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Judgment
4 paragraphs · 194 wordsR.K. Singh, J.—List has been revised.'' None responds to press the revision petition. Sri S.M. Abdul Majeed, learned Counsel for the Respondent is present. Heard the learned Counsel for the Respondent and perused the impugned judgment passed by Special Additional Sessions Judge. Pilibhit in Criminal Appeal No. 213/82, dated 21.2.1983.
Also perused the trial Magistrate judgment passed by IInd Additional Munsif Magistrate. Pilibhit dated 23.11.1982 in the case u/s 186 read with Sections 211 and 307 of the Municipalities Act, P.S. Kotwali, Pilibhit.
The facts are undisputed. The revisionist has built up a house without permission of the Municipality. The plea taken by the revisionist has been discussed in details by the trial Magistrate as well as by the appellate Judge. The impugned judgment and order is perfectly according to law. There is no scope for interference.
The sentence is only fine of Rs. 500 which is also in no way severe to justify interference. Accordingly, the revision petition fails and is dismissed. The interim order of this Court dated 1.3.1983 is discharged. Office to return back the lower court record within three days through special messenger for compliance of order.