MANOJ KUMAR AGRAWAL Vs. CANTONMENT BOARD

JUDGEMENT

(1.) Calling the petitioner's building as illegal on the basis of the resolution dtd. 19/10/2024, the respondent has granted one week's time from the date of receipt of the impugned letter dtd. 18/11/2024 to remove his construction, otherwise his building will be demolished in the presence of police force.

(2.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(3.) Heard Mr. Piyush Garg, learned counsel for the petitioner and Mr. Sanjay Bhatt, learned counsel for the respondent.