AJAY KUMAR JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner entered into development agreement in the year 2009 and got building plan sanctioned being BC/54/445/10 over Municipal Survey Plot No.754, Khata No.227, Thana No.245, Ward No.54 situated at Village Kalyanpur, P.S. Jagarnathpur, District Ranchi.

(2.) Some dispute ensued at the stage of sanction of the map by Ranchi Municipal Corporation as the petitioner contended that building was shown to be constructed in the part of land which did not come under the development agreement.

(3.) Petitioner filed U.C. Case No.25 of 2013 before the Chief Executive Officer, Ranchi Municipal Corporation in this regard. This case was ultimately disposed of on the basis of the compromise in which respondent no.4 agreed to give a Flat in lieu of the said land which came under the building sanction and a development agreement was drawn afresh on 24/7/2014.