PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "i) That the impugned demand raised by respondents vide allotment letter Dt.15.10.2015 (Annex.-4) may kindly be declared illegal and quashed and set aside. ii) That the respondent may kindly be directed to pay the interest on the amount deposited by the petitioner from the date of completion of work mentioned in the brochure till delivery of possession of house of the petitioner. iii) The cost of the house may kindly be declared to be maintained as mentioned in the brochure. iv) Any other order or direction, which this Hon'ble Court deems fit and proper in the facts and circumstances of the present case may kindly be passed in favour of the humble petitioner. v) the cost of writ petition may kindly be awarded in favouir of the humble petitioner."
(2.) The sheet anchor of the present case is that the respondents framed a scheme for Duplex Houses in Mukta Prasad Nagar, Bikaner under the Self Finance Scheme in the year 2012, and their brochure showed two categories, namely, Higher Income Group (HIG) and Medium Income Group-G (MIG-B), which were to be allotted. In some of the petitions, the petitioners have applied for HIG, whereas in other petitions, the petitioners have applied MIG-B.
(3.) For the purpose of the present adjudication, the facts are being taken as well from S.B. Civil Writ Petition No.13124/2015 though it was disposed of, but not on merits, and learned counsel for both the parties have requested to take the pleadings of the said petition, as they are complete and comprehensive.;