TRILOCHAN SINGH Vs. SURINDER KUMAR

JUDGEMENT

(1.) On 01.11.2019, this Court passed the following order:-

(2.) Learned Additional Advocate General submits that on account of transfer of the technical Officers, the order could not be complied with, however, he has instructions to state that in case construction is being carried out in violation of the sanction plan, then, action shall be taken in accordance with law against the alleged violators.

(3.) At this stage, Mr. Balwant Kukreja, learned Counsel for respondent No. 1 submits that on account of a complaint filed by the petitioner alleging therein that they are carrying out construction in violation of the sanctioned plan, a notice stands received by the private respondents from the Municipal Council, Mandi, and on account of same, the construction has been stopped.