Jaglal Ram son of Shri Sheo Muni Ram vs Jharkhand State Housing Board through its Managing Director

Gautam Kumar Choudhary, J

Petitioner has moved this Court under Article 226 of the Constitution of India for a direction inter alia to respondents-Housing Board to execute the conveyance deed or a deed of lease for 90 years within 30 days from the date of receipt of the order of this Court.

The facts are not in dispute that the petitioner was allotted Flat No.235 under Lower Income Group vide letter no.29 dated 19.03.1990 and a consideration amount has already been paid, with a balance of Rs.8867/- which the petitioner is ready to pay for execution of lease deed.

Learned counsel on behalf of Jharkhand State Housing Board does not dispute the factual assertions and a counter affidavit has also been filed admitting allotment of the said Flat to the petitioner and a demand of Rs.8867/- for allotment of the said Flat.

Having considered the submissions, respondent no.2 is directed to execute the conveyance deed in the light of allotment letter no.29 dated 19.03.1990 in favour of the petitioner on payment of balance amount of Rs.8867/- within two months from the date of the order.

Writ petition is accordingly, allowed. Interlocutory Application, if any, is disposed of.