DEO CHANDRA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is submitted by Mrs. C. Prabha that petitioner applied for allotment of the plot in question which is lying vacant and for which a recommendation was also made by the Executive Engineer, Jharkhand State Housing Board ('Board' for short), but no decision has been taken on such application.

(2.) ON the other hand, Mr. Sachin Kumar, learned counsel appearing for the Board pointed out that petitioner was already alloted a quarter and nobody can be alloted a plot/premises only on the basis of an application. Such allotments are to be made after following the procedure of law such as advertisement etc. and nobody can claim allotment without following the procedure; and that it is not known how the Executive Engineer made recommendation and in any event, Board is not bound by such recommendation.