VIDYA NATH CHOPRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:-

(2.) Today, the matter is listed on Urgency Application (IA/1/2025).

(3.) Learned counsel for petitioner submits that petitioner had purchased a piece of land in Rishikesh (then Municipality) in the year 1988. The petitioner applied for the permission and sanctioning of map for the purpose of construction of house on the aforesaid land, on 22/10/2021. But, the permission was not granted by the Prescribed Authority on the basis of report of the Tehsildar that some dispute was going on in respect of Khasra No.279/1, which also comprised the land in-question purchased by the petitioner.