POONAM PRASAD Vs. ZILA PARISHAD

JUDGEMENT

(1.) No body appears on behalf of the petitioner. Learned counsel appearing for the respondent Zila Parishad, Patna is present. Perused the record.

(2.) The reliefs prayed for in the present writ petition are as under :-

(3.) The case of the petitioner is that the respondent no.1 constructed a commercial complex known as 'Lok Nayak Bhawan'. It decided to make settlement of the shops of the complex. In contemplation to the decision taken, the respondent no.2 issued an advertisement for settlement of shops of the complex in widely circulated 'Dainik Jagaran on 12.02.2005 pursuant to which the petitioner purchased the broacher and deposited bank drafts dated 28.02.2005 for a sum of Rs.10, 000/- in the office of the Zila Parishad against which money receipt no. 333 dated 20.05.2005 was granted.