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Judgment
14 paragraphs · 228 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
Petitioner purchased land for construction of a residential house and she applied for permission to construct the house. Necessary permission was
granted by the Competent Authority, however, by the impugned order, the permission has been suspended on the ground that petitioner does not have
an approachable road and petitioner has also been asked to show cause in the matter.
Learned counsel for the petitioner submits that petitioner has submitted reply to the show cause notice but the Competent Authority is yet to take
decision in the matter.
Mr. D.C.S. Rawat, learned counsel appearing for respondent no. 2 has assured the Court that the Competent Authority will take decision in the
matter as early as possible, but not later than one week from today.
In such view of the matter, the writ petition is disposed with a direction to the Secretary, District Level Development Authority to take decision in
the matter, after considering the reply submitted by the petitioner, as per law, within one week from the date of production of certified copy of this
order.
Till decision is taken on petitioner’s reply impugned order shall be kept in abeyance.
Let certified copy of this order be supplied to the parties within 24 hours, on payment of usual charges.