BIHAR STATE HOUSING BOARD Vs. SAHIL KUMAR CHANDA

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the contesting respondent-writ petitioners.

(2.) This appeal is directed against the order dated 14.2.2007 passed by the learned Single Judge of this court allowing the writ application with costs.

(3.) The writ petitioner had challenged the demand notice raised by the Housing Board, Gaya on 19.8.2000 on the plea that he had already deposited the cost of the flat on demand made by the Housing Board and, therefore, there could not have been any occasion for escalation and demand notice.