MANOJ SINGH Vs. NAGAR PALIKA PARISHAD, PITHORAGARH

JUDGEMENT

(1.) According to the petitioner, he was permitted by Nagar Palika Parishad, Pithoragarh to construct a toilet and a shop on the first floor of the toilet.

(2.) It is the case of the petitioner that pursuant to permission so given, petitioner constructed toilet and the shop, which however has been demolished, due to road widening.

(3.) By means of this writ petition, petitioner has sought the following relief:-