(1.) IN this writ petition, the petitioner has prayed for a direction on the respondents to allot shop No. 23 at Main Road, Ichak Bazar, Hazaribagh from where he was displaced in the name of beautification and reconstruction of shop and alternatively direction on the concerned respondents to allow a kiosk to the petitioner under the scheme of beautification plan.
(2.) IT has been stated that the petitioner had his shop at Ichak Bazar, Main Road, Hazaribagh since past about 20 years. In the year 1998, a meeting was convened on 26.3.1998 by the Block Development Officer, Ichak. In the said meeting, a decision was taken to beautify the market -place by demolishing old shops and constructing new shop buildings. It was agreed and decided that the shopkeepers/owners of the shops, who were running their business of that place shall be allotted newly constructed Kiosk of 8' x 10' at the place their shops were located. The petitioner had his shop (gumti) No. 18 in the Ichak Bazar, which was the only source of livelihood of his family.
(3.) IT has been stated that after the said agreement and decision, shops were demolished and a multistoried building was constructed. The other shops owner were accommodated. But the petitioner was not allotted any shop.