VIBHUTI BHUSHAN PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The petitioners are aggrieved by the notices, issued under the signature of Executive Officer, Nagar Parishad, Dehri, Dalmianagar (Annexure- 17 series), calling upon the petitioners to submit their explanation within seven days regarding their legal right upon the houses in question.

(3.) Learned Senior Counsel for the petitioners submits that the petitioners are the allottees of the houses in question on the hire-purchase basis on the payment of the cost of the houses assessed at the time of allotment in 1970 at the rate of Rs.3,275.00. He further submits that the hire-purchase amount has been paid by the petitioners and the petitioners have been in continuous possession of the said houses based upon the allotment letters issued by the erstwhile Dehri Dalmianagar Nagarpalika.