BIHAR STATE HOUSING BOARD PATNA Vs. RATAN YADAV

JUDGEMENT

(1.) Although this appeal under Clause 10 of the Letters Patent of High Court of Judicature at Patna has been preferred by the respondent Bihar State Housing Board feeling aggrieved by the interim order dated 20.8.2015 and 21.8.2015 passed by a learned Single Judge of this Court in C.W.J.C.No. 13010/2015, whereby pending disposal of the writ petition the Bihar State Housing Board has been directed to make temporary arrangement for the stay of the petitioner and his family members but in the nature of the issue that is being deliberated upon by the contesting parties that this Court allowed the parties to address the issue on merits as well because in the opinion of this Court unless the writ petitioner has any enforceable right vested in him to espouse the cause raised in the present writ petition, it would be an academic exercise to set aside the interim order and remit the matter to the learned Single Judge for consideration of the writ petition independent thereof.

(2.) We have heard Ms. Binita Singh, learned counsel for the appellant Board and Mr. Dileep Kumar Jha, learned counsel appearing for the respondent- writ petitioner.

(3.) The prayer made by the writ petitioner in the writ petition runs under: