Patna High Court - Orders
Ajit Sahai vs The State Of Bihar on 7 November, 2023
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7168 of 2023
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Ajit Sahai S/o Sri Late Shyam Shankar Sahay, resident of Shiv Bhawan,
RBSS Sahai Road, Bhagalpur, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Government of Bihar,
Patna.
2. The Principal Secretary, Department of Urban and Housing, Government of
Bihar, Patna.
3. The Chairman, Bihar State Housing Board cum Development, Bihar.
4. The Managing Director, Bihar State Housing Board, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner : Mr.Ankit Katriar, Advocate
For the State : Mr. Ravish Chandra, AC to SC-6
For the BSHB : Mrs. Kanak Verma, Advocate
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 07-11-20231. The present writ petition has been filed seeking the following relief:-
"That this is an application praying for issuance of a writ in the nature of a writ of a certiorari or any other appropriate writ/order/ direction for directing this respondent authorities to expedite the process of allotment of HIG plot (Defence Quota) at Sheikhpura, Patna, Bihar in favour of petitioner, inasmuch as the petitioner has been facing unreasonable delay in allotment of High Income Group plot (Defence Plot) which was expected to be allotted on or Patna High Court CWJC No.7168 of 2023(2) dt.07-11-2023 2/2 before September, 1985."
2. At the outset, the learned counsel for the petitioner seeks liberty on behalf of the petitioner to approach the Managing Director, Bihar State Housing Board, Patna i.e. the respondent no.4 for redressal of his aforesaid grievance. Liberty, so sought, is granted.
3. The writ petition stands disposed of.
(Mohit Kumar Shah, J) kanchan/-
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