AIR 1994 RAJASTHAN 77 ::1993 (1) RajLR 609 ::(1993) 3 WLC(RAJ) 644

Rajasthan High Court

Hon'ble Judge(s): Inder Sen Israni, V. K. Singhal , JJ

Rajasthan Housing Board (Disposal of Property) Regulations (1970) , Regn.8— Validity - Allotment of Houses constructed by Housing Board - Powers of State Govt. to reserve 1% of Houses for allotment to any person - Not arbitrary or discriminatory as the State Government has overall control over Housing Board which has to act on the directions of Government, as may be given from time to time. Constitution of India , Art.14— Housing Board - Allotment of houses -Reservation of 1% of houses by State Govt. for allotment - Not arbitrary. (Para 7)