SACHINDRA KUMAR Vs. PATNA REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In this writ application the petitioner has sought for issuance of a writ of or in the nature of mandamus commanding upon the respondents to allot a suitable house-building plot to the petitioner preferably at Rajendra Nagar in the town of Patna.

(2.) The fact of the matter lies in a very narrow compass.

(3.) On 16-1-1966 the father of the petitioner applied for allotment of plot of land at Rajendra Nagar where for a sum of Rs. 100/was deposited. The petitioner has contended that neither he nor his father has/ had any vacant land in the town of Patna.