JAGANNATH MISHRA Vs. VICE-CHAIRMAN, CUTTACK DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD Mr. Mandal, learned counsel for the petitioner and Mr. D. Mohapatra, learned counsel appearing for the opposite party CDA. This writ petition has been filed praying for a direction for regularization of the unauthorized construction made by the petitioner over Plot No. 79(P) and 80 (P) in Hal No. 2015.

(2.) THE facts of the case are that basing on the report of the Planning Member, CDA, opposite party -CDA initiated U.C. Case No.63/96 in respect of the unauthorized construction made by the petitioner. Vide order dated 9.1.2012, opposite party No.2 passed the order for compounding of unauthorized construction on payment compounding fee of Rs. 2765/ - within a period of fifteen days. It is submitted by the learned counsel for the petitioner that even after depositing the compounding fee on 15.1.2002 (Annexure -2), the order of opposite party No. 2 not been complied with.

(3.) CONSIDERING the submissions made by the parties and after going into the copy of the order -sheet of the U.C. Case No. 63/96, this Court directs the opposite party -CDA to regularize the unauthorized construction made by the petitioner over Plot No. 79(P) and 80(P) in Hal 2015 pursuant to the order passed in the U.C. Case.