- (1.) THERE being enormous deviations from the sanctioned plan in constructing the multi -storeyed building, after following the due process of law, construction beyond sanctioned plan was directed to be demolished by the Patna Regional Development Authority. Deviation is shocking and can be undertaken only by such person who considers himself to be law unto himself. One of the deviations is that against sanction of 24 fiats in 6 floors at the rate of 4 flats per floor, 9 floors have been constructed having 6 flats every floor. Appellant's challenge to the same in writ petition and thereafter in Letters Patent Appeal have failed.
(2.) AGGRIEVED by the same, Appellant is before us with the leave of the Court.
(3.) BY order dated 19th July, 2004, leave was granted subject to the Appellant depositing a sum of seventy five lakhs within stipulated time. The appeal was heard in part yesterday and when the matter is taken up today, Mr. Huzefa Ahmadi, learned Senior Counsel on behalf of the Appellant makes the following prayer: The Petitioner states that in view of certain subsequent developments he wishes to move the appropriate authorities to regularize the building in question as due to change in bye -laws, regularization is possible. Let the petition be withdrawn with liberty, as aforesaid, since, the order of status quo has continued from 6.1.2004 it may be continued for a period of three months. The petition may be disposed of as withdrawn in the aforesaid terms.;