- (1.) Heard counsel for the parties.
(2.) The petitioner is a Managing Committee, namely, Baba Amreshwar Dham Prabandh Samittee, which is registered as a public charitable trust. It is aggrieved by a communication dated 29.2.2012, Annexure6, issued by the SubDivisional Officer, Khunti asking it not to allot shop to any other persons till completion of the inquiry.
(3.) Counsel for the petitioner has contended that the shop in question was on a private land of the petitioner trust and the respondent no.2 had no business to interfere in its allotment or in the enjoyment of the said property by the petitioner or any one to whom it is allotted by them.;