BALBIR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE writ application has been filed by the petitioner for directing respondent no.2 -Collector, Gopalganj, to make settlement of country liquor retail outlet shop at Gopalganj -II (hereinafter referred to as Shop No.II) in favour of the petitioner.

(3.) THE grievance of the petitioner is that the Collector, Gopalganj, is not making settlement of shop No.ll and insisting upon him to take settlement of another shop also, known as Gopalganj -I (hereinafter referred to as Shop No.I), along with Shop No.II. Thereafter, the petitioner has filed the present writ application.