AWADH BIHARI OJHA Vs. BIHAR STATE HOUSING BOARD THROUGH ITS MANAGING DIRECTOR MANGLES ROAD P S KOTWALI DISTRICT PATNA

JUDGEMENT

(1.) NO one appears on behalf of the petitioner and the Housing Board.

(2.) THE petitioner has preferred the instant writ application for issuance of a writ of mandamus commanding the respondents to allot a suitable plot in the locality and at the price on which the other applicants were allotted plots.