MAHIPAL SINGH BHANDARI Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Mr. Rishab Ranghar, Advocate, has submitted that the petitioner Mahipal Singh Bhandari is the owner of the property forming part of khasra no. 48/1 area 103.39 square meter, situated at Mauza Markham Grant I, Pargana Parwadoon, Tehsil Doiwala, District Dehradun. The petitioner submitted his construction / compounding plan before the respondent on 4/11/2024. The property of the petitioner was sealed on 13/11/2024. Petitioner had filed an appeal before the Court of Commissioner Garhwal Mandal Camp, Dehradun (Appeal No. 22 of 2024 - 25). The Appellate Authority heard the matter on 14/11/2024 and directed the respondent to dispose of the map within the time span of 15 days and de- seal the said property for one day to enable the petitioner to remove his goods from the said property.

(2.) The amended prayer of the writ petition, filed by the petitioner, is taken on record.

(3.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India with the following prayers: -