- (1.) At the outset, Mr. Sachin Kumar, the learning counsel appearing for the Jharkhand State Housing Board submits that in prayer under Clause (ii) at page3 of the writ petition, the date of review order has wrongly been mentioned and therefore, he may be permitted to correct the same.
(2.) Permission is accorded.
(3.) Aggrieved by order dated 27.04.2012 directing the petitionerJharkhand State Housing Board to deposit an amount of Rs.22,29,361/ for the period between March, 2007 to February, 2010 with interest and other administrative charges amounting to Rs.11,67,007/ and order dated 26.06.2012 whereby, the application seeking review of order dated 27.04.2012 has been dismissed, the present writ petition has been filed.;