Patna High Court
Rajendra Sharma vs The Bihar State Housing Board Through ... on 3 October, 2018
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18503 of 2018
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Rajendra Sharma S/o Late Ganga Sagar Sharma resident of Jayantipur, P.O.
Jayantipur, P.S. Ghoshi, District Jehanabad.
... .... Petitioner/s
Versus
1. The Bihar State Housing Board through the Managing Director, having his office
at 6 Mangles Road, P.S. Sachivalaya, District Patna.
2. The Secretary, Bihar State Housing Board having his office at 6 Mangles Road,
P.S. Sachivalaya, District Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vikas Mohan, Advocate
For the Respondent/s : Mr. Anil Kumar Sinha, Advocate
Mr. Pawan Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 03-10-2018 Heard learned counsel for the petitioner and learned counsel for the State.
Learned counsel for the petitioner submits that the facts of the present case are identical to the case of C.W.J.C. No. 374 of 2009 (Ram Dhani Singh Vs. The State of Bihar & Ors.), the aforesaid order squarely covers the issue involved in the present case.
In such view of the matter, the concerned authority is directed to examine facts, law and prayer of the case of the petitioner and if it is found that present case is squarely covered by the aforesaid case, the same benefit should also be extended to the petitioner.
Patna High Court CWJC No.18503 of 2018 dt.03-10-2018 2 /2 With the aforesaid observations and directions, this writ petition is disposed of.
(Shivaji Pandey, J)
Vinay/Sunny
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 4.10.2018
Transmission NA
Date