SATISH KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Dr. Akhilesh Kumar Sharma, learned counsel for the petitioner and perused the counter affidavit filed by the respondent-authority.

(2.) The petitioner has come up questioning the order passed by the Agra Development Authority, Agra dated 3.4.2012 whereby his representation has been rejected on the ground that the land in dispute over which the petitioner alleges to have raised constructions, has been earmarked as a park and also for other purposes under the Master Plan which now stands revised after the approval of the Zonal Plan. The same has been approved by the State Government as per the provisions under Section 13 of the U.P. Urban Planning and Development Act, 1973.

(3.) The finding recorded is that with regard to alteration in the user of the land was proposed under a public notice which was published in hindi dailies "Dainik Jagran" and "Amar Ujjala" in the year 2006, whereafter objections were invited. The petitioner did not choose to file any objections to the said public notice whereafter the Zonal Plan was approved and sent to the State Government, which has been finalised taking the shape of Agra Development Authority Master Plan 2021.