Section 15 in The U.P. (Regulation Of Building Operations) Act, 1958
15. Orders granting or refusing permission to be final. -
(1)Any order made under sub-section (2) of Section 7 refusing or granting any permission shall, subject to the provisions of sub-section (2) be final and shall not be questioned in any Court.(2)Any person aggrieved by an order under Section 7 refusing or granting permission [or by an order under Section 7-A, cancelling a permission] [Inserted by U.P. Act No. 11 of 1960.] [for by an order under Section 10 directing demolition of any construction or by the initiation of prosecution for any offence punishable, under this Act] [Inserted by U.P. Act No. 11 of 1960.] may within thirty days from the date of such order prefer an appeal to the Controlling Authority and the order of the Controlling Authority shall be final and shall not be called in question in any Court.(3)[ The Controlling Authority may, pending the decision of an appeal filed under sub-section (2) stay the operation of the order appealed against.(4)An order under sub-section (3) may be passed on behalf of the Controlling Authority by its Chairman and such order shall be deemed to have been passed by the Controlling Authority, anything to the contrary contained in Section 4 notwithstanding.] [Added by U.P. Act No. 2 of 1964.][15A. Revisional powers of State Government. - (1) The State Government may, at any time either of its own motion or on an application made to it in this behalf, call for the record of any case disposed of by the Controlling Authority for the purpose of satisfying itself as to the legality or propriety or any order passed under this Act and may pass such orders in relation thereto as it may think fit:Provided that the State Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunity of being heard.(2)The State Government may, by notification in the Gazette, delegate the powers conferred upon it by sub-section (1) to any officer or authority who shall not be inferior to the Chairman of the Controlling Authority] [Substituted by U.P. Act No. 41 of 1976.]
