MOHAN LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE Managing Director of the Housing Board is also present. THE present petition presents a very pathetic condition of the working of the Housing Board. I am sorry to record that the manner in which the Housing Board and its Officers are working, cannot be said to be satisfactory rather their acts and action have to be condemned. In the present matter, the petitioner after being persuaded by the advertisement issued by the Housing Board paid his hard earned money to the Housing Board with a pious hope that he would be given a plot in consideration of his money. A period of long 30 years has passed but the Housing Board is not ready to come out of its slumber. When this Court issued notice to the respondents, the Court sincerely hoped that the Housing Board would come out with a straight case and make feasible proper and honest officer. Instead of making such an offer the Housing Board is trying to persuade this Court by projecting their own pathetic condition.

(3.) LEARNED Counsel for the Board stated that the High Court in the pending writ application required the District Administration to provide the police force or execute the earlier order of this Court but the District Administration is not responding to the requests made by the Board. He further submits that he had made some application in the earlier writ petition seeking further indulgence of the High Court.