BIHAR STATE HOUSING BOARD Vs. AMRENDRA KUMAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) THE order impugned is dated 28.8.2003 on C.W.J.C. No. 2186 of 1999 (Sri Amrendra Kumar vs. The State of Bihar and others).

(3.) THE order on the writ petition is based on the record. The Bihar State Housing Board (in short, the Board) committed a manifest error apparent on the face of the record when an allotment of a plot was made for residential -cum -commercial purposes. Thereafter, the allottee was asked to sign a lease deed only for residential purpose. The learned Judge records that "The Board intimated the petitioner that lease deed shall be executed for residential purpose only." The Board could not resolve this issue at its end. Learned Judge also records that the ''petitioner agitated the matter. However, it could not be solved."