AWANINDRA NATH TRIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) NONE of the learned advocates for the parties is present before us.

(2.) THIS petition under Article 226 of the Constitution has been filed by four persons to challenge the inaction of the respondent- Bihar State Housing Board, in developing the housing project at Digha, Patna over the land acquired for the purpose of construction of houses by the respondent- Bihar State Housing Board, (hereinafter referred to as the Board). The petitioners also claim a right of allotment of a plot of land pursuant to the application made by them and payment of registration fee of Rs. 50/- and the earnest money deposit of Rs. 2000/-.