February vs State Of Uttarakhand And Ors

Uttarakhand High Court

February vs State Of Uttarakhand And Ors on 10 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                          2026:UHC:731



HIGH COURT OF UTTARAKHAND AT NAINITAL
        Writ Petition Misc. Single No. 2015 of 2023
                         10 February, 2026
Vidya Nath Chopra                                         --Petitioner
                               Versus
State Of Uttarakhand and Ors.                       --Respondents
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Presence:-
     Mr. Lalit Belwal and Mr. Ashish Belwal, learned counsel for
     petitioner.
     Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash Pant,
     learned Standing Counsel and Mr. B.S. Koranga, learned Brief
     Holder for State of Uttarakhand/respondents.

Hon'ble Pankaj Purohit, J. (Oral)

By means of the present writ petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:-

i) Issue a writ, order or direction in the nature of certiorari for setting aside the report dated 02.11.2021 given by the respondent No.3 (served upon the petitioner on 22.09.2022), contained in Annexure No.1.

ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to sanction the map of the petitioner in respect to Plot No.29, purchased through a registered sale deed dated 15.07.1988.

2. Today, the matter is listed on Urgency Application (IA/1/2025).

3. Learned counsel for petitioner submits that petitioner had purchased a piece of land in Rishikesh (then Municipality) in the year 1988. The petitioner applied for the permission and sanctioning of map for the purpose of construction of house on the aforesaid land, on 22.10.2021. But, the permission was not granted by the Prescribed Authority on the basis of report of the Tehsildar that some dispute was going on in respect of Khasra No.279/1, which also comprised the land in- question purchased by the petitioner.

2026:UHC:731

4. It is submitted by learned counsel for the petitioner that now the controversy has been set at rest by a Coordinate Bench of this Court vide judgment and order dated 24.09.2025 in First Appeal No.165 of 2019 State of Uttarakhand and Others Vs. Ajay Gupta And another, and Batch of writ petitions, and therefore, there is no impediment now for granting permission and sanctioning map for construction of house on the land in- question.

5. In such view of the matter, the writ petition is disposed of with a direction to the appropriate Authority to process the application of petitioner for permission to construct the house on the land in-question, without any further delay and in accordance with law, within a period of six months from the date of production of certified copy of this order. However, the appropriate Authority shall be at liberty to call for fresh reports.

6. Pending application(s), if any, stands disposed of.

(Pankaj Purohit, J.) 10.02.2026 PN 2