VISHANA BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition seeking the following reliefs :-

(2.) The case of the petitioner is that she is the owner of the plot admeasuring 92.93 sq. meters, which she purchased, vide registered Sale Deed dtd. 14/5/2012, from Kundan Lal Sah Religious and Charitable Trust, who are stated to be the original owners of the said land. A copy of the Sale Deed has been placed on record. The same, however, does not disclose the description of the land, except to mention its boundaries as "A, B, C, D".

(3.) The case of the petitioner is that the respondents issued a notice in the name of the petitioner's husband " Late Shri Nain Singh, alleging raising of unauthorized construction, on the land. The further case of the petitioner is that the respondents came out with a scheme for one time regularization/ compounding of unauthorized construction on 29/11/2014. She states that she applied for compounding/ regularization under the said scheme, on 27/2/2015, in her own name. It appears from the record that the demolition order was passed in the proceedings initiated by the respondents on 13/4/2015. The petitioner states that the said demolition order was challenged by her husband in a statutory appeal, under Sec. 27 of the Special Area Development Authority Act. The said Appeal was also dismissed. Thereafter, the petitioner, or her husband, did not take any further steps in the matter.