Prakash Munjal vs Ranchi Regional Development Authority and Others

R.K. Merathia, J.—In terms of order dated 22.02.2011, Mr. P. K. Singh - learned Counsel appearing for the R.R.D.A. and Mr. R. R. Nath - learned Counsel appearing for the R.M.C. submitted that L. S. Case No. 96 of 2009 is to be decided by R.R.D.A.

Mr. Das submitted that he has filed application for intervention. The parties appearing agreed that only the persons who have entered into development agreement are the necessary parties.

Accordingly, the Petitioner is directed to implead the intervenor and other persons who have entered into development agreement with Respondent Nos. 3 and 4 as parties in the said L. S. Case within one week.

Mr. Das submits that the intervenor and the other persons who are to be impleaded as parties will appear before the Vice-Chairman, R.R.D.A. within one week.

The parties will exchange their pleadings within one week thereafter.

The complaint of the Petitioner is that in spite of notice/order, passed on 10.02.2009 staying construction, the concerned Respondents are continuing with construction.

On this Mr. Dey, appearing for the builder and Mr. Das, appearing for the land owner said that they were/are entitled to continue with the construction.

This aspect will be decided by the Vice Chairman, R.R.D.A. after giving opportunity of hearing to the parties in accordance with law, within a fortnight from the appearance of the parties.

The parties will cooperate in early disposal of the said L. S. Case which should be disposed of as early as possible and preferably within three months from the appearance of the parties as aforesaid.

With these observations and directions, this writ petition is disposed of.