VIKRAM SINGH DANU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by petitioner seeking a writ of mandamus commanding respondent No.4 to kept in abeyance the operation and effect of demolition notice dtd. 31/10/2025 and not to demolish the construction raised by petitioner during the pendency of Revision No.0051 of 2025 Vikram Singh Danu Vs. Commissioner Kumaon Mandal and Anr., before learned Joint Chief Administrator, Housing and Urban Development Authority, Dehradun, Uttarakhand/ respondent No.3 and to direct respondent No.3 to decide the aforesaid Revision, at the earliest in accordance with law.

(2.) It is contended by learned counsel for petitioner that petitioner constructed a commercial building at Bageshwar over his own land after seeking requisite permission from respondent No.2-District Level Development Authority, Bageshwar. On construction, it was found by respondent No.2 that some part of the building is over and above sanctioned map of the permission granted to raise construction. Petitioner was proceeded with the proceedings under provisions of Uttarakhand Urban and Country Land Planning and Development Act, 1973.

(3.) It is further contended by him that after hearing the petitioner, notice of demolition of the extra construction raised by petitioner was issued by the respondent No.2 vide order dtd. 1/6/2024.