CHANDRA KETU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing a notice dated 20th July, 1989 issued by the Executive Officer, Gopalganj Municipality directing the petitioner to remove the construction made on plot no. 1445, failing which the construction shall be removed by force. In that very order it has been mentioned that the said notice had been issued per direction given by the District Magistrate Gopalganj.

(2.) At the stage of admission itself notice was issued to the respondents including the District Magistrate, Gopalraj and the Executive Officer of the Municipality. None has appeared on behalf of the respondents.

(3.) On behalf of the petitioner it has been stated that the construction made by the petitioner on a land leased by the Municipality to the petitioner through a registered agreement is going to be demolished on the basis of the direction given by the District Magistrate, who has no say in the matter.