Amita Ranjan vs Jharkhand State Housing Board
2025 Latest Caselaw 3233 Jhar

Jharkhand High Court

Amita Ranjan vs Jharkhand State Housing Board on 11 March, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P.(C) No. 1243 of 2025

     Amita Ranjan, W/o Ajit Kumar, R/o 169/C, Road No. 4, Ashok Nagar,
     Ranchi                               ...     ...     Petitioner
                                   Versus
     1. Jharkhand State Housing Board, Harmu Housing Colony, Harmu,
        Ranchi, represented through its Managing Director
     2. The Managing Director, Jharkhand State Housing Board, Harmu
        Housing Colony, Harmu, Ranchi
     3. The Estate Officer, Jharkhand State Housing Board, Harmu
        Housing Colony, Harmu, Ranchi
     4. The Executive Engineer, Housing Board, Ranchi Division, Ranchi
                                          ...     ...     Respondents
     CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                           -----

For the Petitioner : Mr. Pankaj Srivastava, Advocate For the Housing Board : Mrs. Surabhi, AC to Mr. Sachin Kumar, Advocate

-----

02/11.03.2025 The present writ petition has been filed for quashing

the letter as contained in memo no. 237/A dated 13.03.2024

(Annexure-2 to the writ petition) issued under the signature of the

respondent no. 3 - the Estate Officer, Jharkhand State Housing

Board, Harmu Housing Colony, Harmu, Ranchi, whereby the

respondent-Jharkhand State Housing Board amended/changed the

terms and conditions of allotment as contained in memo no. 1889

dated 21.09.2011 and directed the petitioner to pay Rs.47,50,884/-

by imposing huge interest. Further prayer has been made for

issuance of direction upon the respondents not to charge

compound interest over the actual allotment for which payment has

already been made in the year 2011 itself. The petitioner has also

prayed for issuance of direction upon the respondents to

expeditiously complete the allotment procedure and hand over the

possession of the allotted flat to her.

2. It is jointly submitted by learned counsel for the petitioner and the Jharkhand State Housing Board that the issue

raised in the present writ petition is squarely covered by the

order/judgment dated 23.08.2024 passed in W.P.(C) No. 4790/2023

[Vijay Shankar Jha Vs. the State of Jharkhand & Ors.] and other

analogous cases. Hence, the present writ petition may be disposed

of in terms with the aforesaid order/judgment.

3. Considering the said submission of learned counsel for

the petitioner and the Jharkhand State Housing Board, the present

writ petition is disposed of in terms with the order/judgement dated

23.08.2024 particularly paragraph nos. 20, 21 & 22 of the same.

(Rajesh Shankar, J.)

Manish