BALVINDER SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition for the following reliefs :

(2.) The impugned order which has been put to challenge by the petitioner, i.e. Annexure No. 9 to the writ petition, was passed in a Revision, being Revision No. 463/2017, Balvinder and another Vs. Commissioner and others. The challenge is also given to the final order dated 08.08.2018, as passed by the Additional Chief Administrator in the Revision, being Revision No. 463/2017. By the order dated 17.07.2018, the Revision preferred by the petitioner being aggrieved against the order dated 23rd November, 2016 and 5th April, 2017, was dismissed, with a direction to the Development Authority to immediately take action and comply the order.

(3.) The challenge in the writ petition is also given to the order dated 21st March, 2017, passed by the Appellate Authority under Section 28 (A) (4) of the Act, as passed in Appeal No. 10/2016-17, preferred by the petitioner, which has also been rejected by the Appellate Authority, thereby confirming the order dated 05.10.2016, passed by the Secretary, Sealing the premises under Section 28 of the Act.