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Judgment
5 paragraphs · 170 wordsManoj K. Tiwari, J
Petitioner's appeal filed against cancellation of sanctioned map was remanded by Chairman, Mussoorie Dehradun Development Authority (in short "MDDA") to Secretary, MDDA for reconsideration vide order dated 03.12.2015. Since, Secretary, MDDA has not passed any order, after remand of the matter, therefore, petitioner has approached this Court.
Mr. Rahul Consul, learned counsel appearing for MDDA assures the Court that Secretary, MDDA shall take decision in the matter, as expeditiously as possible, but not later than ten weeks from today.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to Secretary, MDDA to take decision in the matter of the petitioner as early as possible, but not later than 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.
Let certified copy of this order be supplied to the petitioner within 24 hours.