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Kamlesh Kumar vs Masoori Dehradun, Development Authority & Others

Uttarakhand High Court · Decided on 29 October 2021 · Citation: (2021) 10 UK CK 0210

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 2308 Of 2021
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Judgment

5 paragraphs · 141 words

Manoj K. Tiwari, J

1.

Petitioner has made a complaint to Secretary, Mussoorie Dehradun Development Authority (in short "MDDA") on 12.02.2021. Grievance of the petitioner is that no decision is being taken on his complaint.

2.

Mr. Rahul Consul, learned counsel appearing for MDDA assures the Court that decision on petitioner's representation, if already not taken, shall be taken positively within ten weeks.

3.

Accordingly, the writ petition is disposed of with a direction to Secretary, MDDA to look into petitioner's complaint and pass appropriate order as early as possible, in accordance with law, preferably within ten weeks from the date of production of certified copy of this order. It goes without saying that Secretary, MDDA shall hear all the interested parties before taking any decision.

4.

Let certified copy of this order be supplied to the petitioner within 24 hours.