Lalit Kumar Tiwatri vs State Of U.P. Thru. Addl. Chief Secy./ ...
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Allahabad High Court

Lalit Kumar Tiwatri vs State Of U.P. Thru. Addl. Chief Secy./ ... on 13 January, 2025

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:2279-DB
 
Court No. - 2
 
Case :- WRIT - C No. - 390 of 2025
 
Petitioner :- Lalit Kumar Tiwatri
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin. Secy. Revenue Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Raj Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Ratnesh Chandra
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Brij Raj Singh,J.

Heard.

Against the demolition order passed by the prescribed authority under Section 27 of the U.P. Urban Planning & Development Act, 1973, an appeal has been preferred by the petitioner under Sub-section 2 thereof, which is pending and the next date fixed therein is 16.01.2025, but the opposite parties have fixed 17.01.2025 as the date of demolition.

Learned Counsel for the petitioner relies upon three judgments of this Court dated 08.09.2020, 08.08.2018 & 27.06.2022 passed in Writ C no. 13722 of 2020, Writ C No. 25613 of 2018 & Writ C No. 4000 of 2022 respectively wherein it is stated that demolition should not be undertaken during pendency of the appeal, therefore, he says that the demolition exercise should be deferred. It is informed that the appeal has been filed within time.

If it is so i.e. if the appeal has been filed within time, then the demolition of the premises in question, which is the subject matter of the appeal, shall be deferred and the appeal shall be decided by the appellate authority expeditiously, say within a period of six weeks. If the appeal is decided against the petitioner, it would be open for the opposite parties to proceed as per law but without prejudice to the rights of the petitioner to raise a further challenge.

This order is being passed subject to co-operation by the petitioner in the pending appeal. If he does not cooperate, then it shall be open for the appellate authority to decide the appeal, as per law.

The writ petition is accordingly disposed of.

Order Date :- 13.1.2025/Lokesh Kumar

[Brij Raj Singh, J.] [Rajan Roy, J.]