LAWS(JHAR)-2018-8-176

SUVENDU JAIPURIYAR Vs. STATE OF JHARKHAND

Decided On August 01, 2018
Suvendu Jaipuriyar Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Jitendra Tripathi, counsel appearing for the petitioner.

(2.) Heard Dr. Ashok Kumar Singh, counsel appearing on behalf of the respondent- Jharkhand State Housing Board.

(3.) This writ petition has been filed for the following reliefs: