Patna High Court
Kundan Kumar Shukla vs The State Of Bihar on 4 January, 2024
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13785 of 2023
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1. Kundan Kumar Shukla Son of Sri Roopnarayan Shukla, Allottee Shopkeeper
of Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari, Resident
of- Baswariya, P.S.- Mufsil, Motihari, District- East Champaran.
2. Sachin Kumar Son of Sri Harish Tiwary, Allottee Shopkeeper Motihari
Nagar Parishad, P.O.- Motihari, P.S.. Town Motihari.
3. Shankar Kapoor, Son of Sri Parmeshwar Kapoor, Allottee Shopkeeper of
Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
4. Anil Thakur, Son of Late Sant Thakur, Allottee Shopkeeper of Motihari
Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
5. Mankeshwar Prasad, Son of Shri Sitaram Prasad, Allottee Shopkeeper of
Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
6. Ahmad Hussain, Son of Md. Jahangir, Allottee Shopkeeper of Motihari
Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
7. Md. Neyaz, Son of - Abdul Aziz, Allottee Shopkeeper of Motihari Nagar
Parishad, P.O.- Motihari, P.S.- Town Motihari.
8. Md. Alam, Son of - Late Md. Haroon, Allottee Shopkeeper of Motihari
Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
9. Subodh Kumar, Son of Sri Hardeo Prasad Srivastava, Allottee Shopkeeper
of Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
10. Madan Raut, Son of- Shri Ramdeo Raut, Allottee Shopkeeper of Motihari
Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
11. Pradeep Kumar Gupta, Son of Shri Jagarnath Prasad, Allottee Shopkeeper of
Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
12. Annapoorna Devi, Wife of- Bharatbhushan Prasad, Allottee Shopkeeper of
Motihari Nagar Parishad, P.O.- Motihari, P.S.- Town Motihari.
13. Motilal Prasad, Son of Kamla Sah, Allottee Shopkeeper of Motihari Nagar
Parishad, P.O.- Motihari, P.S.- Town Motihari.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Urban Development
Department, Government of Bihar, Patna.
2. The District Magistrate, East Champaran, Motihari.
3. The Municipal Commissioner, Municipal Corporation, Motihari.
4. The Sub- Divisional Officer, Sadar, Motihari, District- East Champaran.
5. The Circle Officer, Motihari Sadar, District- East Champaran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shekhar Singh, Advocate
: Mr. Satyendra Rai, Advocate
Patna High Court CWJC No.13785 of 2023 dt.04-01-2024
2/3
: Mr. Sumit Kumar, Advocate
For the Respondent No.3 : Mr. Surendra Pd. Singh, Advocate
For the Respondent/s : Mr. Subhash Prasad Singh, GA -3
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 04-01-2024
Heard Mr. Shekhar Singh along with Mr. Satyendra
Rai & Mr. Sumit Kumar, learned counsels appearing on behalf
of the petitioners, Mr. Surendra Pd. Singh, learned counsel
appearing on behalf of the Respondent No.3 and Mr. Subhash
Prasad Singh, learned GA-3 appearing on behalf of the State.
2. Mr. Shekhar Singh, learned counsel appearing on
behalf of the petitioners submits that the petitioners seek to file
detail representation before the District Magistrate-cum-
Collector, East Champaran, Motihari for allotment of suitable
shops at the place of their choice. The petitioners have already
been allotted shops in Mouja- Belwanwa, which comes under
the municipal area but it is situated at a remote place and is not
viable to run business to sustain their livelihood.
3. Learned counsel further informs that a plot has
been earmarked for construction of shops by the Municipal
Corporation in Rajendra Market, appertaining to Municipal Plot
No.2743.
4. Considering the aforesaid submissions made on
behalf of the petitioners, the petitioners, if so advised, may file
their individual representation before the District Magistrate-
Patna High Court CWJC No.13785 of 2023 dt.04-01-2024
cum-Collector, East Champaran, Motihari, who shall verify
from the records, as to whether, any land has been proposed in
Rajender Market for construction of shops then in that case, if
event arises, petitioners may also be allowed to apply for
allotment of shops in accordance with terms and conditions of
such policy/decision of the State Government or Municipal
Corporation.
5. With the aforesaid direction, the present writ
petition stands disposed of.
(Purnendu Singh, J)
chn/-
Aashishsingh
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 5/1/2024
Transmission Date NA
