R. R. Prasad, J. - (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) Learned counsel appearing for the petitioner submits that in spite of ample opportunities being given, no counter affidavit has been filed on behalf of Dhanbad Municipal Corporation.
(3.) It be recorded that vide order dated 1.8.2011, last opportunity was given for filing counter affidavit, In spite of that, no counter affidavit has been filed and therefore, this case is being disposed of on the basis of materials available on record.;