- (1.) PETITIONER has filed this writ application for quashing the order dated 15.3.2003 issued by the Secretary, Ranchi Regional Development Authority cancelling the sanction of building plan in purported exercise of power under Section 38 of Bihar Regional Development Authority Act, 1981 .
(2.) IT appears that petitioner submitted a plan before the Ranchi Regional Development Authority for construction of building. Several irregularities were pointed out and the petitioner was asked to deposit certain amount and the amount having been deposited, the plan was finally sanctioned on 14.9.2002 in case No. 560/2002. However, the said order of sanction was cancelled by the impugned order dated 15.3.2003. In order to find out whether order of cancellation was passed after giving notice to show cause and opportunity of hearing to the petitioner or not, record of the aforesaid case was called for the same has been produced by the counsel appearing for the Ranchi Regional Development Authority.
(3.) FROM perusal of the record of the case No. 560/2002, it appears from the order -sheet that one Siyaram Jaiswal filed application for supply of copy of the order -sheet and the copy of the plan. On receipt of said application, the file moved from one authority to another to decide whether copy of the order -sheet and the plan could be supplied to a person other than applicant in whose favour sanction was accorded . In the meantime, inspection of the premises was made and it was found that petitioner made part construction and the petitioner has made deviation in the construction of the building. Finally the sanction of the plan was withdrawn/cancelled.;