RAJNEESH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Whatever has transpired today in Court only shows that the two agencies i.e. Ranchi Municipal Corporation and Ranchi Regional Development Authority have not performed upto the expectation of this Court. Not only that, they have derelicted in their duties so much so that a Mobile Operator has come up before this Court for extension of time, which was required to be sealed by this time, as per the orders of this Court.

(3.) This only shows that it may be a tacit consent or non performance on the part of the Ranchi Regional Development Authority. Though, earlier due to such performance of the Ranchi Regional Development Authority, this Court commented upon in the last order but it continues with the same kind of lethargy and indifference, which cannot be appreciated.