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Judgment
6 paragraphs · 182 wordsPankaj Purohit, J
The writ petition has been filed by the petitioners seeking indulgence of this Court for a direction to the respondents not to raise R.C.C. Over Head Tank at Saraswati Vihar, Adhoiwala, Dehradun as the same is being constructed in densely populated residential area without permission of any development authority and further to safely demolish the illegal structure of R.C.C. Over Head Tank raised by respondent no.2 at Saraswati Vihar, Adhoiwala, Dehradun.
It is the main contention of the petitioner that Over Head Tank is being constructed without permission from the respondent M.D.D.A.
Learned counsel for respondent no.4-M.D.D.A. made a categorical statement that for the construction raised by the Government Department no permission is required but intimation is to be sent to the M.D.D.A.
Having heard the submission made by learned counsel for the parties, this Court is of the view that the basis of filing the writ petition appears to be fallacious; secondly the construction has now been completed. Therefore, no interference is required in this matter.
Accordingly, the writ petition is dismissed in-limine.