- (1.) In this writ petition, petitioner has prayed for quashing the letter as contained in Memo No. 1592 dated 29-11-2003 issued under the signature of the Secretary, R.R.D.A., Ranch! whereby the petitioner was informed that the land In question has been shown as partly open space and partly residential and further for a direction that the land and building in question cannot be declared as open space In the Master Plan.
(2.) The facts of the case lie in a narrow compass.
(3.) Petitioner owned and possessed the land together with building commonly known as "Gol Kothi" comprised within Khata No. 360, R.S. Plot No. 1133 situated at Mouza Missir Gonda Kanke Road, Ranchi having been purchased by virtue of registered deed of sale from the rightful owner. Petitioner thereafter decided to construct multi-storied building in the said plot and, therefore, applied to the Ranchi Regional Development Authority (in short R.R.D.A.) for Floor Area Ratio (F.A.R.). In response to the said application, respondent-R.R.D.A. by letter dated 29-11-2003 informed the petitioner that the part of the Plot No. 1133 is residential and part of the said plot is open space.;