ANUP KUMAR CHATTERJEE Vs. JAMSHEDPUR NOTIFIED AREA COMMITTEE

JUDGEMENT

(1.) MRS . Ritu Kumar, appearing for the petitioner submitted that though petitioner had filed his show cause reply but without considering the same, order has been passed ex -parte on the ground that the petitioner did not file the same.

(2.) MR . M.M. Prasad, appearing for the Jamshedpur Notified Area Committee.(for short "JNAC") supported the impugned order dated 22.1.2008 and submitted that as the petitioner did not file reply to the show cause, the order was rightly passed.

(3.) IN order to avoid any further controversy the petitioner is directed to appear before the Special Officer, JNAC, Jamshedpur within two weeks from today along -with a copy of this order, his reply to the show cause notices, said to have been filed by him, on which, the respondent no. 3 will take a decision as early as possible and preferably within four weeks from the date of such appearance of the petitioner. If respondent no. 3 thinks fit, he may hold local inspection in presence of the petitioner. If the petitioner does not co -operate in early disposal of the matter/ inspection, respondent no. 3 may pass ex -parte order. Till such decision is taken, status quo as on today shall be maintained.