SUMAN SHARMA Vs. M.C. SHIMLA

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been filed by the petitioner for setting aside and quashing the judgment dated 4.5.2011 passed by the learned District Judge, Shimla in CMA No. 4 -S/14 of 2010. By the impugned judgment, the learned District Judge has dismissed the appeal under Section 253 of H.P. Municipal Corporation Act, 1994, against the orders dated 5.8.2009/6.2.2010 passed by the Commissioner, Municipal Corporation, Shimla, directing the petitioner to remove the unauthorized construction made in the core area/green belt.

(2.) A notice of the petition was issued to the respondent.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.