GOPAL CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

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

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

(3.) The present writ petition has been filed for quashing the notice as contained in letter no. 832 dtd. 22/12/2021 (Annexure-16 to the writ petition) issued by the Town Planner, Ranchi Municipal Corporation (RMC), Ranchi (the respondent no. 4) whereby the petitioner has been directed to demolish his structure constructed in 'Road Widening Area' gifted to the Ranchi Municipal Corporation, Ranchi, and to inform the RMC, Ranchi within a week from the date of issuance of the said notice, failing which the said structure will be demolished by the RMC, Ranchi in terms with the provisions of Jharkhand Municipal Act, 2011 and the expenses incurred in demolition shall be realized from the petitioner. Further prayer has been made for issuance of direction upon the respondents not to take any coercive step against the petitioner regarding demolition of the structure standing over his land till disposal of Misc. Appeal No. 40 of 2021 which is pending before the Appellate Tribunal, Ranchi Regional Development Authority (R.R.D.A.), Ranchi. Petitioner has further prayed for staying the operation of impugned notice dtd. 22/12/2021 issued by the respondent no. 4 during pendency of the present writ petition.