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Judgment
5 paragraphs · 259 wordsHeard learned counsel for the petitioner; learned AC to AAG 7 for the State and Mr. Prasoon Sinha, learned counsel for the Patna Municipal Corporation.
The present application has been filed seeking review of order dated 10.07.2013 passed in CWJC No. 13886 of 2011.
The writ petition was filed by the opposite party no. 8 seeking quashing of the communication dated 15.06.2011 contained in Memo No. 2824 dated 14.07.2011 issued by the Estate Officer of Patna Municipal Corporation addressed to the respondents no. 4, 5 and 6 informing them that since they have transferred Plot No. 309/B (Block-B) situated in Rajendra Nagar, Patna in violation of the terms and condition described in the deed of lease as well as Rule 20 of the Patna Regional Development Authority (Disposal of Land) Rules, 1978 (hereinafter referred to as the 'Rules') without prior permission of the concerned authority, mutation of the transferee pursuant to such transfer can only be allowed after they deposit 50% of the amount which they have earned on sale of such land at the rate fixed by the Government within 15 days failing which action would also be taken under Sections 20 and 22 of the Rules for cancellation of the allotment.
After some arguments, learned counsel for the petitioner submitted that he may be permitted to withdraw the application as there may not be any cause of action with him, as of now.
In view thereof, as prayed for by learned counsel for the petitioner, the application stands disposed off as withdrawn.