- (1.) Heard Sri Rajesh Mishra, learned counsel for the petitioner, learned Standing Counsel and Sri S.K. Rai, learned counsel for respondent no. 2.
(2.) The petitioner is aggrieved by the order of the Chief Executive Officer, Cantonment Board as also the appellate authority under the Cantonments Act. A notice dated 21.6.2008 was served upon the petitioner Sri Mukesh asking him to stop the unauthorised constructions being raised by him, which was replied with the denial of unauthorised construction rather statement was that some repairs were done by him.
(3.) Submission is that no notice whatsoever has been given to the petitioner prior to passing of the demolition order which was challenged in appeal under Section 340 of the Cantonments Act. The appeal was dismissed without granting opportunity of hearing to the petitioner and the demolition order and the notice dated 7.7.2008 was held to be legal and valid.;