- (1.) Heard learned counsel for the parties.
(2.) Admittedly as per the learned counsel for the petitioners and also supported by one such notice for removal of encroachment at Annexure -1 dated 28.4.2011 issued by the Circle Officer, Lesliganj, District Palamau (Daltonganj), the structure put up by these three petitioners on the Government land in the Lesliganj Circle have been removed sometime in the year 2011. In the present case these petitioners have prayed for a direction upon the respondents to allot them shops constructed on High School Road, Lesliganj under the Backward Regions Grant Fund ( B.R.G.F.).
(3.) Learned counsel for the Zila Parishad, Lesliganj submits that there are no legal rights to claim allotment of shops to the petitioners.;