JAMSHEDPUR GENERAL CONSUMER CENTRAL COOPERATIVE STORE LTD Vs. JHARKHAND STATE HOUSING BOARD, RANCHI THROUGH ITS MANAGING DIRECTOR & ORS.

JUDGEMENT

(1.) In response to the order dated 13.11.2009, the Respondent No. 3 and the competent authority under the Act have appeared in person in court today along with the original records of the Eviction Case No. 1 of 2004. Heard counsel for the parties.

(2.) The petitioner in this writ application, has prayed for quashing the order dated 31.8.2004 passed by the respondent no. 2, whereby the petitioner has been directed to vacate the quarter allotted to him by the respondent Housing Board.

(3.) The main ground on which the impugned order has been challenged, is that before passing the impugned order, the petitioner was not granted opportunity of hearing and to explain his case in his defence and also to lead evidences.