ARVIND KUMAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the grievance of the petitioner is that despite the allotment of the land in question having been made by the Bokaro Steel Plant in favour of the Hindustan Petroleum Corporation, by whom the petitioner has been appointed as dealer for the purpose of putting up a petrol pump over the same, the Deputy Commissioner issued instructions as contained in annexure 'A' to the counter affidavit filed on behalf of respondent Nos. 5 to 7. not to register the land in favour of the company.

(2.) In short, the case of the petitioner is that be was appointed as a dealer for retail outlet of Hindustan Petroleum Corporation Limited for opening a petrol pump at Bokaro Steel City, Bokaro The town Administration Department, Bokaro Steel Citv issued a letter of proposal for allotment of land for establishment of Ketail outlet Petrol Pump in Sector VII in favour of Hindustan Petroleum Corporation Ltd and in this regard the Corporation was required to deposit Rs. 78,070/-. The petitioner states that the Corporation deposited a sum of Rs. 85, 470/- with the, Bokaro Steel Limited on 21-1-1994 by bank receipt No. 71839, a photo copy whereof has been annexed as annexure 3 to the writ application. There after the Bokaro Steal Plant allotted the land measuring 0.37 acres in Sector VIII for opening of a petrol Pump in favour of the Corporation on 10-3-1994. A Photo copy of the letter of allotment of the Bokaro Steel Limited has been annexed as annexure 4 to the writ application. It is stated that thereafter the petitioner went to the registration office for registration of the said land, but he was told that the Deputy Commissioner. Bokaro by his memo No. 1122/Revenue dated 11-3-1994 bad written to the Secretary, Revenue and Land Reforms Department. Government of Bihar seeking direction as to whether the registration of the land allotted to the Hindustan Petroleum Corporation Ltd. should be allowed keeping in view the letter No. 93 dated 8-3-1994

(3.) It appears that the petitioner bad moved this Court earlier in C.W.J.C. No 238/92 (R) when the matter regarding allotment of land was pending consideration before the Steel Authority India Ltd. In the said writ application the Steel Authority of India was directed to consider the application made by the Hindustan Petroleum Corporation along with other such companies and pass orders. Thereafter the allotment was made and the money was also accepted by the company. However, since then the Authorities are sitting tight over the matter and not registering the land in question. The present writ application was filed for issuance of a direction to the registering authority for registration of the land in question.