BALI RAM PANDEY Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) Heard the parties.

(2.) The present petition has been filed by the original writ Petitioner seeking review of the order dated 11.9.2001 (Annexure-2) passed by a learned Single Judge of this Court in C.W.J.C. No. 5237 of 2001, whereby the said writ petition filed on behalf of the Petitioner was dismissed for the reasons recorded therein.

(3.) It is admitted case of the parties that M.I.G. House No. 21 situate at Arrah Town in the district of Bhojpur was allotted to the Petitioner on 12.11.1983 and possession over the same was given to him on 25.11.1986. Despite passage of about 15 years from the date of coming into possession by the Petitioner over the house in question, he could deposit a paltry sum of Rs. 16,640/- only against total tentative allotment price of Rs. 83,200/-, which was in complete violation of the terms and conditions of agreement arrived at between the Petitioner at one side and Respondent Housing Board at the other side. In that background Respondent Housing Board and its officials took steps for realization of balance principal allotment amount of the house as also the interest amount thereon.