SATISH ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing letter No. 910 dtd. 16/8/2021, letter No. 1070 dtd. 20/9/2021, letter No. 982 dtd. 26/8/2021, letter No. 1026 dtd. 8/9/2021 and letter No. 1044 dtd. 14/9/2021 (Annexure- 6 series to the writ petition) issued by the respondent No.4, who on the basis of the inspections made by the officials of the Jharkhand Industrial Area Development Authority (JIADA), Ranchi Region, Ranchi behind the back of the petitioners and without serving copy of the same, has directed them to stop unauthorized use of the premises in question, except the purpose for which the same were allotted to them as well as to stop the use of the same for residential purposes, failing which an appropriate action would be taken against them in accordance with law.

(2.) Heard learned counsel for the parties and perused the contents of the writ petition.

(3.) The main grievance of the petitioners is that the inspections of the respective industrial plots allotted to them were made by the officials of the JIADA, Ranchi Region, Ranchi behind their back. Moreover, the impugned letters have been issued in the shape of the final direction given to them to stop using the land in question for any other purposes, except the purpose for which the same were allotted as well as not to use the same for residential purposes.