S.SHAUKAT IMAM Vs. PATNA REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) DESPITE the adjournment granted earlier for filing a reply to the supplementary affidavit, no such reply has been filed by the Patna Regional Development Authority. However, learned counsel for the petitioner submits that he does not intend to rely on the supplementary affidavit since nothing hinges upon the same for the decision of this case.

(3.) THE short facts of the case are that the father of the petitioner made an application on 27.4.1966, pursuant to an advertisement issued by the Patna Improvement Trust, which was predecessor of the Authority for allotment of a plot in Srikrishnapuri, Patna. The petitioner 's father late Jaffar Imam, was allotted plot no. A/224 by letter No. 7677/79 dated 17.10.1966 comprising of an area of 3 kathas and 1017 sq. ft. that is, approximately 5100 sq. ft. @ 2700.00 per katha at the total cost of Rs. 10,117.57/ -.