SUDHIR RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was initially preferred by one Ramdeyi Devi, wife of late Hardeo Prasad with a prayer to issue necessary directions to the respondent authorities to make payment of M.I.G. Flat No. 33, Hanuman Nagar, Kankarbagh, Patna belonging to the Bihar State Housing Board, Bihar, Patna (in short the Housing Board) for the purposes of the same being used by the petitioner/s.

(2.) It may be noted here that aforesaid Ramdeyi Devi is the wife of late Hardeo Prasad, a freedom fighter and whose sufferings and financial status was taken into account by the Government of the day to declare that in recognition of the services of late Hardeo Prasad, a middle income group house, shall be financed by the Government. For the aforesaid purpose, some correspondence was made at the governmental level with the Housing Board and the Housing Board informed the State Government that aforesaid M.I.G. Flat No. 33 has been allotted to her and the price of which is Rs.1,14,400.00. Thereafter, the aforesaid decision of the Government was never enforced and late Ramdeyi Devi entered into an agreement with the Housing Board for the purchase of aforesaid flat on hire purchase agreement. The initial payment of around Rs.25,000.00 was made by the erstwhile petitioner/late Ramdeyi Devi. Some further payments were also made in the expectation that the Government would reimburse such payments. Patna High Court CWJC No.7083 of 1999 dt.6/12/2018

(3.) In any view of the matter, as the time progressed, it has been argued that the Government rolled back on its promise, but the wife of late Hardeo Prasad along with her family members kept on residing in the aforesaid flat in the hope that it will be paid for by the Government.