Uttarakhand High Court
Am It Kum Ar .....Pet It Ioner vs Mussoorie Dehradun Developm Ent Aut ... on 13 February, 2025
2025:UHC:886
I N TH E H I GH COURT OF UTTARAKH AN D
AT N AI N I TAL
TH E H ON 'BLE SRI JUSTI CE ALOK KUM AR VERM A
1 3 t h FEBRUARY, 2 0 2 5
W RI T PETI TON N O. 2 4 1 of 2 0 2 5 ( M / S)
Am it Kum ar .....Pet it ioner
Versus
Mussoorie Dehradun Developm ent Aut horit y
.....Respondent
Counsel for t he Pet it ioner : Mrs. Prabha Nait hani,
Advocat e.
Counsel for t he Respondent : Mr. Rahul Consul,
Advocat e.
H on'ble Alok Kum a r Ve rm a ,J.
The present writ pet it ion has been filed under Art icle 226 of t he Const it ut ion of I ndia wit h t he following prayers: -
" ( I ) I ssue a writ , order or direct ion, in t he nat ure of m andam us com m anding t he respondent t o t ake a decision on t he applicat ion subm it t ed by t he pet it ioner for sanct ioning of t he m ap ( cont ained as Annexure no.3) t o t he writ pet it ion. I I ) I ssue a writ , order or direct ion, which t his Hon'ble Court m ay deem fit and proper under t he circum st ances of t he case.
I I I ) Award t he cost of t he pet it ion."
2. Heard Mrs. Prabha Nait hani, learned counsel for t he pet it ioner and Mr. Rahul Consul, learned counsel 1 2025:UHC:886 for t he respondent .
3. Learned counsel appearing for t he pet it ioner has cont ended t hat t he pet it ioner is t he sole owner of t he propert y is- quest ion by way of a regist ered sale deed. His nam e has been recorded in t he relevant revenue records. He applied t o sanct ion t he m ap t o t he respondent by subm it t ing an online applicat ion on 18.09.2024 along wit h t he required processing fee. The said applicat ion is st ill pending.
4. Learned counsel appearing for t he pet it ioner has request ed t o decide t he present writ pet it ion direct ing t he respondent t o decide t he said applicat ion dat ed 18.09.2024 as expedit iously as possible.
5. Learned counsel for t he respondent has sought four weeks' t im e for deciding t he said applicat ion.
6. Wit h t he consent of learned counsel for bot h t he part ies, t he present writ pet it ion is disposed of direct ing t he respondent t o consider and decide t he said applicat ion dat ed 18.09.2024 by a reasoned order as expedit iously as possible, but not lat er t han four weeks' from t he dat e of product ion of t he cert ified copy of t his order.
2
2025:UHC:886
7. I t is m ade clear t hat t his Court has not expressed any opinion on t he m erit of t he case.
___________________ ALOK KUM AR VERM A, J.
Dat e: 13.02.2025 PANT/ 3