Uttarakhand High Court
Praful Sharma vs Mussoorie Dehradun Development on 9 March, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.411 of 2026
Praful Sharma ...........Petitioner
Vs.
Mussoorie Dehradun Development
Authority and others ........Respondents
Hon'ble Pankaj Purohit, J.
Ms. Poonam Rauthan, Ld. Advocate holding brief of Mr. Rajat Mittal, Ld. Advocate for the petitioner.
2. Mr. Rahul Consul, Ld. Advocate for the respondent- M.D.D.A.
3. Mr. Anil K. Dabral, Ld. Addl. C.S.C. with Mr. Suyash Pant, Ld. S.C. for the State.
4. On 25.02.2026 learned counsel for the respondent- M.D.D.A. made a statement at bar on instructions, that no appeal has been preferred by respondent nos.3 and 4 against the sealing order dated 14.11.2025 and order is being issued for seiling of the property involved in the present matter and a request has also been made to the S.S.P. Dehradun to provide Police protection for the same.
5. Today learned counsel for the respondent-M.D.D.A. made a statement at bar that the property in-question belonging to respondent nos.3 and 4 has now been sealed on 07.03.2026.
6. This fact is not disputed by learned counsel for the petitioner.
7. In such view of the aforesaid development in the matter, the writ petition has rendered infructuous.
8. Accordingly the writ petition is dismissed as infructuous.
(Pankaj Purohit, J.) 09.03.2026 SK 2