Pinnacle Residency Apartments vs District Magistrate
2026 Latest Caselaw 2171 UK

Uttarakhand High Court

Pinnacle Residency Apartments vs District Magistrate on 19 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
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      Date                                                    COURT'S OR JUDGES'S ORDERS
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                                  WPMS No.3631 of 2023
                                  Pinnacle Residency Apartments
                                  Owners Association, Dehradun                              ............Petitioner
                                                           Vs.
                                  District Magistrate
                                  Dehradun and others                                      ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Sarang Godbole, learned counsel, through video conferencing and Mr. Priyansh Mittal, learned counsel holding brief of Mr. Abhijay Negi, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal, learned Additional Advocate General for the State/respondent nos.1, 3 and 4.

3. Mr. Rahul Consul, learned counsel for respondent no.2.

4. Mr. Arvind Vashisth, learned Senior Advocate assisted by Mr. T.S. Bindra, learned counsel, through video conferencing, and Ms. Divanshi Joshi, learned counsel holding brief of Ms. Disha Vashisth, learned counsel for respondent no.5.

5. It is submitted by learned counsel for the petitioner that counter affidavit has been filed by respondent nos.3 and 4 and respondent no.5, while no counter affidavit has yet been filed by respondent no.1-District Magistrate, Dehradun.

6. Learned counsel for the petitioner has already filed rejoinder affidavit to the counter affidavit(s) filed by the respondent(s).

7. Learned counsel for the petitioner submits that in order to decide the controversy counter affidavit of

respondent no.1-District Magistrate, Dehradun, is needed.

8. Learned counsel for the State prays for and is granted four weeks' time for filing counter affidavit of respondent no.1-District Magistrate, Dehradun.

9. List this case on 12.05.2026.

(Pankaj Purohit, J.) 19.03.2026 SK