PRAKASH CHANDRA GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE respondent -Municipality, after having had, accepted a sum of Rs. 15,000/ - on 4.2.1990 and another sum of Rs. 10.0007 - on 25th December, 1990 for allotment of a shop in the Municipal Shoping Complex, has failed to allot any such shop to the petitioner and at the same time has failed to refund any apart of such deposit despite requests.

(2.) NO counter affidavit has been filed by the respondent -Municipality, but during the pendency of the writ petition on 20th March, 2001 the Municipality refunded the principal amount of Rs. 25,000/ -.

(3.) THIS disposes of the writ petition.