DILIP KUMAR Vs. RANCHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The present writ petition is taken up today through Video conferencing.

(2.) At the request of learned counsel for the petitioners, the defects, as pointed out by the office, are ignored.

(3.) The present writ petition has been filed by the 24 petitioners for quashing the orders dtd. 23/7/2021 passed by the Municipal Commissioner, Ranchi Municipal Corporation, Ranchi-the respondent no.2 in respective un-authorized construction cases, the details of which are given as under:-