SALIM LARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) DURING the pendency of this writ application, Smt. Sheela Devi has been allotted the shop in question by the District Magistrate, Sitamarhi under Letter No. 95 dated 2.2.2005, Annexure-14 and thereafter I.A. No. 613 of 2005 was filed to implead her as party Respondent in this writ application. Let Smt, Sheela Devi, wife of Shankar Sah be impleaded as party Respondent No. 6.

(2.) SHRI Shailesh Kumar Sharma appears on her behalf and for that purpose he has already filed vakalatnama. Heard learned counsel for the petitioners, State and the private Respondent No. 6 The two petitioners have assailed the directions of the Collector, Sitamarhi contained in his Letter No. 1506 dated 26.10.2004, Annexure-1, whereunder he has instructed the Circle Officer, Riga to lodge a First Information Report against the two petitioners and thereafter to take forcible possession of the shop in question from them.