SITARAM PANDIT Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for a direction on the Respondent -Housing Board to execute registered deed of lease in favour of the petitioner in respect of House No.LIG -234, at Housing Colony, Dhanbad, as the petitioner has already cleared all the dues to the full satisfaction of the respondents.

(2.) IT has been stated that the said house was allotted by the Housing Board to the petitioner under hire purchase scheme as far back as on 16th May, 1989. Agreement to that respect was also executed. As per the terms of the agreement, the petitioner deposited initially 20% of the total value of the house and subsequent monthly instalments payable in 180 months. The petitioner has already completed the payment of 180 instalments in July, 2004. The petitioner was also put in possession of the house premises and he has been in peaceful possession thereof. But in spite of depositing the entire amount payable, the Housing Board has not executed the deed of lease in favour of the petitioner as per Clause 9 of the Agreement in spite of repeated requests and representation.

(3.) I have heard learned counsel for the parties and considered the facts and materials on record.