THAGAI Vs. PRESCRIBED AUTHORITY DISTRICT MAGISTRATE MAHARAJGANJ

JUDGEMENT

(1.) Heard Sri Y. S. Saxena alongwith Sri Deepak Kumar Kulshreshtha, learned Counsel for the Petitioner and Sri K. N. Yadav, learned Counsel for the Respondent No. 4 as also learned standing counsel. Although cause list has been revised. None appears on behalf of the Respondents No. 3 and 5.

(2.) Counter affidavit of Respondents No. 4 and 5 is available on record.

(3.) The Petitioner is aggrieved by the order dated 26.5.2006, passed by the Respondent No. 1 (Annexure-7 to the writ petition), whereby his appeal under Section 15(2) of the R.B.O. Act relating to sanction of building map has been rejected.