AMARESHWAR SINGH Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) With the consent of die parties this application is being disposed of at the stage of admission itself.

(2.) Heard learned Counsel for the parties.

(3.) Both the petitioners have filed the present writ application against the Bihar Slate Housing Board through its Chairman (respondent No. 1) and its officers for a direction to charge the price of the House sites allotted to the petitioners at the rate which was charged by in the year, 1980 from the other allotees' and further to restrain them not to charge from the petitioners with regard to the Houses sites allotted to them at the rate applicable in September, 1992. They have also prayed for giving them interest at the rate of 18% on the earned money deposited by the petitioners in the year, 1980.