S. N. Katju and S. D. Khare, JJ. - (1.) THE following two questions have been referred to this Bench for opinion.: 1. Whether the State Government acts as a quasi-judicial authority when deciding a case relating to the allotment of an accommodation? 2. Whether the State Government is bound to give reasons for its order in a case for the allotment of accommoda tion?
(2.) WE have had the advantage of going through the judgment prepared by brother G. C. Mathur, J., and with great respect we agree that for reasons given by him the First question should be an swered in the affirmative. For reasons already given by us in Civil Misc. Writ No. 3755 of 1967* and Special Appeal No. 429 of 1967 our opinion is that the second question should be answered in the negative. G. C. Mathur, J.:-
(3.) THE following two questions have been refer red to this Bench for opinion:- 1. Whether the State Government acts as a quasi-judicial authority when deciding a case relating to the allotment of an accommodation?________________ 2. Whether the State Government is bound to give reasons for its order in a case for the allotment of an accommoda tion? ;