Patna High Court - Orders
Shamsul Hoda vs The State Of Bihar & Ors on 23 September, 2011
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.933 of 2010
Shamsul Hoda
Versus
The State Of Bihar & Ors
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08/ 23.09.2011An affidavit has been filed on behalf of the Housing Board as well as the respondent-Society.
Mr. R.S. Pradhan, learned counsel for the Housing Board, submits that by the affidavit they have demonstrated that the charges set out against the Housing Board of having withdrawn the plots in question are not correct and that the area earlier allotted to the Society remains with them and have been plotted and let out by them only.
Learned counsel for the petitioner submits that yet there are a few plots vacant and which can be given to the petitioner.
Considering the submissions of learned counsel for the Board and the petitioner, learned counsel for the Society is directed to seek instructions on the affidavit filed by the Housing Board and the submission of the petitioner more particularly in the backdrop that the stand of the Society that the plot allotted to the petitioner together with other plots has been 'vanished' by the Housing Board, does not survive.
Let this matter come up for consideration on 21.10.2011 retaining its position.
(Jyoti Saran, J.) S.Sb/-