Section 15(2) in The U.P. (Regulation Of Building Operations) Act, 1958
(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.
