RICHA SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Kunal Shah and Shri Amit Saxena (Sr. Advocate), learned counsel for the petitioner and Shri Anoop Trivedi for the contesting respondents as also learned Standing Counsel.

(2.) The writ petition seeks a writ of certiorari for quashing the order dtd. 8/2/2024 passed by the third respondent and communicated by the fourth respondent, copy whereof is filed Annexure 1 to the writ petition.

(3.) By this order, a sanction accorded to a map for raising constructions over part of plot nos. 361, 362, 363 and 365 No. PDA/BP/2021-22/0888 has been withdrawn in exercise of powers conferred by subsection (9) of Sec. 15 of the U.P. Urban and Planning Development Act, 1973.