Harvir Singh & Another vs State Of U.P. & 2 Others
2015 Latest Caselaw 2121 ALL

Citation : 2015 Latest Caselaw 2121 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Harvir Singh & Another vs State Of U.P. & 2 Others on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49353 of 2015
 

 
Petitioner :- Harvir Singh & Another
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Shams Vikas
 
Counsel for Respondent :- C.S.C.,S.N. Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

Under the order impugned dated 9.7.2015, a notice has been issued to the petitioners to show cause as to why the constructions raised by him without sanctioned map be not demolished.

We see absolutely no reason to interfere with the notice issued in exercise of power under Section 26 of the Urban Planning and Development Act, 1973.

Petitioners may respond to the notice and raise all such pleas as may be advised.

The writ petition is accordingly dismissed.

Order Date :- 2.9.2015

Ashish Pd.

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