MABHAY KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed by the petitioner for the following reliefs:-

(2.) It would be manifest from the pleadings of the petitioner that the petitioner has challenged unauthorized construction made by the builder (respondent no.7) over ground floor/basement of Vishnu Niwas, Tahir Lane, Gardanibagh, Patna and execution of sale deeds Patna High Court CWJC No.8409 of 2017 dt.02-01-2018 made by the builder in favour of Manju Devi.

(3.) Under Section 323 of the Bihar Municipal Act, 2007, the Chief Municipal Commissioner, Patna Municipal Corporation, Patna is the competent authority to hear and decide all complaints made by the petitioner.