RIZWANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Petitioner purchased land for construction of a residential house and she applied for permission to construct the house. Necessary permission was granted by the Competent Authority, however, by the impugned order, the permission has been suspended on the ground that petitioner does not have an approachable road and petitioner has also been asked to show cause in the matter.

(3.) Learned counsel for the petitioner submits that petitioner has submitted reply to the show cause notice but the Competent Authority is yet to take decision in the matter.