NADEEM AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ application, the petitioners have prayed for the following reliefs:

(2.) In fact, there are four writ applications, the petitioners in WPMS No. 1659 of 2022 Nadeem Ahamad and Zameer Ahmad are the builders. They have raised constructions of five stories building, allegedly, without taking the permission of the Lake Development Authority, which is now known as the District Level Development Authority and it is stated to be contrary to the maser-plan of the Nainital town. The rest of the petitioners are purchasers of flats from the builder.

(3.) Learned counsel for the petitioners would submit that the Lake Development Authority has permitted other persons to raise constructions and they are not taking any steps against them for demolition of such unauthorized constructions. However, this Court is of the view that the petitioners cannot claim equality in illegality. Therefore, such a contention cannot be taken into consideration.