AIR 2019 SUPREME COURT 5610 ::AIROnline 2019 SC 193 ::2019 (6) SCC 150 ::(2019) 6 Scale 642

Supreme Court Of India

Hon'ble Judge(s): R. Banumathi, R. Subhash Reddy , JJ

Cantonments Act (2 of 1924) , S.185— Notice for demolition of unauthorised constructions - Quashing of - Show cause notice issued alleging that respondents unauthorisedly constructed shop without obtaining permission from competent authority - Survey/inspection report relied on for issuance of show cause notice not furnished to respondents - Order of High Court quashing show cause notice issued mechanically and in casual manner. Constitution of India , Art.226— (Para 11 12)