- (1.) Heard learned counsel for the petitioner; learned A.G.A. for the respondents 1 and 2; and perused the record.
(2.) The instant petition seeks quashing of the first information report (for short F.I.R.) dated 20.07.2019 registered as Case Crime No.847 of 2019 at P.S. Surajpur, District Gautam Budh Nagar, under section 447 IPC.
(3.) The impugned FIR has been lodged by an officer of the Greater Noida Industrial Development Authority, Gautambudh Nagar (for short the Authority) by alleging that the petitioner is unauthorizedly raising constructions and developing colony over plot No.918 at village Tilpata, which falls within the notified area of the Authority, without obtaining prior sanction for such development.;