- (1.) Petitioner is accused of having raised constructions without obtaining prior sanction from the Vice Chairman in terms of Section 14 and 15 of the U.P. Urban Planning and Development Act, 1973, and consequently an order sealing the premises has been passed against him, which has also been affirmed in appeal. Aggrieved by these two orders petitioner is before this Court.
(2.) Learned counsel for the petitioner states that the State Government has issued a new Compounding Scheme, 2020, as per which various constructions otherwise not permissible in the building bye-laws have also been made compoundable. It is submitted that petitioner intends to avail of benefit under the compounding scheme, and therefore the authorities be directed to examine his claim with reference to such scheme and till then no further proceedings be undertaken.
(3.) Learned Standing Counsel has been heard for the State Authorities while Sri Satyam Singh, Advocate, has been heard for the Saharanpur Development Authority (hereinafter referred to as ''the authority'). I have perused the materials placed on record and have also perused the Compounding Scheme, 2020, notified on 15th July, 2020. This scheme is apparently enforced for a period of six months.;