- (1.) Heard counsel for the parties., Counter-affidavit has been filed on behalf of the respondent no. 4, though no counter-affidavit has been filed on behalf of the remaining respondents. However, counsel for the respondents including the respondents 2,3 and 5 submits that in the light of the pleadings made by the petitioners in this writ application, and the statement contained in the counter-affidavit, this case may be disposed of by an appropriate observation / direction.
(2.) The petitioners in this writ application, has prayed for a direction upon the respondents to consider their case for allotment of shop at Jail Road, Chaibasa.
(3.) Facts of the petitioners' case in brief is that the petitioners were earlier running small business on the flank of the Jail Road Boundary at Chaibasa. In course of antiencroachment drive, the petitioners along with several other similarly situated shopkeepers, were displaced from the said place. Subsequently, a scheme was floated by the local administration for rehabilitation of such displaced shopkeepers at a suitable / appropriate place. It appears that at the same site from where the shopkeepers were earlier displaced, new shop rooms have been constructed and applications have been invited for allotment and certain amounts have been received by the concerned authorities from the various applicants with an assurance of allotment of shops to them.;