ANKUSH PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is filed by writ petitioner in Writ Petition (MS) 1819 of 2016. In the said writ petition, petitioner had sought the following relief:

(2.) Writ petition was dismissed by learned Single Judge vide judgment dtd. 27/3/2019. Operative portion of the said judgment is extracted below:

(3.) Mr. Rahul Consul, learned Counsel appearing for MDDA, relied upon a judgment dtd. 13/10/2023, rendered by Hon'ble Supreme Court in Civil Appeal No. 5721 of 2023, State of U.P. and Anr. V. Ehsan and Anr., for contending that for the relief claimed by the petitioner, writ petition would not be maintainable. Para 30, 32, 35, 36 and 37 of the said judgment are reproduced below: