KAMESHWAR PRASAD Vs. RANCHI INDUSTRIAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Ms. Pooja Kumari, counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Ramit Satender, counsel appearing on behalf of the respondents.

(3.) This writ petition has been filed by the writ petitioner for quashing the order issued vide memo no.09/MD/Cell dated 24.08.2015 passed by the Managing Director, Ranchi Industrial Area Development Authority which in turn has been passed pursuant to order dated 17.09.2013 passed in W.P.(C) No.6347 of 2012, whereby the representation filed by the petitioner has been dismissed. The petitioner has also challenged clause 4 and 13 of allotment letter dated 22.08.1998.