SAYEEDA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners are aggrieved by order as contained in Annexure-6 dated 03.03.2010, passed by the Vice Chairman, Ranchi Regional Development Authority in Building Plan Case No. 185 of 2008 rejecting their objection against the sanction of building plan for construction of multi storied building over the Plot Nos. 563 and 558, situated in Village - Bariatu in the District of Ranchi.

(3.) The petitioner No. 1 - Sayeeda Khatoon is the daughter of Late Nayazuddin Khan whereas the respondent No. 4 Faiyaz Khan is her brother. According to the petitioner No. 1 - Sayeeda Khatoon, she has share in the Plot No. 558 which was purchased by her father by a registered Deed of Sale and after his death, she is also entitled to have her share in the said Plot, but her brother - Respondent No. 4, entered into an agreement with the respondent No. 8 i.e. Ummu Construction for construction of a multi storied building over the said Plot without her consent and permission and got the building plan sanctioned wrongly and illegally.