RANJAN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition was filed seeking direction to the respondent authorities of the Motihari Zila Parishad to accord permission to the petitioners for construction of shop at their own cost. A further prayer has been made for restraining the respondents from interfering with the peaceful possession of the petitioners over the said shops.

(3.) The case of the petitioners is that following an anti encroachment drive, they were displaced. The District Magistrate, East Champaran, considering their grievance constituted a Committee with the Sub Divisional Officer, Sadar as its Chairman. A scheme was formulated for settlement of such persons by allotment of space for construction of shop at own cost/readymade shops. Following the said decision, the petitioners were allowed settlement over the area in question and which was to be developed by the petitioners on their own cost. It is further the case of the petitioners that accordingly the respondent no.3 the Circle Officer, Motihari Sadar, entered into an agreement with the petitioners allowing them to construct their shops by executing certain agreements.