Uttarakhand High Court
Unknown vs State Of Uttarakhand And Another on 19 March, 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.3437 of 2024
Toseef
--Petitioner
Versus
State of Uttarakhand and Another
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. Mohd. Matlub, learned counsel for petitioner.
2. Mr. Devendra Pant and Mr. Suyash Pant, learned Standing Counsel for the State of Uttarakhand/respondents.
3. Learned counsel for petitioner submits that the present writ petition has been filed with a limited prayer for a direction to respondent Nos.1 and 2 to remove all the encroachment/constructions over the public utility land situated at Khata No.488 Khasra No.780 situated at Village Mauja Landhora, Tehsil Roorkee, District Haridwar.
4. It is submitted by learned counsel for petitioner that earlier the order was passed to remove the encroachment and restore the pond, by the Coordinate Bench of this Court vide order dated 28.04.2015, whereagainst Special Appeal No.323 of 2015 filed by the State was also dismissed on 10.10.2018.
5. Learned State Counsel prays for and is granted a week's time to seek instruction in the matter as to whether the orders have been complied with or not.
6. Put up on 08.04.2026.
7. Urgency Applications (IA/1/2025 and IA/2/2026) stand disposed of.
(Pankaj Purohit, J.) 19.03.2026 PN