RAJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, a resident of Mohalla-Hajiganj, Post Office-Jhauganj, Police Station-Chowk, Patna City, has invoked the Public Interest writ jurisdiction of this Court alleging that he has no direct or indirect involvement or interest in the building in question.

(3.) The petitioner has challenged the construction of a multi-storied commercial complex in old Chanakya Cinema Hall Campus on the eastern Exhibition Road. The building plan for construction on the said plot was submitted on 20th of August, 2011 and was approved by the Patna Municipal Corporation on 20th of September, 2012.