NAZMA KHATOON Vs. STATE OF JHARKHAND
LAWS(JHAR)-2005-3-37
HIGH COURT OF JHARKHAND
Decided on March 25,2005

Nazma Khatoon, Displaced Footpath Shopkeepers Association And Devendra Mishra Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

M.Y.EQBAL, J. - (1.) IN these writ petitions, the matter relaters to allotment of shops by the Chaibasa Municipality, Chaibasa. W.P.C. No. 21 of 2005
(2.) IN W.P.C. No. 21 of 2005, petitioner seeks a direction upon the respondents to allot one of the shops in Sadar Hospital Campus at Chaibasa on the ground, inter alia that she was running the shop in the said place for more than 13 years. Equivalent Citation:2005 -JCR -3 -141 Respondents filed a counter -affidavit and started that allotment of shop rooms was given effect by adopting lottery system under the Chairmanship of Deputy Development Commissioner and three others.
(3.) IN course of arguments, learned counsel appearing for the respondents submitted that one shop shall be allotted to the petitioner.;


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