NISHIT KUMAR BOSE Vs. STATE OF BIHAR

JUDGEMENT

(1.) NONE of the learned Advocates representing the parties is present before us.

(2.) THIS petition under Article 226 of the Constitution is filed by the petitioner against the Bihar State Housing Board (hereinafter referred to as the Board) for not allotting a plot of land admeasuring 3600 sq. ft. in the housing project at Bahadurpur area of Patna town.