PRADIP KUMAR MODAK Vs. AKHILESH KUMAR GUPTA

JUDGEMENT

(1.) This writ appeal is directed against judgment and order dated 13.09.04 passed by learned Single Judge in W.P.(C) No. 167(AP)/04 by which the writ petition filed by the respondent No. 1 herein was allowed. The appellant in the appeal was the respondent No. 4 in the writ petition who has now preferred this appeal making a grievance against the said judgment and order.

(2.) The subject matter of dispute is in respect of the allotment of official accommodation to the appellant vis-a-vis the writ petitioner/ respondent No. 1. According to the appellant, he became entitled to a Type-IV quarter with effect from 01.01.96. The respondent No.1/Writ petitioner was allotted Type-TV quarter in April, 1998 and presently he is in occupation of the same.

(3.) Incidentally the writ petitioner/respondent No.1 was allotted with the aforesaid Type-IV quarter bearing No. T/IV/20 in the first floor of the same building in which the quarter in question which had fallen vacant in the ground floor, i.e. quarter No. T/IV/19 was allotted to the appellant pursuant to the decision of the House Allotment Committee. An order of allotment was issued on 04.03.04 under the signature of the Chairman, House Allotment Committee.