ASHIANA HOUSING LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the writ petitions have been preferred by the parties who had been allotted plots of land on agreement for sub-lease by Tata Steel (R-4) and permission was granted by JNAC (R-5) for the construction of the commercial buildings.

(2.) It is the case of Ashiana Housing Limited that due permission was obtained for the sub-lease in favour of the petitioner from the State Government and upon receipt of the approval of the settlement of land in favour of the petitioner by way of a sub-lease, the Deputy Commissioner (R-3) addressed to the Petitioner, directed the Petitioner to deposit annual rent and cess.

(3.) In case of Parikh Inn Pvt. Ltd also the petitioner was allotted a land on sub-Lease basis regarding which agreement was entered into by and between the petitioner and Tata Steel Ltd. The said agreement was pursuant to the permission of the State Govt. as intimated to the petitioner by the Tata Steel. Permission for the construction of the said Hotel was granted and the requisite fee was also deposited with Jamshedpur Notified Area Committee.