STATE OF BIHAR Vs. DR.MD.LAIQUZ ZAMAN : SMT.MAINA DEVI : MOZAFFAR ALAM WARSI : SURAJ PD. GUPTA : KISHORE KR.AGRAWAL : MD.JAMALUDDIN : BATA INDIA LTD. : YASHODA DEVI : PMC THROUGH

JUDGEMENT

(1.) THE judgment under appeal governs a batch of 31 writ petitions, which have been allowed by the Hon 'ble Single Judge by issuing a direction restraining the State Government and all the officials and agencies acting under it from trying to forcibly eject the petitioners (appellants herein) from their respective premises or to act in a manner so as to disturb the possession of their respective premises till such time the petitioners are directed to be evicted from their respective premises in due course of law.

(2.) After issuing the aforesaid direction in paragraph -43 of the judgment, a material observation has been given in paragraph -44 in the following words: -

(3.) IT appears that the number of writ petitioners in this batch of cases is more than two hundred (200) and they have their shops and business premises in a locality of Patna Town known as New Market Area situated North West of the Patna Railway Station. The writ petitioners sought direction against threatened demolition of Pucca buildings and the structures from where they are operating their shops and businesses.