DR. JAMINI BISWAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner has moved the Court for a direction to the respondent authorities to let him continue construction of his shop on the land leased by the school, on which such construction has been stopped for the last 11 years under the orders of the District Magistrate, Rohtas, Sasaram, with a further prayer to quash the order of the District Magistrate, Rohtas, Sasaram dated 24.03.1999 by which he had directed the Principal of the school to stop construction work, as it was without approval of the Principal Secretary, Education Department prior to leasing of the land of the school.

(3.) The petitioner claims to have been allotted a piece of land of a Government school pursuant to recommendation of the Managing Committee of the school dated 07.02.1996. The said proposal appears to have resulted in a lease deed being registered in favour of the petitioner on 24.10.1998. However, pursuant to the direction of the District Magistrate, Rohtas, Sasaram, which is also impugned herein, dated 24.03.1999, the construction, which was started by the petitioner, has been stopped.