- (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the letter no. 4767 dated 8.12.2015(Annexure -14 to the first writ petition) issued by the Municipal Commissioner, Ranchi Municipal Corporation - respondent no.3 where under petitioner has been directed to hand over the building of Dharmasala including all structures to R.M.C by 12.12.2015, failing which, the Corporation would be compelled to take lawful steps for its acquisition.
(3.) During pendency of the first writ petition, by an interim order dated 15.12.2015 the respondents were permitted to take action in accordance with law. However, they were restrained from taking possession of the petitioner. On the same date, the respondent no.3 vide letter no. 4873 dated 151.12.2015(Annexure -18 to the second writ petition) terminated the lease of the petitioner on the grounds of violation of terms and conditions of the lease deed. Lease is of 1955 over an area of 10 Katthas at Rs. 5 per annum(Annexure -1 to both writ petition).;