ANJU DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are six petitioners before this Court who are the settlees/occupants of different flats in Blocks 'I' and 'J' situate at Rajendra Nagar, a residential colony in the town of Patna. They seek to challenge the allotment of a piece of land with the dimensions of 65' x 32' (hereinafter referred to as 'the disputed piece of land') in favour of respondent No. 4 by the Patna Regional Development Authority (hereinafter referred to as 'the Authority') by its resolution No. 8/91 taken in its meeting, dated 14-3-1991.

(2.) The disputed piece of land was admittedly carved out of plot No. 1 which was shown in the Master Plan as part of the larger piece of land over which were constructed two double storied buildings (blocks 'I' and 'J') each containing six flats.

(3.) It is the case of the petitioners that plot No. 1 provided the open space in front of the two blocks of flats and was intended to be used as common facility by the settlees/occupants of the flats in the two blocks. It is contended on behalf of the petitioners that both the manner in which the disputed piece of land was carved out of plot No. 1 and the manner in which the carved out piece of land was allotted in favour of respondent No. 4 were bad and illegal and called for an interference by this Court.