SRI SAI CENTRE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner- applicant and also the State counsel on behalf of the contesting Respondents.

(2.) The present Interlocutory Application being I.A. No. 584 of 2011 has been preferred challenging the order of the Deputy Commissioner, East, Singhbhum Jamshedpur dated 12th February, 2011, whereby the application made on behalf of the Petitioner to issue a "No Objection Certificate" was rejected. Three grounds are enumerated for refusing to grant of No Objection Certificate.

(3.) The Petitioner has preferred the present writ petition challenging demand of land rent and road cess in respect of 61.23 acres of land situated at Ward No. 11. Mouza Bara, Jamshedpur. A direction in the nature of mandamus has also been prayed for challenging the demand of annual rent of Rs. 1,86,75.150/- (Rupees One Crore Eighty Six lakh Seventy Five Thousand One Hundred Fifty) calculated at the rate of 5% of the market value of the land besides cess and other certain demand by the State Government.