AAROGYAM RESIDENTS WELFARE ASSOCIATION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by Aarogyam Residents Welfare Association, Haridwar.

(2.) According to the petitioner, the developer of the project has violated conditions of sanction granted by the Competent Authority. He further submits that a number of representations have been made to Haridwar-Roorkee Development Authority and other concerned authorities, but no decision has been taken so far.

(3.) Learned counsel for the petitioner confines his prayer and submits that petitioner be permitted to make fresh representation to Haridwar-Roorkee Development Authority and he may be directed to take decision thereupon at the earliest.