D.S.Sinha, J. - (1.) Heard the petitioner Sri Amar Nath Gupta, who appears in person. Notice on behalf of respondent Nos. 2 and 3 was accepted by Sri J. N. Sharma. Neither any counter-affidavit has been filed nor Sri Sharma is present. The respondent No. 1 is represented by Sri Vinay Malviya, learned standing counsel of the State of Uttar Pradesh.
(2.) The twin prayers of the petitioner are : (a) that the notice dated September 29, 1992, photocopy whereof is Annexure-9 to the petition, so far as it relates to the demand of Rs. 10.000 by way of compounding fee. be quashed : and (b) that the respondent Nos. 2 and 3 be directed to sanction the map submitted by him for construction of the first floor in the building, namely, 3 Baghambari Housing Scheme, Allahpur, Allahabad. The petitioner contends that the demand of Rs. 10,000 by way of compounding fees is contrary to law.
(3.) It is not in dispute that the petitioner has raised unauthorised constructions on the ground floor of the building. It is also not in dispute that the petitioner himself approached the concerned authorities for compounding of the offence of raising unauthorised constructions. Thus, the authorities were well within their bounds to pass order directing the compounding on payment of the prescribed compounding fees.;