URMILA DEVI Vs. JHARKHAND STATE HOUSING BOARD,

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order dated 06.09.2008 issued to the petitioner cancelling the allotment of flat.

(2.) IT is submitted on behalf of the petitioner that immediately after the cancellation, the flat in question - EWS -4/4 was allotted in favour of respondent No. 3 - Mala Singh and moreover, the petitioner deposited the arrears of rent on 18.09.2008.

(3.) IN the facts and circumstances noticed above, no grounds are made out for interference with the impugned order of cancellation. The flat in question was allotted temporarily on the condition that on payment of dues, the allotment can be regularised, but inspite of repeated letters/reminders/notices from 2001, the petitioner did not deposit the arrears and current rent. In these circumstances, ultimately the allotment was rightly cancelled and the flat was allotted to respondent No. 3 - another worker of other industry. Part payment of arrears of rent on 18.9.2008 by the petitioner after such cancellation/allotment does not create any right in her favour to challenge such orders of cancellation/allotment of flat, in question.