- (1.) MR. Mehta, learned counsel appearing for the petitioners submitted that though the petitioners deposited the amount between December 2008 to January 2009 as required by the Market Committee, Giridih for constructions and allotment of shops under "Swaposhit Yojna" but the construction has not been started as yet.
(2.) ON the other hand, Mr. V.P.Singh, learned senior counsel appearing for the Marketing Board submitted that the delay, if any, was not intentional. The completion of formalities took some time. Some hawkers also created obstructions on the lands in question but now, the Committee will start construction without any delay and if there is any obstruction from anybody, it will take help of the local administration. In the circumstances, the Committee should proceed with the Scheme and start construction work as early as possible and preferably within three months from today. It goes without saying that the Committee is entitled to get the help of local administration if anybody creates any obstruction illegally. With these observations and directions, all these writ petitions stand disposed of.;