RAJESH VASUDEVA Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Exemption Application (CLMA No.10796 of 2018) is allowed.

(2.) Appellant is the writ petitioner. The writ petition was filed calling in question notice dated 17.07.2018 issued purportedly by the Assistant Engineer of the respondent under Section 27(1) of Uttar Pradesh Urban Planning and Development Act, 1973 (hereinafter referred to as the "Act"). The learned Single Judge, noticing that the writ petition is directed against the show-cause notice, observed that no interference at this stage can be made. It is stated in the judgment of the learned Single Judge that the appellant/writ petitioner must first give a reply to the show-cause notice given to him. It is further stated in the judgment that thereafter decision on reply to show cause, there is a provision for appeal under the Act and, thereafter, revision under the Statute, and the writ petition was dismissed in limine.

(3.) We heard Mr. Aditya Singh, learned counsel on behalf of the appellant/writ petitioner and Mr. Rahul Consul, learned counsel on behalf of the respondent/M.D.D.A.