MANOJ KUMAR BANSAL Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) Heard Mr. S.D. Sanjay, learned senior counsel appearing on behalf of the petitioner and Mr. Ansuman Singh, learned counsel appearing on behalf of Housing Board.

(2.) The petitioner has filed the present application for quashing of the letter dtd. 27/11/2013 issued by the Revenue Officer, Bihar State Housing Board, by which the respondent threatened cancellation of allotment for non-payment of demand raised in lieu of interest to the tune of Rs.1,54,58,129.70.

(3.) The original price of the plot was Rs.9.00 lacs in auction purchase. The auction was held on 4/2/1984 on higher purchase basis for a period of 66 years.