Praful Sharma vs Mussoorie Dehradun Development ...
2026 Latest Caselaw 1369 UK

Uttarakhand High Court

Praful Sharma vs Mussoorie Dehradun Development ... on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                   COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.411 of 2026
                                                Praful Sharma                                                ......Petitioner

                                                                        Versus

                                                Mussoorie Dehradun Development Authority & others
                                                                                         .....Respondents

                                                Hon'ble Pankaj Purohit, J.

Mr. Rajat Mittal, learned counsel for the petitioner.

2. Mr. Anil Dabral, learned Additional C.S.C. along with Mr. Suyash Pant, learned Standing Counsel for the State.

3. Mr. Rahul Consul, learned counsel for the respondent-MDDA.

4. List on 25.02.2026 as fresh, enabling learned counsel for respondent-MDDA to seek instructions as to whether any appeal has been filed by respondent nos. 3 and 4 against the ceiling order passed against them by respondent-MDDA under Section 28A of the Uttarkahand Urban and Country Planning and Development, Act 1973.

(Pankaj Purohit, J.) 23.02.2026 AK