TAPESHWAR NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri B.K. Dubey, Seamed Counsel for the petitioner, Sri R.N. Sahay, learned Counsel for the Ranchi Regional. Development Authority and Mrs. Indrani Sen Choudhary, the learned Standing Counsel No. 1 for the State.

(2.) THE petitioner has filed this writ petition challenging the order dated 7th August, 1989, passed by the Ranchi Regional Development Authority, Ranchi (hereinafter to be referred to as the Authority) refusing to refund the amount deposed by him alongwith his application for sanction of the map. The prayer for declaring the by laws 6, 4 and 2 as ultra vires has also been made.

(3.) RULE 4 (ii) and (iii) of the P.R.D.A. (Misc. Fee Paid on Appl. for per.) Rules, 1978 (hereinafter referred to as the Rules) being relevant in this connection are reproduced below