ROY ESTATE, THROUGH ONE OF ITS PARTNER KIRAN ROY Vs. STATE OF JHARKHAND THROUGH SECRETARY (HIGHER EDUCATION), DEPTT.OF HUMAN RESOURCES DEVELOPMENT, GOVERNMENT OF JHARKHAND, DEPUTY COMMISSIONER AND PRINCIPAL, RANCHI WOMENS COLLEGE

JUDGEMENT

(1.) ROY Estate, a partnership firm, the appellant in this appeal is the petitioner in the writ petition.

(2.) THE petitioner -appellant filed the writ petition numbered as W.P.(C) No. 4955 of 2004 for the issuance of mandamus directing the respondent authorities, namely, the officers of the Government as well as the Principal, Ranchi Womens College to forthwith relinquish the possession of the building in question, presently occupied as a Girls Hostel, which has been de -requisitioned by the Deputy Commissioner, Ranchi by his order dated 08.07.2003 to be handed over back to the petitioner, the owner on the ground that the said building being more than 90 years old has been declared as dangerous and unfit for habitation under the Ranchi Municipal Corporation Act.

(3.) AGGRIEVED by this order of the learned Single Judge, the petitioner - appellant has filed this letters patent appeal under Clause 10 of the Letters Patent, praying for setting aside the impugned order of the learned Single Judge and for granting the relief sought for in the writ petition.