BIHAR STATE HOUSING BOARD Vs. BHOODEV OJHA

JUDGEMENT

(1.) The Bihar State of Housing Board (in short, the Board) appears to be arguing the case against its own interest. This appeal virtually is against the State of Bihar. No part of the situation is of making of the respondent No. 1 who applied for an allotment and could not receive a plot for public housing. The plan was, made more than 30 years ago.

(2.) The fact is that land is not available for allotment and it is being explained that it may have been occupied illegally in the face of the Board and the State of Bihar. Watching the situation is a situation which is involuntary to the contesting respondent.

(3.) In the circumstances, this Court upon having heard learned Counsel for the Board as also the contesting respondent does not find any error in the order of the learned Judge passed on the writ petition permitting refund and deposit along with the interest stipulated in the order itself. Dismissed.