RAJ KUMAR SAINI Vs. DISTRICT MAGISTRATE, HARIDWAR

JUDGEMENT

(1.) Heard Shri Pankaj Kumar Sharma, Advocate for the petitioner, learned Chief Standing Counsel for the State/ respondent nos. 1 to 3 & Ms. Monika Pant, Advocate for respondent no. 5.

(2.) On oral prayer made by learned counsel for the petitioner, he is permitted to implead Raj Kumar Saini and Archana as respondents to the present Writ Petition.

(3.) The petitioner has prayed for quashing of the attachment and auction proceedings initiated by the respondent-authorities in pursuance of the order dtd. 28/8/2019 passed by respondent no. 5 - Real Estate Regulatory Authority, Uttarakhand, Dehradun (for short, hereinafter referred to as "RERA") in Case No. 188/2018, and also for quashing of the sale proclamation and auction notice dtd. 16/12/2025, and auction notification dtd. 3/1/2026 to the extent the same relates to the land and property of the petitioner, and for restraining the respondents from proceeding any further with the auction scheduled on 17/1/2026, and for deciding the petitioner's objection dtd. 17/11/2025 and 29/12/2025.