R.K. Merathia, J.@mdashIt is submitted by Mrs. C. Prabha that Petitioner applied for allotment of the plot in question which is lying vacant and
for which a recommendation was also made by the Executive Engineer, Jharkhand State Housing Board (''Board'' for short), but no decision has
been taken on such application.
2. On the other hand, Mr. Sachin Kumar, learned Counsel appearing for the Board pointed out that Petitioner was already allotted a quarter and
nobody can be allotted a plot/premises only on the basis of an application. Such allotments are to be made after following the procedure of law
such as advertisement etc. and nobody can claim allotment without following the procedure; and that it is not known how the Executive Engineer
made recommendation and in any event, Board is not bound by such recommendation.
3. It cannot be disputed that allotment of land/premises is to be made by the Board by following the procedure under the law such as
advertisement etc. Only because Petitioner has applied and Executive Engineer has recommended for the allotment of the land in question which is
adjacent to the quarter of the Petitioner, the same cannot be allotted to him ignoring the procedure prescribed under the law.
4. On this, Mrs. Prabha submitted that the vacant land in question is being used by stray animals and anti-social elements creating trouble in
peaceful living of the people about which Petitioner informed to the Respondents by letter dated 11.07.1986.
5. If that be so, Petitioner can raise such grievance before appropriate authority/police station. In the circumstances, I am not inclined to interfere in
this writ petition.
6. Accordingly, this writ petition is dismissed. However, no costs.