HEMANT BHUSHAN Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner's prayer in this writ application is for a direction to the respondent Housing Board to allot him a MIG Flat or a piece of land equivalent to the flat on the same cost and price, within Hirapur locality in Dhanbad.

(3.) Contention of the petitioner is that he had applied for allotment of MIG flat and had deposited registration fee way back on 27.5.1980. Subsequently, he had also deposited the earnest money amounting to Rs. 6,500/- on 25.3.1981. The petitioner's grievance is that despite such deposit of earnest money, he was never informed about the allotment of any flat and to his surprise, he learnt from a notification issued by the respondent and published in the daily newspaper on 29.6.2004 that applications were invited for fresh allotment of MIG flats.