Jharkhand High Court
Jyoti Punj Educational And Wel vs State Of Jharkhand & Ors on 5 May, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2252 of 2011
Jyoti Punj Educational and Welfare Society ...... Petitioner
Versus
State of Jharkhand & others ...... Respondents
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : M/s Sanjay Kr. Pandey, S.K. Dubey, Advocates
For the State : J.C. to G.P.II
For the JSHB : Mr. Sumeet Gadodia, Advocate
th
02/Dated: 5 May 2011
1.Counsel for the petitioner wants compulsory purchase of the land from the hands of respondentHousing Board and for that they have filed this writ petition and they are much relying upon their rich purse and want to purchase at any cost a neighbouring plot belonging to Jharkhand State Housing Board.
2. Having heard counsel for both the sides and looking to the arguments canvassed by the respondents, I see no reason to entertain this writ petition mainly on the fact that the land in question, as submitted by the counsel for the respondentHousing Board, has been demarcated for 'community centre' and for 'community open space'. Thus, the plot, in question, is partly for 'common centre' and for 'community open space' which cannot be sold to the petitioner, even if, it is ready to pay, higher price.
3. So far as the rest of the plot is concerned, it is meant for primary school, which is going to be auctioned by the respondentBoard in which the petitioner may participate. Thus, looking to the stand taken by the respondentBoard, at this stage, there is no need to entertain this writ petition because it is left open for the petitioner to participate in the public auction, which is going to be held by the respondentBoard.
4. In view of these facts, there is no substance in this writ petition. Hence, the same is hereby, dismissed.
(D.N. Patel, J) VK