SUSHIL KUMAR SAINI Vs. BIHAR STATE HOUSING BOARD

JUDGEMENT

(1.) In view of the facts involved in this writ application, we dispose of the same at the admission stage itself.

(2.) We have heard learned Counsel for the petitioner and the learned Advocate -General who happens to be at Ranchi on behalf of the Board.

(3.) On 22 -4 -1980, the petitioner had got himself registered with the Bihar State Housing Board for allotment of M.I.G. Plot. On 25 -4 -1980 the petitioner had deposited an earnest money of Rs. 3,000/ -. As desired by the Board, the petitioner filed an affidavit on 25 -7 -1983 to the effect that neither he nor his wife, nor any of his dependent children had any legal right or title on any residential land or house, including the ancestral property, on free -hold or lease -hold in any town of Bihar or in any colony of the State Government. The petitioner retired from MECON, with effect from 30 -4 -1988.