- (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed in the name of Adityapur Vikas Samittee described as a Self Help Group and having its registered office at Quarter No. 37/1/1, Road No. 13, Adityapur, District Seraikella-Kharsawan, Jharkhand.
(3.) Petitioner claims that respondent no.2 directed more than one thousand of the residents of that area to vacate the house taken, either on rent or on higher purchase agreement from the respondent- Housing Board. According to the petitioner, the authority has proposed to sell the open space in Adityapur Colony of Jharkhand Housing Board, generally used by the resident as breathing area in the entire Adityapur Colony of the said Housing Board with allegation that this is only breathing space in the area. One petition with same allegation, in the name of Public Interest Litigation was filed by one Anil Kumar Tiwari being W.P.(PIL) No. 4335 of 2011 which has been dismissed vide order dated 11th January, 2012, a copy of the order has been placed on record as annexure-5.;