PRASANNA NARAYAN Vs. JHARKHAND STATE HOUSING BOARD

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) This appeal has been filed against the judgment dtd. 22/3/2021 passed in W.P (C) No.4880 of 2019 whereby the writ petition filed by the appellant has been dismissed.

(3.) The writ petition was filed by the appellant dismissing the order of the Housing Board cancelling the allotment of 'chhitput plot' (cut plot) in her name and handing over the same to the respondent no.5 vide letter no.537 dtd. 3/8/2019 for construction of flats over the same under Economically Weaker Ss. (EWS) category.