Md. Wajid Hassan Khan vs The State of Jharkhand and Others

R.K. Merathia

Mr. Sanjay Prasad, appearing for the petitioner in all the cases, submitted that the order in question has not been complied as the Board has not returned the amount to the petitioners. Mr. Sachin Kumar, appearing for the Jharkhand State Housing Board, pointed out that the writ petition was dismissed with observation that however if the petitioners request for return of their amount, the Board will return the same but petitioners have not been able to show that they deposited any amount against any allotment and rather they claimed return of Rs. 9 lacs each, said to be the expenses incurred in repairing the houses which was not the subject matter of the order in question and is beyond the order. He further submitted that on such mischievous pretext, the petitioners have not vacated the premises in question till date.

Apparently these contempt petitions are mischievous and are also abuse of the process of law.

The petitioners are directed to vacate the premises in question within two weeks. They are also directed to clear all the dues of the Housing Board, if any, within the same time.

If petitioners do not comply with this order, the Housing Board will be entitled to get the premises vacated with the help of local administration, and will be entitled to realise the dues from the petitioners, if any, through the process of law.

These contempt cases are dismissed with cost of Rs. 10,000/- ( Ten thousand only) each, to be deposited by the petitioners with the Housing Board, within two weeks, failing which the Housing Board will be entitled to recover the cost also from the petitioners.

After I dictated the order, Mr. Sanjay Prasad sought permission to withdraw these contempt cases. Such prayer is rejected, and these cases are dismissed.