- (1.) In the properties of the then Bihar State Road Transport Corporation (now under the direct control of Transport Department of the Government of Jharkhand), 21 persons have been given space for canteen/stalls/plots on contract basis for one year at Main Bus Stand, Ranchi starting from the year 1974 to 2002 and according to the Transport Department of the State of Jharkhand, they became unauthorized occupants and they have been given notices for eviction. The Appellant was one of such occupants whose writ petition has been dismissed by this Court which was filed seeking order of restrain against the Respondents from evicting the writ Petitioner-appellant.
(2.) The Appellant submitted that all other persons who have not paid even the rent to the Respondents, they are by implication allowed not only to occupy those canteen/stall/plots but even who vacated and gave possession to strangers, they are being allowed to occupy canteen/stall/plot.
(3.) Upon direction of this Court as given vide order dated 16.08.2011, the Respondents submitted the complete chart and it has been admitted by the Respondents that number of persons have vacated and put the unauthorized persons in occupation of the canteen/stall/plots and leaving the arrears, running in lacs and up to Rs. 15 lacs on one individual.;