KASHINATH SINGH Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for a direction upon the respondents to allot him and hand over the possession of HIG Plot No. H/204, in place of HIG Plot No. H/300 which was earlier allotted to him pursuant to the agreement entered into between him and the respondent Board on 6.6.1995.

(3.) It is informed by the counsel for the respondents that during the pendency of this writ application, the respondents have allotted the petitioner a substituted plot no. H/I71 of which the petitioner is satisfied. The subsisting grievance of the petitioner is that though he had paid the entire amounts as payable by him pursuant to the agreement mentioned above, the respondents have been raising demands for payment of further amounts which, according to the petitioner, he is not liable to pay.