- (1.) This Contempt Appeal under Section 19 of the Contempt of the Courts Act has been filed against the order dated 06.05.2013.
(2.) The facts relevant for the instant appeal are as follows: Plot number F-15 (40), Shastri Nagar, Meerut was allotted to one P.S. Mahesh by the U.P. Avas Evan Vikas Praishad. The original allottee applied for and obtained sanction of map no:229 dated 28.04.2012 from the U.P. Avas Evam Vikas Parishad, Meerut for raising a residential house over the aforesaid plot. On an inspection, it was discovered that the constructions on the spot were not being raised in accordance with the sanctioned plan. A show cause notice was therefore issued on 28.07.2012 to the recorded owner to show cause why the unauthorised constructions be not demolished. Since none appeared on the date fixed in pursuance of the notice aforesaid, an order for the demolition of the unauthorised constructions was passed by the Competent Authority on 8.8.2012.
(3.) After the order of the demolition was passed, two representations were made by the appellant. The first on 14.08.2012 wherein it was admitted that the constructions being raised on the spot were at variance with the sanctioned plan while by the second representation dated 28.05.2012 it was intimated that the appellant had purchased the plot in question from the original allottee, P.S. Mahesh.;