ONKAR PRASAD BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of learned counsel for the petitioners, the defect(s), as pointed out by the office, is ignored.

(2.) The present writ petition has been filed for issuance of a direction upon the respondents not to forcibly remove or demolish the shops of the petitioners pursuant to an announcement made in the locality that the shops standing in the by-lanes of Sakchi Market, Jamshedpur will be demolished. Further prayer has been made for a direction upon the respondents to settle the shops in favour of the petitioners who have been carrying their business since 1980.

(3.) In I.A. No.9678 of 2017, the petitioners have prayed for restraining the respondents from taking any coercive measure to demolish the shops of the petitioners.