Anup Kumar Sinha vs R.R.D.A. & Ors on 28 February, 2012

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Jharkhand High Court

Anup Kumar Sinha vs R.R.D.A. & Ors on 28 February, 2012

Bench: Narendra Nath Tiwari

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No.481 of 2012

           Anup Kumar Sinha                                   .... Petitioner
                                     Versus
           RRDA & Ors.                                        ...Respondents

           Coram : The Hon'ble Mr. Justice Narendra Nath Tiwari

           For the Petitioner        : Mr. H.K.Shikarwar, Advocate
           For the Respondents       : Mr. L.C.N.Shahdeo, Advocate
                                 -----

2/28.02.2012

The grievance of the petitioner is that in spite of complaint made against the nuisance created by respondent no.3 by constructing a drain illegally, no action has been taken by the concerned authority of the RRDA.

Learned counsel, appearing on behalf of RRDA, submitted that the Municipal Corporation is the appropriate authority and the petitioner has not approached the said authority. The RRDA has nothing to do with such complaint.

Considering the said said submissions, this writ petition is disposed of giving liberty to the petitioner to approach the concerned authority of the Ranchi Municipal Corporation, Ranchi. If such representation is filed, the said authority shall consider the same and pass appropriate order in accordance with law.

( Narendra Nath Tiwari, J.) s.b.

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Jharkhand High Court