RAMJI PRASAD Vs. BIHAR INDUSTRIAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the respondents and perused the records of this case.

(2.) Through this writ application, the petitioner seeks quashing of the letter dated 27.09.2005 issued to the Executive Director of the Bihar Industrial Area Development Authority (hereinafter to be referred to as "the BIADA") issued to the Executive Director of the BIADA by the Regional Officer, BIADA, Patna requesting him to remove the encroachment over the land of the BIADA by certain persons by opening tea stall, Khatal, etc. The list also includes the petitioner's tea stall at serial no. 14.

(3.) It is claimed by the petitioner that this is a consequential order in view of the communication dated 10.09.2005 intimating the petitioner that the Board of Director had taken a decision in its 12th Meeting dated 04.08.2005 to reject the proposal to settle and allot the land concerned in favour of the petitioner. Thus, the petitioner also seeks quashing of the communication dated 10.09.2005 as contained in Annexure 1.