ANIL KUMAR Vs. MUZAFFARNAGAR DEVELOPMENT AUTHORITY MUZAFFARNAGAR

JUDGEMENT

(1.) -HEARD learned Counsel for the petitioner and the Standing Counsel and perused the record.

(2.) THE petitioners are the contractors, who are doing contract work in Muzaffarnagar Development Authority Muzaffarnagar.

(3.) THE contention of learned Counsel for the petitioner is that after creation of the development authority the powers for framing the Rules and Regulations and bye-laws under sections 55 to 57 of the Urban Planning and Development Act, 1973 the approval of the State Government is required. The petitioner is aggrieved by Annexure-2, which are Rules for registration of the contractors and renewal of their licenses in Muzaffarnagar Development Authority Muzaffarnagar.