ASHOK SINGH BHADORIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) THE grievance of the petitioner in this PIL is that the respondent No. 6 -Amity University has raised construction without proper permission and sanction from the authorities including the defence and Municipal Corporation, Gwalior. The petitioner further pleaded that a society of Amity University namely -Ritnand Balved Eduction Foundation was allotted a land of 41.484 hectare situated at village Manarajpura Dang in the year 2008. The area is near the Air Force Station of Gwalior and no construction on the land within 20 km. of range of Air Force Station could be raised without permission from the Air Force. Because no permission has been taken by the University, hence, the construction is illegal.

(3.) HENCE , in view of the aforesaid facts, the contention of the petitioner that there is no NOC and permission in favour of the respondent No. 6 to raise the construction is without merit.