KARPURI BUS PADAV KSHETRA VISTHAPIT DUKANDAR SANGH SHAHID BHAGAT SINGH CHOWK MAGARDAHI GHAT Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) This writ petition has been filed by the petitioner for directing the respondents no.2, 3 and 4 to settle shops/vacant places at Samastipur bus stand to the members of the petitioner-association by way of re-settlement to them for their business.

(3.) The contention of learned counsel for the petitioner is that the members of the association are entitled for new site or area, as they have been removed forcibly by the district authorities from Samastipur bus stand. He submitted that the members of the petitioner-association are street vendors and they were carrying on their business near Samastipur bus stand on the public land since 1992.