HARYANA URBAN DEVELOPMENT AUTHORITY Vs. HARI LAL

JUDGEMENT

(1.) RECORDS have been received. I have heard the learned counsel for the parties.

(2.) THE present appeal is directed against the judgment of the learned appellate Court dated 27th January, 1995. The learned appellate Court affirmed the judgment and decree dated 1. 4. 1994 passed by the learned trial Court.

(3.) THE bare reading of the first proviso to Section 55 clearly indicates that the authority concerned can exercise their power to demolish an unauthorised or an illegal structure only within a period of six months from the date of its erection, that too after following due process of law as postulated in the provisions of the said Act and the rules and regulations framed thereunder.