PRAKASH CHANDRA JHA Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) I. A. No. 4762 of 2014 is allowed for the reasons indicated therein.

(2.) The appellant had filed the writ application for quashing of the decision, dated 111.2013, of the Pricing Committee, which came to a conclusion that a sum of Rs. 3,95,721.74.00 was payable by the appellant against the cost of Middle Income Group Flat No. 6MF-8/1/253. The appellant also sought quashing of a letter, dated 14.01.2006, issued by the Revenue Officer of the Bihar State Housing Board, through which a demand of Rs. 3,11,565.00 has been raised, as against the cost of the aforesaid flat.

(3.) The allotment letter was issued in favour of the appellant on 16.01.1982. He paid 40 percent of the tentative price, which was fixed as Rs. 60,000.00 and thereafter he went in hibernation on the ground that the allotment letter talks in terms of the payment after execution of the agreement between the parties.