SUDHIR KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for quashing the general notice dtd. 27/3/2011 published in the daily newspaper 'The Hindustan' at Serial No. 62 by which, the members of the petitioner's Association was directed to remove their shops situated at Jharnapara, Dhanbad purported to be issued in compliance with the order passed in W.P. (PIL) No. 1872/2010.

(2.) Petitioner claims to be the Secretary of Visthapith Footpath Dukandar Kalyan Sangh, Dhanbad.

(3.) As per the case of the petitioner, rehabilitation applications were invited from the displaced footpath shopkeepers by the Zila Parishad vide Letter No. 1156 dtd. 11/8/1992 and an interview was also scheduled to be held on 25/8/1992. Pursuant to it, interview was conducted on 25/8/1992 and 26/8/1992 and the lands were allotted vide Letter No. 1748 dtd. 7/11/1992. Forty-four shopkeepers constructed their shops over the allotted land and started to pay rent to the Zila Parishad (receipt has been annexed as Annexure-4).