Unknown vs Secretary Mdda And Ors
2026 Latest Caselaw 2235 UK

Citation : 2026 Latest Caselaw 2235 UK
Judgement Date : 20 March, 2026

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Uttarakhand High Court

Unknown vs Secretary Mdda And Ors on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
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                                      WPMS No.2041 of 2023
                                      Sudhir Kumar Choudhary
                                                                                --Petitioner
                                                         Versus
                                      Secretary MDDA and Ors.
                                                                                --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Shashi Kant Shandilya, learned counsel for petitioner.

2. Mr. Suyash Pant, learned Standing Counsel with Mr. Bhupendra Singh Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 to 4.

3. Ms. Anupriya Kukreti, learned counsel for respondent No.5.

4. After hearing parties, it transpires that construction has been raised by respondent No.5 beyond the sanctioned map. He was proceeded by the respondent-MDDA for raising construction by him beyond the sanctioned map; compounding application has been filed, which was allowed with undertaking given by respondent No.5 that the portion which has not been compounded will be removed by him.

5. Compounding was done by the respondent-MDDA on 26.09.2025, but, till date, portion which has to be demolished by respondent No.5 on the basis of undertaking given by him during compounding, has yet not been demolished.

6. Respondent No.5 shall file an affidavit before this Court after demolishing the portion, which was required to be demolished as per compounding order on which he has given undertaking, within 10 days from today.

7. Put up on 02.04.2026.

(Pankaj Purohit, J.) 20.03.2026 PN