JAMILA KHATOON Vs. RANCHI REGIONAL DEVELOPMENT AUTHORITY, RANCHI

JUDGEMENT

(1.) I have heard learned counsel appearing on behalf of the petitioner, who has vehemently submitted that because of lack of appointment of the high -ranking officers in respondent no. 1, the revised plans which were presented before respondent no. 1, from November, 2008, have yet not been approved or disapproved by respondent no. 1 and, therefore, the petitioner has o face a lot of difficulties, including sealing as well as demolition of the property, III question.

(2.) LEARNED counsel for the petitioner has also submitted that looking to the further development in the matter, the Secretary, Urban Development Department, Government of Jharkhand, Ranchi, may be permitted to be joined as respondent no. 4 to the present writ petition.

(3.) LEARNED counsel for the respondents waives notice on behalf of the newly added respondent no. 4 also. Amendment shall be carried during course of the day.