SATULA DEVI Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) Heard learned senior counsel, representing the appellants in both the Letters Patent Appeals, arising out of a common judgement, dated 29.01.2016, passed in C.W.J.C. No. 22948 of 2011 and C.W.J.C. No. 772 of 2012.

(2.) We have also heard learned senior counsel, representing the Bihar State Housing Board and its authorities, who are respondents in the present appeals.

(3.) Appellants are aggrieved by the judgement, dated 29.01.2016, passed by a Learned Single Judge of this Court, refusing to interfere with the order, dated 11.11.2011 (Annexure - 8 to the writ application), issued by the respondent - Estate Officer, Bihar State Housing Board (hereinafter referred to as "the Board"), cancelling the allotment of Plot No. 6H/23 and Plot No. 6H/22, respectively, allotted to the petitioners individually in both the cases in Mohalla Bahadurpur Housing Colony in the township of Patna.