- (1.) Heard Mr. Siddhartha Ranjan, counsel on behalf of the petitioner and Mr. Sachin Kumar counsel on behalf of the Housing Board.
(2.) The letter No. 05/AA/3255/05/2781/AA dated 29.12.2006 (Annexure - 7) issued by Revenue Officer, Jharkhand State Housing Board (Head Quarter), is impugned whereby the Housing Board has made a demand for a sum of Rs. 2,86,940/- up till 31.1.2007 and prayer is also for a direction for execution of the Deed of Conveyance in favour of the petitioner in respect of the house on perpetual leasehold basis pursuant to an agreement dated 27.11.1987 between the petitioner and the Housing Board.
(3.) The Housing Board floated a scheme for allotment of houses in Adityapur Middle Income Group, inviting application from the accepted allottees. The petitioner was made an allotment under the said scheme and the terms and conditions in the allotment letter dated 24.9.1983, is Annxure - 1 to the writ petition. Perusal of the terms and conditions of the allotment, the cost of the house was assessed at approximately Rs. 78,500/- on 30.9.1983. Paragraph-3 of the allotment letter made it clear that the cost can be escalated in the event, there is an escalation in respect of the cost of the land. The cost was subjected to the final valuation. The breakup of the cost and security deposit was detailed in paragraph-4 which is enumerated below: Cost Security deposit (A) 20% of tentative cost of House and/or land Rs. 15,700/- (B) Legal and documentation charge Rs. 150/- (C) Amount of total initial demand (A & B) Rs. 15,850/ (D) Amount deposited by the Applicant(-) Rs. 6,500/- (E) Total amount to be deposited (C & D) Rs. 9,350/-;