Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India to quash the notice as contained in Annexure-2 issued in pursuance to the provision as contained in Section 426 of the Jharkhand Municipal Act, 2011 for asking the petitioner to give reply as to why the construction over the land in question be not held to be unauthorized construction being contrary to the provision of the Act.
(2.) Learned counsel for the petitioner, at the outset, has submitted that he may be allowed to approach to the concerned authority to satisfy with respect to the provisions contained therein for condoning the deviation or unauthorized allotment in order to satisfy the authority to get effected building, which has already been constructed.
(3.) Learned counsel for the respondent-Mango Notified Area Committee, Mr. Amarendra Kumar however has submitted with respect to such provision of law. Further, it is fairly submitted that the petitioner may be given liberty to approach before the authority on the aforesaid provision.;