NAND KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application (PIL) has been preferred by the petitioner praying for a direction for an enquiry and investigation into the alleged illegal construction of shops, installation of a garbage compactor machine, and allotment of land for parking vehicles by inviting tender over a piece of land by the Dhanbad Municipal Corporation, which was leased to be used as a park. Further direction has also been sought to demolish the illegally constructed shops, garbage compactor machine, and for removal of all sorts of nuisance in and around the public utility land (ladies and children Park). The petitioner has also prayed that a direction be given for initiating action against the erring officials who are responsible for the change of utility over the land and further prayer has been made to direct the respondent to operationalize, restore the beauty and greenery of the park in its original position.

(3.) The land forming the subject matter of the present petition is situated at Municipal survey plot no. 1117 in Mauza Hirapur, Thana No. 07 in the district of Dhanbad measuring 4.82 acres.