KUSHAL SINGH BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner had filed this writ petition challenging the order dtd. 24/8/2016 (Annexure No.11 to the petition) passed by respondent no.2-MDDA.

(3.) The main ground to put challenge to the impugned order was that the Superintendent Engineer, who passed the impugned order, had no power to pass the same and therefore the same is per se illegal and thus, deserves to be set aside.