RAJINDER JAINA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge in this writ petition is to the order dated 25th August, 1989 whereby the building plans of the petitioner have been revoked on the ground that the petitioner has raised unauthorised construction. In the impugned order it is stated that a show cause notice dated 14th June, 1989 was sent to the petitioner requiring him to rectify the deviations from the sanctioned plan which had been noticed. It is further stated that the petitioner had failed to comply with the building bye-laws in spite of the notice dated 14th June, 1989.

(3.) In the writ petition it has been alleged that no show cause notice dated 14th June, 1989 was served on the petitioner and that the impugned order has been passed without any opportunity having been granted to the petitioner.