GULAB CHAND DHAREWA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner in the three writ petitions as also Bihar State Housing Board (hereinafter referred to as the Board).

(2.) Petitioners are the allottee of plot in the Digha area of Patna town by the Board. Petitioner of C.W.J.C. No. 477 of 2006 was initially allotted Plot No. 10H-11 under allotment letter dated 4.9.1991, Annexure-1. In the light of the allotment made, Hire Purchase Agreement was executed by and between the Petitioner and the Board, which is dated 22.7.1998, Annexure-2. Later, there was dispute about the number of the plot allotted to the Petitioner and the allotment was changed under letter dated 11.9.2005, Annexure-8, where under Petitioner was allotted plot No. 10H-42. Petitioner of C.W.J.C. No. 1465 of 2006 was also allotted plot No. 5L7333 under allotment letter dated 30.9.1991, after such allotment Hire Purchase Agreement dated 26.12.1995 was executed by and between Petitioner of that writ case and the Board. Petitioner in C.W.J.C. No. 992 of 2006 is also an allottee of the plot under allotment letter dated 30.9.1991, Annexure-3, but till date no Hire Purchase Agreement has been signed by and between the Board and the Petitioner of the said case.

(3.) By filing these writ petitions, Petitioners have prayed for direction to the Board to handover possession of the plot allotted to the three Petitioners.