OM PRAKASH SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Arvind Kumar Srivastava, learned Counsel for the petitioner and Sri A.K. Upadhyaya, learned Standing Counsel for the respondents.

(2.) Aggrieved with the orders dated 17.2.2011, appellate order dated 5th December, 2012 and the revisional order dated 02.01.2015, the petitioner has filed the present writ petition.

(3.) Briefly stated the facts of the present case are that the petitioner had obtained Plot no.50 in the Industrial Area, Khalilabad, district Sant Kabir Nagar. He obtained a permission of the Regional Manager, U.P. Industrial Development Corporation Ltd. on 28.7.2009. Suddenly, he received an order dated 17.2.2011 passed by the Prescribed Authority, regulated area, Maghar, Khalilabad, district Sant Kabir Nagar under Section 10 of U.P. (Regulation of Building Operations) Act, 1958 whereby the construction was directed to be demolished and penalty under Section 9 of the Act was imposed. Aggrieved with this order, he filed appeal before the appellate authority under Section 15(2) of the Act which was rejected by the order dated 5.12.2012. Aggrieved with this order, petitioner filed a Revision? No. 201317000052 under Section 15 of the Act which has been dismissed by the impugned order dated 02.01.2015.