BHUSHAN DOME Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Sanjeev Kumar Singh holding the brief of Shri Awadhesh Kumar Singh Tarun, learned counsel for the petitioner and Mr. Sajid Salim Khan, Standing Council for the State.

(2.) The petition assails the notice issued by the Nagar Panchayat, Rajgir through its Executive Officer calling upon the petitioner to vacate the premises as it is being occupied by the petitioner unauthorisedly for the purpose of running a toilet which has been allotted to one Shri Badal Kumar for the year 2018-19.

(3.) The writ petition has been filed bringing on record certain facts whereunder the petitioner claims entitlement to continue to run the toilet as the same, according to him, is situate over Plot No.5027 measuring an area of 0.3 decimals of Rajgir Thana No. 485, District- Nalanda.