SK. SIRAJ Vs. ADDITIONAL DISTRICT MAGISTRATE, BIRBHUM AND ADDITIONAL EXECUTIVE OFFICER, BIRBHUM ZILLA PARISHAD & ORS.

JUDGEMENT

(1.) Affidavit of service filed in Court today be kept on record.

(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant application, it appears that the writ petitioner is essentially seeking a discretionary relief which he is otherwise not entitled to get in accordance with law.

(3.) By a memo dated 24th January, 2012, the Additional District Magistrate, Birbhum and Additional Executive Officer, Birbhum Zilla Parishad, had intimated the petitioner that his prayer, as contained in a letter dated 26th December, 2011, was rejected by Birbhum Zilla Parishad. In the said memo it has been further stated that the petitioner had not deposited the lease amount for operating toll at Masra-Thakurpukur Road. It has also been stated therein that in terms of the tender notice, the petitioner had been directed to deposit the lease amount in full along with 2.24% income tax within seven days from receipt of the said letter, failing which his earnest money would be forfeited without any further intimation.