- (1.) Heard Shri B.P. Verma, learned counsel for the petitioners and Shri Rajesh Tripathi for respondent nos. 1 to 3.
(2.) Petitioners have approached this Court challenging the letter dated 15th March, 2014 communicated to him by the office of the City Magistrate, Mathura that Military authorities have refused to grant No Objection Certificate for construction of multi-storied building adjacent to A-1 defence land.
(3.) Petitioners claiming to be bhoomidhar of plot nos. 228, 229, 230, 231, 234 and 235 situate in Gram Narhauli, Tehsil Sadar, District Mathura after seeking a declaration under Section 143 of the U.P.Z.A. & L.R. Act, which was duly granted vide order dated 20th June, 2003, started some constructions over the said land, which was objected by the officers of the Station Headquarter, Mathura Cantt. and they forcibly stopped the construction for want of No Objection Certificate from the army authorities. Petitioners made an application dated 27.10.2011 before the City Magistrate for obtaining No Objection Certificate from the Station Headquarter, Mathura Cantt. in accordance with the guidelines issued by the Government of India, Ministry of Defence dated 18th May, 2011.;