TEJASHWI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, an elected representative to the State Assembly, has, by filing this writ petition under Article 226 of the Constitution of India prayed for issuance of a writ in the nature of certiorari for quashing the letter dated 20.9.2017 issued by the Estate Officer, Building Construction Department, Govt. of Bihar, Patna, whereby the petitioner has been directed to vacate Bungalow No. 5, Deshratna Marg, in the town and district of Patna, allotted to him in the capacity of Deputy Chief Minister, impugned at Annexure 10 to the writ petition.

(2.) The petitioner alongside also prays for quashing of the order bearing Memo No. 7728 dated 29.8.2017 of the Estate Officer, whereby the said Bungalow No.5, Deshratna Marg, Patna has been allotted in favour of respondent no.5, impugned at Annexure 6 to the writ petition.

(3.) The third order put to challenge by the petitioner for praying for issuance of writ in the nature of certiorari is the corrigendum bearing Memo No. 8235 dated 12.9.2017 of the Estate Officer, whereby the office order bearing Memo No. 7728 dated 29.8.2017 has been modified to ear-mark Bungalow No. 5, Deshratna Marg, Patna for the Deputy Chief Minister/ senior most Minister, impugned at Annexure 9 to the writ petition.