- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the R.R.D.A. When the authority of the R.R.D.A. did find that some Mobile Towers have been erected over a vacant piece of land and also over roof top of the building, a proceeding was initiated purported to be under Section 54 of the Ranchi Regional Development Authority Act, 1974 (in short 'the Act"). Since, the Mobile Towers had been erected without getting no objection from the authority of R.R.D.A. a proceeding was initiated vide U.C. Case No. 97 of 2012. Notices were issued to the owners of the land/buildings over which Mobile Towers had been erected.
(2.) Thereupon an order was passed on 7.8.2013 holding therein that those persons have got the Mobile Tower erected over the land/building without getting permission of the authority of the R.R.D.A. Accordingly, owners of the land/buildings were directed to remove those Mobile Towers.
(3.) Being aggrieved with that order, an appeal in terms of the provision as contained in Section 54(2) of the Act was preferred before an appellate authority, R.R.D.A. which was numbered as Misc. Appeal No. 19 of 2013 but since the forum of the Tribunal is not functioning, the petitioner was unable to pursue the appeal.;