VIRENDER SINGH, J. - (1.) APPELLANTS are the writ petitioners (for short hereinafter referred to as petitioners only). They approached the Writ Court through the medium of W.P.(C) No. 2984/2009 seeking recalling/withdrawing the order dated 25.04.2009, whereby building plan was sanctioned in favour of the respondent nos. 6 to 8 herein.
(2.) THE main plea taken by the petitioners before the Writ Court was that the Ranchi Regional Development Authority (In short 'RRDA') had sanctioned the building plan in favour of the private respondents without verifying the various documents produced by them and there was some misrepresentation of facts also before the RRDA.
(3.) RESPONDENT -RRDA contested the writ petition on the ground that the petitioners could not produce any valid document claiming their title over the land for which the building plan was sanctioned, whereas private respondents had produced all the relevant documents regarding the land including the Sale Deed, Order of Mutation, Correction Slip, Rent Receipts, etc. Learned Writ Court after considering all the relevant documents produced by the private respondents, ultimately held that the RRDA has rightly sanctioned the building plan in favour of the private respondents, therefore, declined to interfere with the aforesaid order dated 25.04.2009. This is how the writ petition filed by the petitioners came to be dismissed, aggrieved thereof, they are before us through the medium of the instant Letters Patent Appeal in which, pursuant to the notice, Mr. Delip Jerath has appeared on behalf of the private respondents 6 to 8 and Mr. Prashant Kumar Singh appears for the RRDA.;