WPMS/2417/2021
2021 Latest Caselaw 4646 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 18TH DAY OF NOVEMBER, 2021
                              BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) No. 2417 of 2021

BETWEEN:
 Yogesh Sharma.                                     .....Petitioner
        (By Mr. P.C. Petshali, Advocate)

AND:
Municipal Corporation,
Haldwani & another.                               ...Respondents
        (By Mr. Ashish Joshi, Advocate for respondent no. 1 &
        Mr. Sandeep Kothari, Advocate for respondent no. 2)


                         JUDGMENT

Petitioner is aggrieved by a sealing order passed by District Level Development Authority, Nainital.

2. Since that order is appealable before Commissioner under provisions of Uttarakhand Urban and Country Planning Development Act, 2013, therefore, this Court is not inclined to entertain the writ petition.

3. Accordingly, the writ petition is dismissed on the ground of alternative remedy with liberty to the petitioner to file an Appeal. If petitioner files Appeal within two weeks from today, the same shall be heard and decided on merit.

(MANOJ KUMAR TIWARI, J.) Navin