the arguments were heard on various occasions by this Court and on the direction of the Court, various documents have been filed on record. On the basis of various documents on the record, Mr. Purohit has challenged the two items before me, namely, the charging of the interest from April to the period of allotment amounting to Rs. 14,516/ - and contingency and equalisation reserve at the rate of 5% on 64,142/ - amounting to Rs. 3,203/ -. The large number of documents have been placed on record in pursuance of the order of the Court and the pleadings have not been strictly adhered to by both the parties. After perusing all the documents, Mr. Purohit has challenged only these two items, which have been charged by the Housing Board and as a result of which, a demand of Rs. 15,888/ - has been raised against the petitioner. Now, the first and foremost question before me is that whether the Respondents have correctly charged interest on these tenements from April 1977. Mr. Purohit submits that there is no resolution of the Board for charging this amount on the present tenement from April, 1977. As against this. Mr. Vyas, learned Counsel for the respondents, has invited my attention to the Minutes of the Costing Committee. Annexure R/9, these are the minutes of the 6th Meeting of the Costing Committee of Rajasthan Housing Board held at Jaipur on 26th April, 1976 at 11.00 a.m. This Committee decided to increase the cost of the houses proposed to be released in April, 1976 draw. The agenda item reads as under: The agenda item and the sale price of each type of in each scheme shown in the Annexure 'A' were considered and it was decided that the costing may be revised on the following lines: (1) In case of surplus houses, the sale price adopted for the houses for the draw in which it remained surplus may be increased by adding interest for the surplus period (from month of draw in which it -remained surplus to 4/76) at the rate at which interest for construction period has been charged during surplus period. (2) Other direct charges may be charged 2% of construction cost in place of 3% in the case of new houses as well as in surplus houses. (3) In case of house where new as well as surplus are available the sale price of such houses may be calculated as per weighted average after considering the item Nos. 1 and 2 above. (4) The cost of 5 surplus houses of 20 x 50 size and 7 new houses of 20 x 37 size in Hiran Magri Scheme, Udaipur may be worked out by weighted average system. The principle to be adopted in all cases of similar type of house in a town so the cost of land is same. This Resolution was placed for consideration before the 7th Meeting of the Costing Committee held at Jaipur on 18th July, 1977 and this Costing Committee approved the following procedure: The cost worked -out for the houses to be included in April 77 draw was approved with the following conditions: (a) The cost approved for lottery of April may be adopted for April 77 lottery also; even where the cost of similar houses comes little less than the cost of April 76 Draw, unless the difference is due to change of specifications. (b) In the cases where the costs are abnormally high in comparison to April 76 lottery such cases will be referred to the Board for its its approval with reansons of variations. (c) Revised procedure for interest for surplus period was approved broadly; however, it may be examined if the total interest worked -out for surplus period may be apportioned over different category of houses according to the rate of interest changeable on total cost of such houses, in place of uniform rate of 3% worked out. In difference is not very much marked, the former method of appertion of interest may be approved as suggested by one of the members of inter subsidy basis of differential interest. The figures may thereafter be rounded to closest approximate.
(3.) THIS resolution of the Costing Committee of the Board was placed before the 8th Meeting of the Costing Committee held on 23 -1 -1979 Item No. 1 relates to confirmation of the minutes of 7th meeting of the Costing Committee which reads as under: Item No. 1; Confirmation of the minutes of 7th meeting of the Costing Committee: The member expressed the views that as one of them was present in the 7th meeting held on 18 -7 -1977 they could not vouchsafe the accuracy and the spirit of the decisions. The convener, Shri D. R. Jain, C A.O. who is the Socretary of this Committee and who was also present in the 7th meeting, however, reported that the minutes were as per decisions taken. It was also brought to to the notice of the members that the decisions have already been implemented and accordingly the minutes were confirmed. ;