UMA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition was initially filed for quashing the order as contained in memo no. 488 dtd. 6/6/2022 passed by the respondent no. 5 - the Sub-Divisional Officer, Bermo, Tenughat, Bokaro, letter no. 218 dtd. 20/1/2022 issued by the respondent no. 6 - the Deputy Commissioner, Bokaro as well as memo no. 07/misc(law)-12/2021/N.Vi.4208(Anu) dtd. 30/12/2021 issued by respondent no. 2 - the Secretary, Urban Development and Housing Department, Government of Jharkhand.

(2.) During pendency of the writ petition, the petitioners have filed I.A. No. 5339 of 2022 stating that they have already been evicted from their respective quarters situated at Government Colony, Gomia by the Jharkhand State Housing Board and thus, have prayed for restoration of possession in the said quarters.

(3.) Learned counsel for the petitioners while pressing the present interlocutory application has primarily contended that the petitioners have been discriminated by the authorities of the Jharkhand State Housing Board as many other similarly situated occupants of quarters in the said colony have been permitted to represent the competent authority of the Housing Board and have not yet been evicted.