Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner is under an agreement dated 1st June, 2015 (Annexure-B to the counter affidavit of respondent nos. 1 to 3) for allotment of vacant land 20' x 40' size = 800 sq.ft. and setting up temporary construction for shop of animal feed in Jhumra Haat, Hazaribag behind shop of Shri Vijay Prasad @ Rs.3.00 per sq.ft. with the Agricultural Produce Market Committee, Hazaribag. Petitioner was permitted occupation of vacant land as described in the schedule as per Clause-1 of the agreement the tenure of which is for 10 years. As per Clause-8 the trader shall not make any addition or alteration in the premises without specific prior permission in writing from the market committee.
(3.) As per the petitioner he had sought permission for setting up pucca/semi pucca construction through application dated 8th July, 2015 as the cattle fodder kept in the temporary construction was exposed to the vagaries of weather in the monsoon season. However, without waiting for a formal permission, he set up a semi pucca construction of a small room/godown leaving large portion of allotted area open. He regularly made payment of rent as per terms of allotment apart from the security deposit made initially. Petitioner, however, was put to trouble when the respondent authorities of the State chose to undertake demolition of the structure suddenly on 2nd March, 2016 without any notice. Petitioner has, therefore, approached this Court for restraining the respondents from interfering in the possession of the petitioner over the allotted shop and its area, restore the structures and pay damages for the illegal acts of demolition.;