- (1.) This is a matter from Hardwar where the petitioner desires that the notices issued to him by Hardwar Development Authority dated 28, September, 1993 and 18 October, 1993, annexures 6 and 7 respectively, demanding compounding fee of Rs. 2,67,588/- for making the illegal consirue lions, be quashed.
(2.) The Court has heard counsel for the petitioner Sri S. N. Kesarwani and Sri P. M. Gupta, learned counsel appearing on behalf of Hardwar Development Authority.
(3.) The Court neither agrees with the petitioner nor with the respondents. Of the illegalities which the petitioner has committed by making constructions without permission, the Hardwar Development Authority seems to have compromised the situation and nakedly watched the construction of a building which was not supposed to be made completed and then belittling and compromising its status as a Development Authority to compound a construction which had been made illegally.;