Sujit Narayan Prasad, J. - (1.)In all these writ petitions common questions are involved, therefore, these writ petitions have been listed together for its common hearing and are being disposed of by this common order.
(2.)Relief sought for in these writ petitions are for quashing the decision taken by the respondents-authorities in canceling the agreement and in consequence thereof petitioners have been directed to vacate the shops within one week failing which they will be evicted from their shops by deputing Magistrate and the police force and the expenditure incurred upon it shall be recovered from them.
(3.)Brief facts, as per the pleadings made in the writ petitions are that shops have been allotted in their favour within Hotel Natraj Vehar Complex in an open deed as per the advertisement in the year 1996 published by the then Bihar State Tourism Development Corporation Ltd., Patna. On payment of the amount as required at that time and since then they are enjoying peaceful possession of the shops which are the main source of their livelihood, but all of a sudden the respondents-authorities have come up with an order canceling the agreement due to violation of the terms and conditions as stipulated under Clause 20 and 20(i) and for violation of condition No.4 and 9 of the lease deed agreement by invoking th condition No.20 and 20(i) of the aforesaid lease deed agreement. In consequence of cancelation of the agreement, the SubDivisional Officer -cum- Sub-Divisional Magistrate, Deoghar has directed the petitioners to vacate the shop failing which the same will be vacated by deputing Magistrate and police force and the amount incurred on it shall be recovered by the lessee.