MD. SHAMSHAD ALAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) No one has appeared on behalf of the appellants. A defect in the name of the father of the Appellant No. 1 has been pointed out but the said defect has not been removed. The said defect is ignored.

(2.) Learned counsel for the State of Bihar and learned counsel for the Respondent Nos. 2 to 5 are present.

(3.) The learned Single Judge has dismissed the writ petition of the appellants on the ground that they have a statutory efficacious alternative remedy in respect of the letter/notice issued to them for removal of the site of their shops of which they are tenants.