TRIBHUWAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) There were fifteen petitioners in the present writ application including Sabzi Mandi Dukandar Sangh as petitioner no.1. Considering the nature of grievance raised in the present writ application learned counsel for the petitioners has been permitted to delete the name of petitioner no. 1 from the cause title by an order dtd. 14/9/2021. Party position has been accordingly rearranged.

(2.) All the petitioners have a grievance that they had been carrying on their business on a land located East of Pearl Cinema (now demolished) with G.P.O. on the North, Crockery Shop on the South and Bihar Journal Hindustan Press on the West, which are covered by temporary construction and houses of various trades, commonly known as Sabzi Mandi.

(3.) They approached this Court seeking issuance of appropriate writ/order/direction restraining the respondents from interfering with the use of enjoyment by the petitioners "...... of the premises so leased by the respondents....." and restraining them, further, from demolition of the structures of the shops of the petitioners.