SUNIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) APPELLANT is running a betel shop in a kiosk measuring 6 x 6, situated near Gandhi Seva Sadan on the flank of road at Randhir Verma Chowk of Dhanbad town. According to him, pursuant to advertisement for settlement of land for construction of shop by auction appellant deposited earnest money of Rs. 20,000.00 on 19.9.1996 with Dhanbad Zila Praishad and thereafter auction took place and he being the successful bidder was allotted the land in question and he constructed the shop as per the plan and paid further sum of Rs. 20,000.00 to the Zila Parishad on 11.9.1998. However, neither any agreement was executed nor any amount of rent was accepted therefore.

(2.) BY notice dated 31.7.2000 appellant was directed to remove his shop within ten days as it was constructed after encroaching public land.

(3.) LEARNED Single Judge with reasoned order, after hearing the parties dismissed the Writ Application on 22.1.2002.