CHINTA KUMARI VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED Advocate Mr. Pradip Kumar-II appearing for the petitioner is not present before us.

(2.) THIS petition under Article 226 of the Constitution is filed for recovery of possession of a piece of land bearing plot no.10H/23 at Digha housing project of respondent Bihar State Housing Board (hereinafter referred to as the Board) Pursuant to the application made by the petitioner, under letter of allotment dated 4th September 1991, the petitioner was allotted sub-plot no. 10H/23 admeasuring 1875 sq. ft. in Digha housing project. Under the said letter of allotment the petitioner was called upon to pay the first installment of Rs.35,530/- and the remaining Rs.94,105/- in 60 monthly installments. Clauses 4 and 5 of the said letter of allotment required that the said Rs.35,530/-be paid within 30 days in one lumpsum. In case of failure to pay the said amount in one lumpsum and to execute the agreement within that time, the allotment would automatically stand cancelled and the Earnest Money Deposit would stand forfeited.