VISHWA NATH SHARMA Vs. STATE

JUDGEMENT

(1.) Heard Mr. Lokendra Dobhal, the learned counsel for the petitioner, Mr. N.P. Sah, the learned Standing Counsel for the State, Ms. Pooja Banga, the learned counsel for respondent no.3/M.D.D.A. and perused the record.

(2.) Present petition has been filed by the petitioners for the following reliefs:- (A) Issue a writ order or direction in the nature of certiorari quashing:

(3.) Instant petition arises out of order passed by Special Secretary, Aavas Evam Vikas, State of U.P. Dated 11.11.1991 by which the Revision of the petitioner filed under Section 41 of U.P. Act No. 2 of 1973 (U.P. Urban Planning and Development Act, 1973) was dismissed. The Revisional Authority confirmed the judgment and order passed by respondent no.2 dated 20.12.1990, 15.02.1991 by which the order of Chairman of Mussoorie Dehradun Development Authority dated 12.01.1988 has been confirmed.