BABAN CHOUBEY Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) Heard the parties.

(2.) It has come to the notice of this Court that R.R.D.A and Ranchi Municipal Corporation is at loggerhead in deciding their areas of operation. In relation to the case in hand, Ranchi Municipal Corporation had already rejected sanction plan of one of the parties, who wanted to construct building there on the ground that it was an agricultural land and no sanction could be granted, whereas R.R.D.A had granted sanction. It appears that this is not the solitary plan. Huge unplanned constructions are coming up in the city.

(3.) In that view of the matter, this Court is of the considered view that the State Government should be called upon to intervene in the matter and decide the areas of operation of both the agencies, which are operating in Ranchi and discipline them regarding sanction of plans, because what is being observed is that there is unplanned development of buildings in the city and huge multi-storyed buildings are being constructed without there being monitoring of such buildings. As such, the State Government will do the needful and would file its response on 20.12.2010. Put up this case on 20.12.2010.