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Judgment
Prashant Kumar Mishra, J
Petitioner is aggrieved by the order (Annexure-P-1), whereby he has been informed that his application for regularization of unuathorized
construction made under the provisions of the Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran Adhiniyam, 2002 (for short 'Adhiniyam, 2002') has
been rejected by the Authority.
Section 9 of the Adhiniyam, 2002 provides that any person aggrieved by an order passed by the Authority may appeal to the Divisional
Commissioner within 30 days from the date of such order.
In view of the statutory alternative remedy available to the petitioner, the writ petition is not maintainable. It is accordingly dismissed relegating the
petitioner to avail the alternative remedy within a period of 15 days from today.