Jharkhand High Court
Smt. Asha Lakra vs The State Of Jharkhand on 14 March, 2023
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1798 of 2020
Smt. Asha Lakra, Mayor, Ranchi Municipal Corporation, Ranchi
..... Petitioner
Versus
The State of Jharkhand, through the Secretary, Urban & Housing Development
Department, Ranchi & Others ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: Mr. Shubhashis Rasik Soren
For the State: None
For the U.O.I: Mr. Madan Prasad, C.G.C
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03/14.03.2023 I.A. No. 3892/2020
The present interlocutory application has been filed on behalf of the petitioner seeking stay of NIT No. SUDA/AMRUT/TAX REFORM-16/2015/04 dated 28.05.2020 issued for selection of firm/agencies for survey, assessment, collection and recovery of Property Tax, Municipal Trade License Fee, Water User Charge & Advertisement Tax under Municipal Area of Ranchi & Dhanbad Municipal Corporation in Jharkhand.
Learned counsel for the petitioner submits that during pendency of the present writ petition, the aforesaid NIT has been cancelled.
Considering the said submission, there is no need to consider the present interlocutory application and the same is accordingly disposed of. I.A. No. 4512/2020
The present interlocutory application has been filed on behalf of the petitioner seeking amendment in the present writ petition.
Learned counsel for the petitioner submits that certain inadvertent errors have been committed while drafting the present interlocutory application. Under the said circumstance, the petitioner may be permitted to withdraw the same with liberty to file a fresh one.
Considering the said submission, the present interlocutory application is dismissed as withdrawn with the aforesaid liberty. W.P.(C) No. 1798 of 2020 Put up this case after two weeks under the same heading.
Satish/- (RAJESH SHANKAR, J)