BHERU LAL Vs. TEHSILDAR, URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) The present petition has been filed aggrieved of orders dtd. 17/10/2013 (Annex.3) and 22/12/2015 (Annex.5) as passed by the Tehsildar, Urban Improvement Trust, Udaipur (UIT) and the Divisional Commissioner, Udaipur respectively. Vide order dtd. 17/10/2013, the Tehsildar directed the petitioner to remove his encroachment/illegal construction within a period of three days and in non compliance thereof, the UIT was directed to demolish the same and take the property in its possession.

(2.) Order dtd. 17/10/2013 was challenged by the petitioner before the Divisional Commissioner, Udaipur, who, vide order dtd. 22/12/2015, while rejecting the appeal, maintained order dtd. 17/10/2013.

(3.) Learned counsel for the petitioner submits that despite reply in the proceedings before the Tehsildar been filed, the Tehsildar erroneously held that no reply/documents were filed by the petitioner and hence, he proceeded ex parte.