MD. TAIYAB Vs. CANTONMENT BOARD

JUDGEMENT

(1.) These bunch of Second Appeals namely, RSA. No. 1 of 2016, RSA. No. 2 of 2016, RSA. No. 3 of 2016 and RSA. No. 7 of 2016, with similar issues and facts directed against the orders of the lower Appellate Court, whereby the order of the Trial Court was upheld are before this Court are being disposed of by this common judgment and order.

(2.) On admission of the appeals, this Court by the order dtd. 6/4/2016, had framed the following 2 substantial questions of law.

(3.) The brief facts are that the appellants lease holders within the Shillong Cantonment had applied for permissions for reconstruction of their dwellings and the same were rejected as they were not in conformity with the bye laws. The appellants who had made unauthorized constructions, thereafter, filed for regularization of the same, which was rejected by the Cantonment Board which resulted in notices under Sec. 185 and Sec. 256 thereafter, being issued to them.