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Judgment
6 paragraphs · 167 wordsManoj Kumar Tiwari, J
Petitioner is a deemed to be University at Haridwar. According to the petitioner, certain persons are raising construction in the absence of sanctioned house plan on the land belonging to the petitioner.
Learned counsel for the petitioner submits that petitioner has repeatedly represented the matter before Haridwar Roorkee Development Authority; but, it has failed to take any decision in the matter.
Learned counsel for the respondent has assured the Court that action on the pending complaint of the petitioner, if any, shall be taken, in accordance with law, within eight weeks.
Accordingly, the writ petition is disposed of with a direction to Haridwar Roorkee Development Authority to consider petitioner's complaint dated 04.09.2021 as early as possible; but, not later than eight weeks from the date of production of certified copy of the order alongwith copy of complaint.
It goes without saying that, before passing any order, the respondent shall provide reasonable opportunity of hearing to all the stakeholders.