AMIT KUMAR Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY

JUDGEMENT

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

(2.) Heard Mrs. Prabha Naithani, learned counsel for the petitioner and Mr. Rahul Consul, learned counsel for the respondent.

(3.) Learned counsel appearing for the petitioner has contended that the petitioner is the sole owner of the property is-question by way of a registered sale deed. His name has been recorded in the relevant revenue records. He applied to sanction the map to the respondent by submitting an online application on 18/9/2024 along with the required processing fee. The said application is still pending.