KAMESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the notice issued by S.D.O.-cum-Special Officer, Agricultural Produce Market Committee, Buxar (dissolved) by which the petitioners have been directed to deposit the arrears of rent within a period of one week from the date of receiving of the notice failing which the allotment of the shops would be cancelled and certificate proceeding will be initiated for recovery of the dues mentioned in the notice.

(2.) I.A. No. 8521 of 2013 has been filed for amendment in the relief portion of the writ petition by adding the following prayer -

(3.) Having regard to the nature of the prayer, I.A. No. 8521 of 2013 is allowed and the petitioners are permitted to make appropriate amendments in the writ petition in course of the day.