WPMB/437/2025
2025 Latest Caselaw 1429 UK

Citation : 2025 Latest Caselaw 1429 UK
Judgement Date : 31 July, 2025

Uttarakhand High Court

WPMB/437/2025 on 31 July, 2025

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                       COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                   Signatures
                                      WPMB No.113 of 2025
                                      With
                                      WPMB No.437 of 2025
                                      Hon'ble G. Narendar, C.J.

Hon'ble Alok Mahra, J.

Dr. Colin Gonsalves, learned Senior Counsel (through V.C.) assisted by Mr. Abhijay Negi, Ms. Snigdha Tiwari, learned counsel for the petitioners.

2. Mr. J.C. Pandey, learned Standing Counsel for the State.

3. Mr. Vinay Garg and Mr. Rahul Consul, learned counsel for the MDDA.

4. Mr. Arvind Vashistha, learned Senior Counsel assisted by Mr. Sagar Kothari, learned counsel for respondent no.7.

5. Mr. Vikas Tiwari and Mr. Anurag Bisaria, learned counsel for respondent no.8.

6. Mr. Ajeet Kumar Yadav, learned counsel for the Caveator.

7. Heard.

8. Judgment reserved.

9. Parties to file written submissions in one week.

10. The first respondent and the second respondent and other Local Development Authorities shall forthwith commence and comply with the directions issued by the Hon'ble Apex Court in paragraph 94.6 of ruling reported in (2025) 5 SCC 1 in the case of Directions In The Matter Of Demolition Of Structures, In Re, and complete the exercise within a period of two weeks. The authorities shall ensure that all actions directed against the illegal or unauthorised constructions, both on private and public property, shall be strictly complied with in accordance with the guidelines set out in para 94 of the judgment rendered by the Hon'ble Apex Court in Directions In The Matter Of Demolition Of Structures, In Re (supra).

11. List on 19.08.2025 for reporting compliance.

12. Copy of this order be circulated to the Chief Secretary, Secretary Housing, Secretary Urban Development and the other Development Authorities of the State.

(Alok Mahra, J.) (G. Narendar, C.J.) 31.07.2025 31.07.2025 BS