SUNIL KUMAR AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is preferred by the petitioner/legal heir of the original Writ Petitioner (for short 'the petitioner') challenging the judgment dt. 9/7/2024 of the learned Single Judge in W.P. (C) No. 4607 of 2019.

(2.) The petitioner had filed the said Writ Petition seeking refund of an amount of Rs.11,11,705.00 (Rupees Eleven Lacs Eleven Thousand Seven Hundred Five) with compound interest, which he1 had paid to respondents 2 and 3 for allotment of land in industrial area, Patratu, pursuant to proposals invited for such allotment of land and for which allotment letter had been issued on 28/6/2016 allotting to petitioner plot no.5A, measuring area of 21780 sq.ft. in the said area.

(3.) It is the contention of the petitioner that he had transferred the above sum of money to the second respondent on 21/7/2016 for which a money receipt had been issued on 16/8/2016 and even thereafter he had deposited Rs.4,000.00 on 15/3/2017.