Patna High Court - Orders
Praveen Kumar vs The M.D.,Bihar State Housing B on 24 February, 2012
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10425 of 2005
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Praveen Kumar, son of late Harishchandra Das, resident of HIG-3, Sector-3,
Housing Board Colony, P.S. Barari, District, Bhagalpur.....
.... .... Petitioner
Versus
1. The Managing Director.,Bihar State Housing Board, 6, Mangles
Road, Patna,
2. The Land Estate Officer, Bihar State Housing Board, 6, Mangles
Road, Patna,
3. The Executive Engineer, Bihar State Housing Board, Bhagalpur,
Division, Bhagalpur,
4. The Revenue Officer, Bihar State Housing Board, 6, Mangles
Road, Patna......
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Sanjay Kumar 'Ghosarvey', Advocate
For the Respondents : Mrs.Nilu Agrawal,
Mr. Sanjay Kumar, Advocates
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
3 24-02-2012Heard learned counsel for the petitioner and the respondents.
Petitioner seeks direction for executing the registration of land and transfer in the name of the petitioner and his brother and also for quashing Anenxure-9 whereby a further demand of Rs.1,52,462/- has been raised by the respondents.
Learned counsel submits that the father of the petitioner had deposited about Rs.1,00000/- as the price of the concerned plot but again illegally some demand has been made by the respondent authority without any basis.
Patna High Court CWJC No.10425 of 2005 (3) dt.24-02-20122/2
Learned counsel appearing for the Bihar State Housing Board submits that since there is a dispute regarding price of the concerned plot and a Price Committee has been constituted under the orders of this Court for resolving such issues, the matter may be relegated to it.
Accordingly, this writ application is being disposed of, without going into the merit of the case, with a liberty to the petitioner to approach respondent no.1, the Managing Director, Bihar State Housing Board, 6, Mangles Road, Patna by filing a representation raising all the grievances along with a certified copy of this order. The Managing Director, Bihar State Housing Board, would be obliged to immediately forward the matter to the Price Committee which shall consider the grievance and take a decision in accordance with law within three months from date of filing of such application after granting reasonable opportunity of hearing to him. Petitioner would be at liberty to raise all the grounds available to him including the grounds raised in this writ application.
(Dr. Ravi Ranjan, J) Sanjay-II/-