- (1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of mandamus commanding upon the respondents to remove the Over Head High Tension Electric Line from the Plot of land earmarked as R.C. -7 duly allotted by the respondents nos.1 and 2 to the petitioner on payment of the highest bid amount of Rs. 4,43,500/ - vide Registration No. 2045 dated 16.5.1994 for commercial -cum -residential purpose so that the petitioner may construct his building for which the petitioner took the land on lease for 90 years. The further prayer is for issuance of a direction to the respondent nos. 3 and 4 to furnish the report/estimate to the respondent nos. 1 and 2 for replacement of the Over Head High Tension Line by removing the same from the Plot No. R.C.7 allotted to the petitioner.
(2.) THE learned counsel for the respondents, namely Smt. I. Sen Choudhary, on instruction from the Law Officer of the Housing Board, submits that on receiving the revised estimate from the Jharkhand State Electricity Board, they will provide funds to them within a period of 15 days approximately to remove the Over Head High Tension Electricity Line. Considering the aforesaid facts and circumstances of this case, this writ petition is accordingly disposed of without any order as to costs.;