PRASANNA NARAYAN Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) The present writ petition is taken up today through Video conferencing.

(2.) The present writ petition has been filed for quashing/setting aside the letter No.537 dtd. 3/8/2019, whereby the respondent- Jharkhand State Housing Board (hereinafter to referred as the "JSHB") has allotted chhitput plot situated near Low Income Group (LIG) House No.LRA-51 at Argora Housing Colony, Ranchi belonging to the petitioner to the respondent no.5 for construction of flats under the category of "Economically Weaker Ss. " (EWS) (wrongly mentioned in the writ petition as Middle Income Group House/Flats) over the said chhitput plot in form of G+3 (Block-7) building. Further prayer has been made for quashing the order, if any, passed pursuant to the show cause notice issued to the petitioner as contained in memo No.324 dtd. 10/3/2015. The petitioner has also prayed for issuance of declaration that the deed of lease on perpetuity executed between the respondent-Jharkhand State Housing Board and the petitioner dtd. 27/11/2010 cannot be unilaterally cancelled by the said respondent in absence of any such order passed in that regard by the competent court of civil jurisdiction.

(3.) The factual background of the case as stated in the writ petition is that the petitioner was allotted a LIG house being LRA-51 by the respondent-Board at Argora Housing Colony, Ranchi vide allotment letter no.186 dtd. 30/5/1992 pursuant to her application dtd. 16/3/1985 for allotment of LIG house under scheduled caste category.