Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Shop No.6 at Dalmiya Koop under the Madhupur Nagar Parishad allotted in the name of the petitioner after the death of her husband, late Basudeo Jha, was cancelled by the impugned order dated 24.1.2011(Annexure-4) bearing letter no. 161/6-5 by the Respondent No.4, Executive Officer, Madhupur Municipality on failure on the part of the petitioner to deposit the outstanding arrears of Rs. 13726/- for the period May 2004 till March 2010 and April 2010 to December 2010 within the time stipulated as per the notice at Annexure-2 dated 24.12.2010.
(3.) Petitioner has vainly tried to make out a case that her overture to deposit the arrear though beyond the stipulated 3 days time was not entertained by the Respondents who wanted to favour some other person by cancelling the allotment of her shop. That however is a disputed question of fact when no private Respondent has either been impleaded as party in the matter. After cancellation of her allotment she has approached this Court almost after 2 years 11 months in December, 2013.;