VIRENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Having regard to the nature of order this court proposes to pass in the instant proceedings, issuance of notice to the private respondents is dispensed with, to avoid expenses, which they may be burdened with on account of engaging services of a lawyer to defend themselves in this court.

(2.) By way of present petition filed under Art. 226 of the Constitution of India, petitioner has prayed for the following main reliefs:

(3.) In nutshell, grouse of the petitioner, as emerges from the pleadings as well as documents adduced on record is that despite there being a specific permission granted in his favour by the Municipal Council, Paonta Sahib, he is not being allowed to carry out the construction on the spot.