AWTAR ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. M.P. Dixit, learned advocate for the petitioner, Mr. Indrajeet Singh, learned advocate for the private respondent No. 4 and Ms. Binita Singh, learned SC-28 for the State.

(2.) The petitioner had initially challenged the order dated 05.06.2013 passed by the Sub-Divisional Officer-cum-Special Officer, Agriculture Produce Market Committee (since dissolved), Samastipur (respondent No. 2) as contained in Memo No. 1400 on 19.06.2013, whereby the application of the petitioner for recall of an earlier order of eviction from the shop which was allotted to him several years ago was rejected and a direction was issued to hand over the keys of the shop within 24 hours. The petitioner had also by the aforesaid order been directed to pay the rent of the shop till the date of handing over the keys.

(3.) There are few undisputed facts which need be noted for the final determination of this writ petition.