SASHI NATH TIWARI Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) It appears that the facts of W.P.(C) No.4102 of 2015 are different from the facts of W.P.(C) No.441 of 2015. In this view of the matter, W.P.(C) No.4102 of 2015 is being detached from both these writ petitions.

(2.) Heard Mr. Rajendra Prasad, the learned counsel appearing for the petitioner and Dr. Ashok Kumar Singh, the learned counsel appearing on behalf of the respondent-Jharkhand State Housing Board.

(3.) The petitioner has preferred this writ petition [W.P.(C) No.441 of 2015] for quashing the letter dated 01.03.2011 issued under the signature of respondent no.2 whereby the petitioner was asked to deposit Rs.7,07,030/-. The further prayer is made for refund of Rs.7,07,030/-.