SHREE CHANDRASHEKHAR, J. - (1.) SEEKING a direction upon the respondents not to take possession of the house situated on Plot No. 1831 under R.S. Khata No. 2281 at Adityapur and also for restraining the respondents from taking any action with respect to Plot No. R1 to R8, the present writ petition has been filed.
(2.) AT the outset, the learned counsel for the petitioner submits that, a counteraffidavit has been filed in the matter annexing judgments of the Hon'ble Supreme Court and this Court and therefore, he needs to examine the judgments annexed along with the counteraffidavit.
(3.) THE counteraffidavit was filed on 30.08.2014 and a copy of the same was served upon the counsel for the petitioner on 29.08.2014. Prayer seeking adjournment for examining the judgments of the Hon'ble Supreme Court and this Court is declined. The learned counsel for the respondentHousing Board has raised a plea that the writ petition is liable to be dismissed on the ground of suppression of material facts.;