KASTUBHA NAND JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present petition to seek the following reliefs :

(2.) The petitioner has statutory remedy to assail the order dtd. 17/2/2022, passed by respondent no. 2, rejecting the application made by the petitioner for sanction of building plans, by invoking the remedy available under Sec. 15(5) of the Uttarakhand Urban and Country Planning and Development Act, 1973.

(3.) The second relief sought by the petitioner is to challenge the order dtd. 20/5/2022, directing demolition of the construction un-authorisedly raised by the petitioner. In that regard also, the petitioner has a statutory remedy under Sec. 27 of the said Act.