Rajesh Shankar, J. - (1.) The present writ petition has been filed for quashing the Letter No. 2694 dated 3.12.2017 (Annexure-6 to the writ petition) whereby, the Ranchi Municipal Corporation has directed the petitioner to submit the sanctioned building map and also to install the decentralized composition machine, failing which the petitioner's license for running the marriage hall known as "Celebration Marriage Hall" will be suspended/cancelled. Learned counsel for the petitioner submits that the decentralized composition machine has already been installed in the premises in question recently in compliance with the relevant provisions of the Solid Waste Management Rules, 2016.
(2.) In view of the said submission of learned counsel for the petitioner, no order is being passed regarding installation of the decentralized composition machine in the premises in question. However, the Ranchi Municipal Corporation may inspect the said premises of marriage hall in order to verify installation of the decentralized composition machine, as submitted by learned counsel for the petitioner.
(3.) Learned counsel for the petitioner further submits that vide the impugned Letter No. 2694 dated 3.12.2017, the petitioner has been directed by the Ranchi Municipal Corporation to submit the sanctioned building plan and in absence of the same, his license for running a marriage hall will be suspended. It is further submitted that as per the Jharkhand Urban Area, Dharamshala, Marriage Hall, Banquet Hall Lodge and Hostel Construction and License Rules, 2013 (hereinafter referred to as 'the Rules, 2013'), there are specific provisions for grant of license for construction of marriage hall and other establishments and at the time of grant of the said license, its building plan is required to be submitted by one or the other persons intending to obtain the said license. The license for running a banquet hall has been granted to the petitioner only after approval of its building plan as per the Rules, 2013 and as such there is no further requirement under the law to get a separate building plan sanctioned under the provisions of the Jharkhand Municipal Act, 2011 read with the building bye-laws framed thereunder. Thus, after issuance of the said license to the petitioner by the Ranchi Municipal Corporation, it would be presumed that the building plan submitted by the petitioner at the time of making application for issuance of the said license, has already been sanctioned.;