Smt. Gayatri Singh vs The Secretary Bihar Housing Board and Others

R.S. Garg, J.—Heard learned Counsel for the Petitioner.

Learned Counsel for the Petitioner submits that after the deposit of the amount under final call the Petitioner is not liable to pay even a single farthing, but the Respondent contrary to their earlier communication are proposing to recover a sum of Rs. 64,991, though the Petitioner is not liable to pay anything.

Learned Counsel for the Housing Board submits that a Price Committee has been constituted for resolving the dispute relating to the price between the allottee and the Housing Board, therefore, the Petitioner can make a representation to the said Price Committee. He has also placed reliance on a single Bench judgment of this Court in the matter of Mahabir Prasad Mandiwal v. The Bihar State Housing Board and Ors. in C.W.J.C. No. 3268 of 1999, decided on 5.5.1999.

As the Respondent Board has already constituted/organised a Price Committee for resolving such dispute, the Petitioner must approach the said committee. The petition is disposed of with the direction to the Petitioner to make a representation before the said Price Committee within a period of one month from today After receiving the said representation the Price Committee shall require the appropriate authority to recalculate the amount, which have already been deposited by the Petitioner and the reasons for raising demand of Rs. 64,991/-. It is expected of the Price Committee that it shall dispose of the matter within a period of three months from the date of submission of the representation. If the Petitioner is yet aggrieved by the order passed by the Price Committee, he shall be free to ventilate his grievance before the appropriate forum.

The petition is thus disposed of.