RAMAYAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) As both the cases are based on identical set of facts seeking similar relief, they have been heard together, with the consent of the parties, and are being disposed of with the present common judgment and order.

(2.) Heard learned counsel for the petitioners and learned counsel for the State of Bihar.

(3.) In both these writ applications, the petitioners are seeking direction to the respondents to allot shop/space in their favour in Bhagat Singh Market under Motihari Municipal Corporation in the light of an order of this Court dtd. 11/2/2021 passed in CWJC No 10351 of 2013 (Ranjan Kumar Sinha and Ors -Versus- State of Bihar and Ors). Following is the operative portion of this Court..s order passed in CWJC No 10351 of 2013 in case of Ranjan Kumar Sinha (supra) on which the petitioners are placing reliance: