Uttarakhand High Court
C528/394/2026 on 27 March, 2026
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
C528 No.394 of 2026
Hon'ble Alok Mahra, J.
Mr. Sachin Panwar, Advocate for the applicant.
Mrs. Pushpa Bhatt, Additional Advocate General and Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.
2. According to the applicant, he, being the recorded Bhumidhar of the land in question, executed a duly registered sale deed dated 24.02.2024 in favour of one Shakil Khan, pursuant to which the name of the said vendee was also duly mutated in the revenue records.
3. Learned counsel for the applicant submits that a bare perusal of the F.I.R. would demonstrate that no specific role or overt act has been attributed to the present applicant. It is contended that the allegations, if taken at face value, indicate that Shakil Khan along with a co-accused had allegedly induced respondent no.2 to purchase the said parcel of land, upon which he constructed a shop. It is further alleged that the said construction was subsequently demolished by the authorities on the ground that it encroached upon government land.
4. Issue notice to the respondent no.2, returnable at an early date.
5. List the matter after receipt of the service report.
6. Considering the submissions advanced by learned counsel for the applicant, it is directed that, till the next date of listing, further proceedings of Criminal Case No.321 of 2025, pending before the Court of learned Chief Judicial Magistrate, Champawat, shall remain stayed, qua the applicant.
7. Stay application (I.A. No.1 of 2026) stands disposed of.
(Alok Mahra, J.) 27.03.2026 Arpan