ANUJA KAUSHIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT petition is preferred assailing the order dated 27.03.2015, passed by Secretary, Mussoorie Dehradun Development Authority, Dehradun, whereby permission earlier granted to the petitioner to raise construction on his personal plot vide Map No. R - 1748/14 -15 was cancelled.

(2.) PERUSAL of the impugned order dated 27.03.2015 reveals that permission was cancelled, since few Government employees raised objection against using of the road in Government colony by owners of the private plots situated on other side of the road.

(3.) SECTION 15 of the U.P. Urban Planning and Development Act, 1973 reads as under: