RAM BADAN SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-8-177
HIGH COURT OF JHARKHAND
Decided on August 01,2018

RAM BADAN SINGH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.)Heard Mr. Jitendra Tripathi, counsel appearing for the petitioner.
(2.)Heard Dr. Ashok Kumar Singh, counsel appearing on behalf of the respondent- Jharkhand State Housing Board.
(3.)This writ petition has been filed for the following reliefs:
"(a) For issuance of Writ of Certiorari for quashing the letter No. 532 Dated 05.07.2011 (Annexure-4) issued by Executive Engineer Jharkhand state Housing Board Hazaribagh, directing the petitioner to vacate house No. H-41 Sarale Housing Colony Hazaribagh given by the Housing Board Hazaribagh on rent vide agreement letter No. 183 dated 18.06.2009 of the then Executive Engineer Jharkhand state Housing Board Hazaribagh in pursuance to letter No. 04/Sachiv dated 25.02.2002 (Annexure-5)

(b) The petitioner further prays for issuance of appropriate writ(s), Order(s), Direction(s), Commanding upon the respondent and issue show cause as How and under What Circumstances such type of letter/order has been passed by the respondent against the order passed by respondent No. 2 vide letter No. 4/sachiv dated 25.02.2002 and against the interest of the Jharkhand state Housing Board.

(c) During pendency of this writ petition, petitioner further prays that the respondent may be stayed from taking coercive steps for evicting the petitioner from the Qr. No. H- 41 Housing Board Colony, Sarale, Hazaribagh."



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