SURESH JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No.1229/2015 are narrated hereunder.

(2.) Petitioner before this Court has filed the present petition against the order dated 12.2.2015 (Annexure P/1) issued by Building Officer informing the petitioner that the building which has been constructed is contrary to the sanctioned lay-out. A penthouse has been constructed which does not find place in the sanctioned lay-out and, therefore, why it should not be demolished. In fact, the show-cause notice was issued to the builder and the petitioner who is a bona fide purchaser has filed the present petition. He has also filed a reply to the respondent Corporation.

(3.) The respondents have filed their reply and they have stated therein that they have taken care of the petitioner's reply and as one floor has been illegally constructed by the builder which is undisputedly contrary to the sanctioned lay-out and no compounding can take place, they are proceeding ahead in accordance with law.