POONAM SRIVASTAVA, J. - (1.) Heard counsel on behalf of the petitioner as well as counsel appearing on behalf of the Housing Board.
(2.) The writ petition is preferred challenging the exorbitant demand from the petitioner in respect of House No. B/131 (M.I.G.) situated at Harmu Housing Colony, Argora, Town and District -Ranchi.
(3.) The notice (Annexure - 8 to the writ petition) shows that the dues demanded was to the tune of Rs. 5,69,367.00 up till 31.10.2009. The chart appended to this notice was also pointed out by the counsel Shri Manoj Tandon to demonstrate that the amount due for payment but unpaid in October 1992 during the month was only Rs. 21,902.00. However, the Housing Board insisted on the exorbitant demand. When the writ petition was preferred, an amount of Rs. 21,902.00 was already deposited.;