- (1.) IT is submitted by the applicant, Hazi Gulam Sarwar stating that his building has been seized on 18th February, 2011. Now the applicant has provided the parking space for 12 cars whereas as per the norms he is required to provide parking space only for 7 cars. The applicant has applied before the Ranchi Municipal Corporation for according sanction of his plan, for which he has deposited the requisite fee.
(2.) ACCORDING to the Learned Counsel for the applicant, his application is not being processed because of pendency of this litigation. Initially the Ranchi Municipal Corporation may consider the prayer of the applicant but shall not pass any order of sanction and the Corporation may submit its report with respect to the feasibility and legality of the request of the applicant with clear opinion whether it is a fit case for grant of approval so as to open the shops in the building of the applicant. Copy of such reasoned order may be supplied to the Amicus Curiae who may assist the Court for passing any order in I.A. No. 2882 of 2011.
(3.) THE Ranchi Municipal Corporation is also directed to submit the status report and confirm whether the shops, which were sealed in pursuance of the order of this Court, are actually in sealed condition or have been opened.;