NEELIMA DEVI Vs. COMMISSIONER AND ORS.

JUDGEMENT

(1.) Present petition is filed assailing the orders dated 5.6.2014 and 3.9.2014 whereby wedding point of the petitioner was directed to be sealed under section 28-A of the Uttar Pradesh Urban Planning and Development Act, 1973 as well as order dated 22.11.2014 passed by Chairman, MDDA/Commissioner, Garhwal Region whereby appeal filed by the petitioner was dismissed.

(2.) As per Notification dated 28.11.2013 issued by the Government of Uttarakhand, in a residential zone, wedding point, restaurant, rain basaira, auditorium, petrol and diesel filling station, LPG gas agency and motor vehicle garage are permitted, as mentioned in the heading 1.2 of the Notification, therefore, question No. 1 as formulated by this Court stands answered in favour of the petitioner.

(3.) Mr. Rahul Consul, Advocate for respondents, submitted that application of the petitioner seeking approval/sanction of the map to develop and use the property, in question, as wedding point alongwith application seeking compounding of the offence is pending disposal with the Board, therefore, appropriate decision shall be taken thereon in accordance with law, at the earliest.