NISHANT DWELLING PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr Rajesh Kumar, learned Counsel for the petitioner as also Mr Prasoon Sinha, who represents the Patna Municipal Corporation as also Ms. Rashmi Ranjan Bhushan for the State.

(2.) The present petition has been preferred for the grant of following reliefs:-

(3.) The matrix of facts giving rise to the present writ application is/are as follows.