BISHWANATH PRASAD KESHRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 7 for the State and learned counsel for the Patna Municipal Corporation (hereinafter referred to as the 'Corporation').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner was allotted kiosk no. 6 situated at Maurya Lok Complex under the Corporation in the year 2004 for a period of 11 years which expired on 20.08.2015. Though he kept representing for renewal of the lease deed but the same did not materialize and finally on 08.06.2019, he was served the impugned letter dated 08.06.2019, asking him to demolish the kiosk within one week, failing which it would be demolished and cost of the same recovered from him. The petitioner sent a representation through speed post to the above notice on 11.06.2019. However, the kiosk in question was demolished on 16.06.2019.