RIZWANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is aggrieved by order dtd. 25/10/2021 passed by Joint Secretary, District Level Development Authority Haldwani, under Sec. 28(1) of Uttarakhand Urban and Country Planning Development Act. By the said order, petitioner has been directed to stop ongoing work of house construction.

(2.) It is contended on behalf of the petitioner that petitioner started work of construction after obtaining necessary permission from the Competent Authority. Thus, according to him, the allegation made in the impugned order that, petitioner is raising construction without due permission of the Competent Authority, is unfounded.

(3.) Learned counsel for the petitioner has pointed out that petitioner has already submitted a representation, in response to the impugned order, to the Competent Authority in District Level Development Authority Haldwani. Thus, he submits that the Competent Authority be directed to take decision on petitioner's representation expeditiously.