SANATAN DAS Vs. STATE

JUDGEMENT

(1.) A notice under Section 220(1) has since been issued against the petitioner on the allegation that he had deviated from the sanctioned plan. The petitioner had submitted his reply. It is contended by the petitioner that the Municipality has not taken any steps in that regard. The learned Counsel appearing for the petitioner therefore prays that either the notice be quashed or the Municipality may determine the question as to the deviation and then permit the petitioner to proceed further in accordance with law. He had also certain allegation against the respondent No. 6, the private respondent.

(2.) The learned Counsel for the respondent Municipality on the other hand contends that it appears that the petitioner has deviated from the sanctioned plan and therefore the notice has been rightly issued.

(3.) I have heard the learned Counsel appearing for the parties at length.