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Judgment
Manoj Kumar Tiwari, J
This writ petition has been filed by Aarogyam Residents Welfare Association, Haridwar.
According to the petitioner, the developer of the project has violated conditions of sanction granted by the Competent Authority. He further submits that a number of representations have been made to Haridwar-Roorkee Development Authority and other concerned authorities, but no decision has been taken so far.
Learned counsel for the petitioner confines his prayer and submits that petitioner be permitted to make fresh representation to Haridwar-Roorkee Development Authority and he may be directed to take decision thereupon at the earliest.
Learned counsel for respondent no.3 submits that he has no objection, if the prayer made by petitioner's counsel is granted.
Accordingly, the writ petition is disposed of with liberty to the petitioner to make fresh representation to Secretary, Haridwar-Roorkee Development Authority. If such representation is made within two weeks from today, decision thereupon shall be taken within ten weeks thereafter.
It goes without saying that before taking any decision, all stake-holders, including respondent nos.5 and 6 shall also be heard.