SAURAV ARUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, learned counsel for the petitioner, Mr. P.A.S. Pati, learned counsel for the State and Mr. Sachin Kumar, learned counsel for the Housing Board.

(2.) This petition has been filed for direction upon the respondents to take initiatives so that the petitioner is not illegally restrained from entering his plot allocated to him by Jharkhand State Housing Board under HIG bearing no. 10(A)-2. Further prayer has been made for direction upon the respondents to take appropriate measures for restraining the anti-social/local goons from disturbing the petitioner's possession and creating hindrance in entering the said premises.

(3.) It was contended that the petitioner was earlier allotted plot by the Jharkhand State Housing Board, which was subsequently cancelled and the petitioner moved before this Court in W.P.(C) No. 4101 of 2016 in which cancellation order was quashed and the direction was issued to allot suitable plot to the petitioner within a period of eight weeks. The said order was not complied with and the contempt petition was filed. The Managing Director of the Jharkhand State Housing Board appeared in the contempt proceeding and on his assurance, the contempt petition was disposed of and subsequently, the petitioner was allotted another plot by the Jharkhand State Housing Board. Since the allotment made to the petitioner was on an enhanced rate, the same was challenged by the petitioner by way of W.P.(C) No. 148 of 2020 which was disposed of vide order dtd. 26/10/2021 in which direction was issued for execution of perpetual lease deed between the Jharkhand State Housing Board and the petitioner and handing over of the possession of the said plot to the petitioner.