SHASHI PAL SOOD Vs. NEELAM ARORA

JUDGEMENT

(1.) A challenge has been laid by medium of this Letters Patent Appeal under clause 10 of the Letters Patent against the judgment of the learned Single Judge dated 9.5.2008.

(2.) MR . R.L. Sood, Senior Advocate submits that the judgment of the learned Single Judge dated 9.5.2008 is not sustainable in the eyes of law. He also contends that his client had acquired vested right to raise the construction on the basis of permission accorded by the Municipal Corporation on 27.3.1993, which was renewed from time to time and according to him the subsequent notifications issued by the State Government under the provisions of the Himachal Pradesh Town and Country Planning Act, 1977 on 11.8.2000 and 22.8.2002 are prospective in nature.

(3.) WE have heard the learned Counsel for the parties and have carefully gone through the pleadings.