Uttarakhand High Court
WPMS/331/2026 on 13 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:868
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGE'S ORDERS
No. directions and
Registrar's order
with Signatures
WPMS No.331 of 2026
Hon'ble Pankaj Purohit, J.
Mr. Faizan Ali, Advocate holding brief of Mr. Mohd. Safdar, Advocate for the petitioner.
2. Mr. Suyash Pant, S.C. for the State.
3. This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a writ of mandamus to permanently unseal the premises of the petitioner's Madarsa Islamiya Masih UL Ummat situated at Village-Khushalpur, Post-Sahaspur, Tehsil-Vikasnagar, District-Dehradun on his giving an undertaking to the respondent-Authority that in future petitioner will not operate Madarsa in-question without due recognition by the State under the rules and regulations.
4. At the outset, learned counsel for the petitioner submits that his case is covered by the judgment and order of the Co-ordinate Bench dated 26.08.2025 in WPMS No.835 of 2025, Madarsa Inamul Ulum Society Vs. State of Uttarakhand and others, and batch of writ petitions.
5. Learned counsel for the State does not dispute the contention made by learned counsel for the petitioner that the matter is covered by the aforesaid judgment.
6. Accordingly writ petition stands disposed of in light of aforesaid judgment and order.
(Pankaj Purohit, J.) 13.02.2026 SK