KANAKALATA BISWAL Vs. ORISSA STATE HOUSING BOARD

JUDGEMENT

(1.) NON -allotment of a house at Rourkela by opp. parties under the housing scheme declared is the grievance of petitioner in this application under Article 226 of the Constitution of India.

(2.) HOUSES under middle income group were to be constructed in Bisanti Housing Board Colony at Rourkela to provide accommodation to persons under the housing scheme prepared by the opp. party No. 1. Petitioner made an application for the same. Lastly she was tailed upon to give her final consent if she is willing to purchase the house on payment of full consideration. She gave her consent, In spite of it, when the house was not allotted to her she filed this writ application.

(3.) BY order dated 14 -9 -1985, this Court passed interim order to reserve one M.I.G house at Bisanti Housing Board Colony located i' Area No. 17, North Uditnagar for accommodating petitioner in case of her success in the writ application unless the allotment in the colony has been completed in the meantime. We are told that by the time of receipt of order, all houses were allotted. This is not disputed by learned counsel for petitioner.