SHIBANARAYAN SINGH DEO Vs. BARPALI NOTIFIED AREA COUNCIL

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for quashing the impugned order under Annexure - 4, whereunder the opposite party No. 2 has cancelled the permission No. 66, dated 20.1.1998.

(2.) IT is not disputed that on the application of the petitioner, permission was granted for construction of a market complex. Subsequently, the said permission has been cancelled by the Council in the meeting dated 30.7.1998, as intimated to the petitioner under Annexure -4.