CHANDRA BHUSHAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner who purchased a sweet dream has been supplied a nightmare. It is unfortunate that the Housing Board and its officers have become a gang of dacoits, thieves and the hooligans, they have no respect for the common men and the money plight and sorrows of the common men.

(2.) From the facts of this case which I shall narrate later, it would simply appear that these officers have become blood-suckers and wild animals which can pounce upon any body at any point of time and shall justify their acts in killing or causing injury to anybody.

(3.) The petitioner applied for a dream house, he was required to make certain payments and the balance amount was to be paid in 120 instalments. The petitioner having complied with necessary formalities was required to take possession of the house. In accordance with Annexure-7, the possession report, the petitioner is shown to have been given possession of House No. L/191. This is to be noted that Annexure-7, the letter dated 28 3-2003 mentions "handed over possession of house/plot No. L/191" from the alternative words plot has been struck off. It would clearly mean that the Junior Engineer, Bihar State Housing Board, Darbhanga Division handed over the possession of House No. L/191, at Darbhanga Housing Colony to the petitioner.