- (1.) Heard Mr. Rafat Raza Khan, learned counsel for the petitioner and Mr. Devendra Kumar, learned counsel for the respondent Nos. 3 and 4.
(2.) In terms of the order impugned a map for development duly sanctioned under the provisions of the U.P. Municipal Act, 1916 has been cancelled. The sole reason assigned is that the petitioner obtained the sanction in respect of land which was recorded as a public path.
(3.) It is not disputed that the land in question was purchased by the petitioner in terms of a registered sale deed dated 18 May, 2016. Having applied for raising constructions, the map itself was sanctioned by the Authority in terms of an order dated 22 September, 2017. The sanction has been revoked in terms of the impugned order based upon some complaints which were received by the Nagar Palika Parishad by virtue of the provisions of Section 180 of the Act.;