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Judgment
4 paragraphs · 159 wordsManoj K. Tiwari, J
Petitioner is a resident of D.V.C. Colony, Mussoorie Diversion, Dehrdun. According to her, her sewer chamber has been damaged by respondent nos.2 & 3, who are raising a commercial complex on the plot next to petitioner's property.
In this regard, petitioner has made a representation to Mussoorie Dehradun Development Authority, which is annexure No. 4 to the writ petition.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to the Competent Authority to take decision on petitioner's representation dated 21.08.2021 as early as possible, in accordance with law, preferably within four weeks from the date of production of certified copy of this order. It goes without saying that before taking any decision on petitioner's representation, respondent nos.2 & 3 shall also be heard. In the meantime, construction, if any, made on the spot shall be subject to the decision on petitioner's representation.