Hem Chandra Upreti vs Secretary, District Level Development Authority, Nainital.

Alok Kumar Verma, J

Present Writ Petition has been filed with the following prayers: -

“(i) Set aside the order dated 06.01.2023 passed by the respondent in case no.236/ 2020 District Level Development Authority Nainital versus Puran Singh Bisht (Advocate) (contained as Annexure no.7 to this writ petition).

(ii) Direct the respondent to pass a fresh order after giving opportunity of hearing to the petitioner in respect to alleged illegal construction over the khet no.433 and 434.

(iii) To pass any other order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.

(iv) Award cost of petition to the petitioner.”

Heard Mr. B.D. Pande, learned counsel for petitioner and Mr. Sandeep Kothari, learned counsel for respondent.

Mr. B.D. Pande, Advocate, submitted that the petitioner is the owner and is in possession of the property-in-question. He purchased the property-inquestion through a registered sale-deed dated 25.01.2023. He submitted his representation dated 21.04.2025 before the respondent.

Mr. B.D. Pande, Advocate, has requested to decide the present writ petition directing the respondent to decide the said representation at the earliest.

Mr. Sandeep Kohtari, Advocate, has sought two weeks’ time for deciding the said representation.

With the consent of learned counsel for the parties, the present Writ Petition (M/ S No.1134 of 2025) is disposed of directing the respondent to decide the said representation dated 21.04.2025 as early as possible but not later than two weeks’ from the date of production of the certified copy of this order.

It is made clear that this Court has not expressed any opinion on the merit of this case.