BIPIN KUMAR TIWARY Vs. ZILA PARISHAD

JUDGEMENT

(1.) The present writ petitions are taken up today through Video conferencing.

(2.) W.P.(C) No. 1611 of 2020 has been preferred for quashing the order as contained in Memo no. 220/Zi.Pa dtd. 5/3/2018 issued by the Chief Executive Officer, Zila Parishad, Dhanbad-cum-Deputy Development Commissioner, Dhanbad (the respondent no.3) whereby the allotment of a restaurant situated at Bekarbandh, Trisen Bhawan, Dhanbad in favour of the petitioner has been cancelled in the light of letter no.C-13/2016-MPLADS dtd. 23/2/2018 issued under the signature of Under Secretary to the Government of India, Ministry of Statistics and Programme Implementation, New Delhi.

(3.) W.P.(C) No. 1612 of 2020 has been preferred for quashing the order as contained in memo no. 231/Zi.Pa dtd. 6/3/2018 issued by the respondent no.3 whereby the petitioner has been directed to handover the possession of the leased premises i.e., Multipurpose Building (Marriage Hall) near Kala Bhawan, Lubi Circular Road, Dhanbad within 24 hours by denying renewal of the lease agreement of the said building in the light of an enquiry report submitted by the Executive Magistrate, Dhanbad regarding a complaint filed by one Sri Ashok Kumar Singh, Jharudih, Nath Compound, Dhanbad (said to be a person related with the Office of Zila Parishad, Dhanbad).