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NON-REPORTABLE     

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3134 OF 2015           (Arising out of SLP(C)NO.35541 OF 2010)

     AVAS AYUKT,U.P.AVAS EVAM VIKAS       PARISHAD & ORS.                ... APPELLANT(S)  

                 VS.

     BHAGWAN TIWARI & ANR.                   ... RESPONDENT(S)       

              J U D G M E N T

Leave granted.

Heard the learned counsel.

The question involved in the appeal is with regard to  

the allotment of Flat No.3C-24, Pandeypur Yojana, Varanasi  

(U.P.),  to  the  respondent  under  the  Residential  Housing  

Scheme, namely, Pandeypur Yojana in Varanasi.

Looking at the peculiar facts of the case, we direct  

that  in  all  a  sum  of  Rs.5,15,000/-  (Rupees  Five  lakhs  

fifteen thousand only) as full and final payment shall be  

made  by  Respondent  No.1  to  the  Appellant-Authority  for  

allotment of the aforesaid flat.  It is an admitted fact  

that a sum of Rs.35,000/- (Rupees thirty five thousand only)  

has  been  paid  by Respondent  No.1 to the  Appellant   and  

therefore, after adjusting the amount already paid, in all a  

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sum of Rs.5,15,000/- shall be paid by Respondent No.1 within  

one month from today.  Vacant and peaceful possession of the  

flat in question, after due repairs and in normal condition  

as per the Scheme, shall be handed over to Respondent No.1  

within  two  months  from  today,  provided  the  afore-stated  

payment is made by the respondent.  

The appeal is disposed of accordingly.  There shall be  

no order as to costs.

The order passed in this appeal shall not be treated  

as a precedent.

       ..............J.

[ANIL R. DAVE]

..............J. [AMITAVA ROY]

New Delhi; 20th March, 2015.

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