INA VARSHNEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the State and Sri B. Dayal, learned counsel appears for the Meerut Development Authority.

(2.) The present petition has been filed challenging the order dated 21.5.2014, passed by the Vice-Chairman, Meerut Development Authority, Meerut rejecting the representation of the petitioner regarding sanction of map.

(3.) At the very outset, Sri B. Dayal, learned counsel for the Development Authority, takes a preliminary objection that the petitioners have a statutory remedy of filing an appeal and as such the petition is liable to be dismissed on the ground of alternative remedy.