ANITA BORIWAL Vs. COMMISSIONER DEWAS MUNICIPAL

JUDGEMENT

(1.) In the instant petition, a challenge has been made to the notice dtd. 30/3/2022 passed by the respondent no.2, whereby, the petitioner has been directed to remove the illegal and unauthorized construction of hotel on the green belt land.

(2.) The said construction has been found to be in violation of provision of Sec. 307 of the Municipalities Act and also Rule 7(3) of the MP Bhumi Vikas Rules amended on 1/6/2012.

(3.) Learned counsel for the respondent submits that the aforesaid construction has been raised on the green belt without any permission or sanction of the respondents.