- (1.) It is submitted by Mr. Manoj Tandon, learned counsel appearing for the petitioner, that though the petitioner cleared all the installments within the time granted, as per the agreement, as far back as in the year 1999, but even then, a huge demand has been raised by letter dated 7.6.2008 (Annexure 5).
(2.) Mr. Sachin Kumar, learned counsel appearing for the respondents, submitted that in the absence of counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition. However, in view of Clause 25 of the agreement, the petitioner should have move first the Managing Director of the Jharkhand State Housing Board, Ranchi.
(3.) In the circumstances, the petitioner is directed to file a representation before the Managing Director of the Jharkhand State Housing Board, Harmu Housing Colony, Ranchi (respondent no. 1) within three weeks from today which will be disposed of by passing a reasoned order in accordance with law, after giving opportunity of hearing to the petitioner and the Revenue Officer, Jharkhand State Housing Board (respondent no. 2), as early as possible and preferably within six weeks from the date of receipt of such representation.;