SHIV MURAT GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER in this writ application has prayed for issuance of a direction upon the respondents to take appropriate action against the respondent no. 4 restraining her from carrying out the illegal construction on the petitioner's land.

(2.) FROM the pleadings of the petitioner, it appears that the petitioner being the owner of the land, had entered into an agreement with the respondent no. 4 who is a developer for making construction over the land. It appears that against the terms of the agreement, the developer is making construction which, according to the petitioner, is in violation of the approved norms of the Notified Area Committee, Jamshedpur.

(3.) HEARD learned counsel for the petitioner and learned counsel for the State as also the learned counsel for the respondent no. 4.