KUMUD SAHU CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appeals, LPA No. 1486 of 2016 and LPA No. 1489 of 2016 have been preferred by the sole appellant- petitioner challenging the common order dtd. 24/6/2016 passed by the learned Single Judge in C.W.J.C. No. 3277 of 2009 and C.W.J.C. No. 12255 of 2007 respectively by which the orders dtd. 17/7/2007/23/7/2007 passed by respondent no.2, the Registrar, Cooperative Society, Bihar, Patna (henceforth for short 'the Registrar') as also the order dtd. 19/11/2008/20/11/2008 passed by the respondent no.5, the District Cooperative Officer, Patna (henceforth for short 'the Cooperative Officer') and the order dtd. 23/1/2009 passed by the respondent no.6, Additional Collector, Law and Order, Patna were not interfered with and the writ petitions preferred by the appellant-petitioner was dismissed with further direction to the concerned authorities to return the amount deposited by her within a period of three months failing which she shall be entitled to bank interest.

(2.) The matrix of facts giving rise to the present appeal is/are as follows:-

(3.) The matter relates to plot no. 252 in Patliputra Housing Construction Society Limited, Patna (henceforth the short 'the Society') allotted in favour of the late R.N. Pandey on 13/5/1965.