- (1.) Seeking a direction upon the respondents to take action under the Jharkhand Municipal Act for demolishing the illegal structure constructed on Holding No.484A, Kashidih, Sakchi, Jamshedpur, the present writ petition has been filed.
(2.) Alleging connivance of the officers of the Jamshedpur Notified Area Committee, the learned counsel for the petitioner submits that the respondent no.5 has illegally constructed a five storied building without a basement. It is submitted that Jamshedpur Notified Area Committee has not sanctioned plan for construction of Mansurya Hotel however, they have not taken action for demolishing the said structure.
(3.) The learned counsel for the respondent nos.2 to 4 raises a preliminary objection to the maintainability of the writ petition. It is submitted that the dispute between the petitioner and the respondent no.5 is a private dispute and the present writ petition is an outcome of the grudge of the petitioner against his own brother-respondent no.5.;