SITA DEVI Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) Leave granted.

(2.) The short question which arises for consideration in this appeal which arises from the judgment and order passed by the Division Bench of the High Court dated 15.4.2005 in L.P.A. No.301/2005 is as to whether the appellant herein is entitled to interest on the entire amount deposited by her with the respondent-Board for allotment of a flat.

(3.) The respondent is a Corporation constituted under the Bihar State Housing Board Act. It constructs houses for allotment thereof to various categories of people. Appellant filed an application for allotment of a flat constructed by the respondent- Board at Bahadurpur, Patna under the Self Financing Scheme in the year 1994. He deposited a sum of Rs. 17,000.00 on 13.1.1994 and the balance sum of Rs. 1,54,876.00 on 31.3.1994.