ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Rajeev Kumar, counsel appearing for the petitioners.
(2.) Heard Mr. Prashant Kumar Singh, Government Pleader-VI assisted by Mr. Radha Krishan Gupta, Associate Counsel to Government Pleader-VI appearing for the respondents.
(3.) This writ petition has been filed for the following reliefs: "(a) For, the direction upon the respondents especially respondent no. 3 to 4 to implement the trust deed dated 13.09.2011, as it has been created by the respondent no. 4, 5 and 6, just to oust the petitioners from their respective shops, as they are tenant of the trust Sri Sri 1008 Sri Baba Pathalbaba Trust, and doing their business from Last more than fifty years and regularly paying rent, (for example petitioner no. 3, whose agreement was entered into 27.04.2011 and the agreement is for 11 years), since the respondent no. 4 and 5 has already taken advances from various persons of the area on the name of providing them the same shop by ousting the poor shop owner's. (b) For, the direction upon the respondent no. 3 to submit before this Hon'ble Court, the original record of the trust, which was illegally registered in favour of family, who is close one of respondent no. 4, ousting the earlier trustee under the threat and coercion by the respondent no. 4 contrary to the provisions of the Bihar Hindu Religious Trust Act, 1950 (adopted in Jharkhand) and against the provisions of Article 26 of the Constitution of India and more so manipulating the entire sequence of events just the oust the 50 years old tenant of the trust for the personal end of the respondent no. 4. (c) For, the issuance of writ in the nature of certiorari quashing the deed of trust created on 13.09.2011 (Annexure-3) as it is against the provisions of Article 26 of the Constitution of India and provisions of the Bihar Hindu Religious Trust Act 1950 (adopted by the State of Jharkhand).";