SHANTI HARI REALTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present case is taken up through video conferencing.

(2.) The present writ petition has been preferred for quashing letter no. 1293 dtd. 25/9/2020 issued by the Secretary, Ranchi Regional Development Authority (RRDA), Ranchi (respondent no.5) whereby the petitioner no.l has been directed to demolish 20 ft. height of Hariom Nand Tower situated near H.P. Petrol Pump, Kathal More, Ranchi (hereinafter to be referred as "the said building") within 10 days and to inform the aforesaid authority about the same.

(3.) During pendency of the present writ petition, the petitioner no.l has been served with a notice issued vide letter no. 94 dtd. 25/9/2020 by the Law Officer, RRDA, Ranchi in U.C. Case No. 137 of 2020 alleging therein that it has violated the provisions of Sec. 37 and 38 of the Jharkhand Regional Development Authority Act, 2001 (in short, "the Act, 2001") with a direction to appear in the court of Vice Chairman, RRDA, Ranchi on 8/10/2020 to place its case. The said notice has also been challenged by the petitioner no. 1 by filing Interlocutory Application No. 5312 of 2020.