JIVAN CHANDRA Vs. SUB DIVISIONAL MAGISTRATE NAINITAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present writ petition, petitioner has sought the indulgence of this Court for quashing the order dtd. 4/9/2024, annexure-4 to the writ petition, passed by respondent no.3, whereby the petitioner was denied the 'No Objection Certificate' for the purpose of electricity connection and further to restore the electricity connection in the premises of the petitioner.

(3.) On the previous occasion, the Court has asked the learned counsel for the petitioner to submit a map of the constructed house in-question before this Court, when it was pointed out by the learned counsel for the respondent that no objection certificate was denied to the petitioner for the reason that petitioner has constructed the house in-question without seeking any permission from the respondent no.3.