RAVI NAND KEOLYAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Sheela Prasad, learned counsel appearing for the petitioner and Mrs. I. Sen Choudhary, learned counsel appearing for the respondents-Housing Board.

(2.) The petitioner has challenged the notice dated 29.12.98 as contained in Annexure 5 to the writ application whereby the respondent-Housing Board has raised a demand of Rs. 2,22,580/- being the amount of compound interest payable in respect of allotment of M.I.G. House.

(3.) The only question raised by the petitioner is as to whether in the facts and circumstances of the case charging of compound interest by the Board and raising of demand of Rs. 2,22,580/- is justified