Tripti Sah vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

According to the petitioner, she has purchased a plot of land by way of registered sale deed dated 17.04.2018. It is her case that the said land is

now within the municipal limits of Pauri town.

Grievance of the petitioner is that her application for sanction of house plan submitted in the year 2018 is still pending before the Competent

Authority.

By means of this writ petition, petitioner has sought the following relief:-

“a) Issue a writ order or direction in the nature of Mandamus commanding and directing the respondents to forthwith decide the application of

petitioner for sanction of map over her plot depicted by Khata No. 07 Khasra No. 3497 and 3498 measuring 0.005 situated at village Pauri Patti

Nandalsyun Tehsil Pauri District Pauri Garhwal.â€​

Mr. Devesh Ghildiyal, learned Brief Holder appearing for respondent nos. 1 & 2 assures the Court that if petitioner’s application is pending,

then decision thereupon shall be taken at the earliest.

Accordingly, the writ petition is disposed of with a direction to the Competent Authority to consider petitioner’s application for sanction of house

plan and pass appropriate order, in accordance with law, as early as possible, but not later than six weeks from the date of production of certified copy

of this order.