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Judgment
8 paragraphs · 131 wordsManoj Kumar Tiwari, J
Petitioner is challenging the order dated 05.08.2021 passed by Commissioner, Garhwal Division in Appeal No. 197/2020-21.
Mr. Rahul Consul, learned counsel appearing for respondent no. 3 submits that the order impugned in the Writ Petition is revisable before the State
Authority under Section 7A (xiii) of Uttarakhand Urban and Country Planning and Development Act, 1973.
Since petitioner has a statutory remedy of filing revision, therefore, the writ petition is dismissed on the ground of alternative remedy with liberty to
the petitioner to approach the appropriate forum.
However, it is provided that if petitioner files revision petition within ten days from today, the same shall be heard and decided, as early as possible,
preferably within eight weeks from the date of filing of revision.