KRISHNA PRASAD KESHRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) PETITIONER has filed this application for a direction to the State respondents specialiy the Principal, Government Zila School, Ara, Bhojpur to honour his own office order, bearing Memo No. 160 dated 13.9.2003, Annexure -2 whereunder he was allowed settlement of land measuring 10 feet x 8 feet for carrying out his business activity.

(3.) LET the petitioner be allowed to continue his business activity over the lands settled to him under the aforesaid office order, Annexure -2. This application is disposed of.