Uttarakhand High Court
WPMS/1044/2024 on 10 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.1044 of 2024
Hon'ble Pankaj Purohit, J.
Mr. Subhang Dobhal and Mr. Bhupendra Singh Bora, learned counsel for petitioners.
2. Mr. Jayvardhan Kandpal, learned Standing Counsel for State of Uttarakhand.
3. Learned counsel for petitioner argues that the petitioner also deserves a certificate of Rajya Aandolankari on the basis of parity with those 643 persons of District Udham Singh Nagar, who were given the status of Rajya Aandolankari by State Government on the basis of statement given to the police during days of Uttarakhand Movement and LIU.
4. It is contended by learned counsel for petitioner that the name of petitioners also figured in the statement of police and the report of LIU as affirmed by learned SDM, Khatima, District Udham Singh Nagar (Annexure Nos.4 and 11).
5. Learned State Counsel is directed to seek instructions specifically with regard to the aforesaid fact, from the learned District Magistrate, Udham Singh Nagar, within 15 days.
6. Put up on 26.02.2026.
7. Urgency Application (IA No.6 of 2025) stands disposed of.
(Pankaj Purohit, J.) 10.02.2026 PN