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Judgment
6 paragraphs · 228 wordsMr. Aparesh Kumar Singh, J.—Heard learned counsel for the parties.
Admittedly as per the learned counsel for the petitioners and also supported by one such notice for removal of encroachment at Annexure-1 dated 28.4.2011 issued by the Circle Officer, Lesliganj, District Palamau (Daltonganj), the structure put up by these three petitioners on the Government land in the Lesliganj Circle have been removed sometime in the year 2011. In the present case these petitioners have prayed for a direction upon the respondents to allot them shops constructed on High School Road, Lesliganj under the Backward Regions Grant Fund (B.R.G.F.).
Learned counsel for the Zila Parishad, Lesliganj submits that there are no legal rights to claim allotment of shops to the petitioners.
Petitioners contend to have made representation for allotment of such shop before the Chairman, Zila Parishad, Lesliganj.
Needless to say that if any such shopping complex/structure has been constructed by the Zila Parishad, Lesliganj, then allotment of shops therein is to be made as per the uniform procedure. If the petitioners fulfil the requirement for allotment of shops there under and have made any application to that effect, it is open for the Zila Parishad to take a decision in that regard within a reasonable time. Nothing more needs to be observed in the present matter.
The writ petition stands disposed of accordingly.