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Judgment
The present writ petition has been filed for direction upon the respondent-authorities to dispose of the application filed by the petitioner seeking sanction of revised plan for erection of gate at the entrance of the petitioner''s apartment.
Learned counsel for the petitioner submits that ''Krishna Apartment'' has been constructed over Plot no. 303, Holding Nos. 60, 61, 62, 569, 70 and 73 under Khata Tikuri No. 203 at Mouza Dhanbad No. 51. It is further submitted that the said plan was sanctioned by the competent authority on 25.09.2003 on the basis of which, the building was constructed by the concerned developer. As per the sanctioned plan, there was vacant piece of land having a width of 100 feet, which was to be used as a drive way as well as parking space, which leads to the main road. However, in the said plan, no sanction was taken by the concerned developer for construction/erection of any gate at the entrance of the petitioner''s apartment and as such, in absence of a gate, presently various intruders are not only dumping garbage over the said area but also parking their vehicles causing inconvenience to the members of the Society. Accordingly, the petitioner-Society submitted a revised plan along with requisite documents before the competent authority on 15.01.2013, which was duly received on 17.01.2013. However, since then the matter regarding sanction of the revised plan submitted by the petitioner- Society has been kept pending by the competent authority of Jharkhand Mineral Area Development Authority, Dhanbad.
Learned counsel for the Jharkhand Mineral Area Development Authority, Dhanbad, submits that if the revised plan submitted by the petitioner-Society has not yet been disposed of by the competent authority, the same shall be disposed of without any undue delay.
4 In view of the said submission of learned counsel for the respondents, the competent authority of the Jharkhand Mineral Area Development Authority, Dhanbad is directed to dispose of the revised sanction plan of the petitioner (if not already disposed of) within a period of eight weeks from the date of receipt/production of copy of this order.
The writ petition is disposed of with the aforesaid direction.