Sanjay Kumar Dwivedi - (1.) Mr. Shailesh Kumar Sinha, the learned counsel appears for the petitioners, Mr. Navneet Toppo, the learned counsel appears for respondent no.4 and Mr. Rakesh Kumar Roy, the learned counsel appears for the respondent State.
(2.) The petitioners have preferred this writ petition for a direction upon the District authority against the order dated 17.03.2015 by which the shop and gumti of the petitioners has been demolished.
(3.) Mr. Shailesh Kumar Sinha, the learned counsel appearing for the petitioners submits that they represented before the Deputy Commission, Dhanbad on 21.04.2015 regarding allotment of shops but till date no action has been taken by the respondents. He further submits that the shop in question was allotted to the petitioner pursuant to the security money deposited by the petitioners which was in terms of Rs.5,000/- as security and Rs.600/- as advance for three months but the fruit of that has not come in favour of the petitioners.;