DHRUB PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Present Letters Patent Appeal is directed against the judgment and order, dated 29.10.2015, passed, in C.W.J.C. No. 7726. of 2011, whereby and where under the learned single Judge has dismissed the writ application, filed by the petitioner-appellant, seeking a writ, in the nature of certiorari, quashing Letter No. 6844, dated 04.11.2010, issued by the Estate Officer, Bihar State Housing Board, whereby the application of the appellant for grant of a 'No Objection Certificate' for opening a petrol pump on Commercial Plot No. DS-24/L, situated at Lohia Nagar, Kankarbagh, District-Patna, has been rejected.

(2.) The factual matrix of the case, which gave rise to the present writ application, out of which this appeal arises, is as follows :-

(3.) I.A. No.364 of 2016 has been filed by the appellant-applicant seeking a direction from this Court to permit him to carry on the petroleum outlet business over Commercial Plot No.DS-24/L, which has been sealed by the Bihar State Housing Board (hereinafter referred to as 'the Housing Board'), pursuant to an order, dated 28.12.2015, whereby the appellant has been directed to vacate Plot No.DS-24/L; or else, the same will be sealed.