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Judgment
6 paragraphs · 220 wordsManoj Kumar Tiwari, J
Petitioner applied for sanction of house plan to Mussoorie Dehradun Development Authority. Mussoorie Dehradun Development Authority has refused to consider petitioner's application on the ground that order of status quo passed in WPMS No. 1647 of 2008 "Sri Chandra Pal Singh & others Vs. Chief Revenue Commissioner & others", is operating in the matter.
Learned counsel for the petitioner has drawn attention of this Court to the judgment rendered in the said writ petition on 11.08.2021, which is on record as Annexure No. 5 to the writ petition.
From perusal of the said judgment, it is apparent that the said writ petition was allowed and the matter was remanded back to learned Commissioner, Garhwal Division to re-consider the review application No. 03 of 2006-07, in accordance with law.
Since the said writ petition itself has been decided on 11.08.2021, therefore, the ground taken by Mussoorie Dehradun Development Authority for not considering petitioner's application does not appear to be proper.
In such view of the matter, the writ petition is allowed and the impugned orders dated 22.04.2021 & 22.09.2021 passed by Superintending Engineer, Mussoorie Dehradun Development Authority are hereby quashed. The matter is remanded back to the concerned authority to re-consider petitioner's application afresh, in view of subsequent developments as discussed above.