Sandeep Kumar And Others vs . State Of H.P.
2026 Latest Caselaw 564 HP

Himachal Pradesh High Court

Sandeep Kumar And Others vs . State Of H.P. on 2 February, 2026

Sandeep Kumar and others vs. State of H.P. and others

.

CWP No.1596 of 2026

02.02.2026 Present: Mr. Virender Thakur, Advocate, for the petitioners.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondents-State.

of CWP No.1596 of 2026 rt Notice. Mr. Sidharth Jalta, learned Deputy

Advocate General, appears and accepts service of notice on

behalf of the respondents-State.

2. Reply to the petition be filed on or before the

next date of hearing.

3. List along with CWP No.17884 of 2025.

CMP. No.2080 of 2026

4. By way of present application, the

applicant/petitioner has prayed for restraining the non-

applicants/respondents from registering any sale deed qua

the land falling in Village Lalsingi, Tehsil and District Una,

H.P., and further to maintain status quo qua the nature and

possession of the land in dispute.

5. Learned counsel for the petitioners has also

drawn the attention of this Court to the earlier order

passed by this Court on 18.11.2025. Keeping in view the

peculiar facts and circumstances of the present case, till

.

further orders, the settlement proceedings shall not be

finalised qua the writ petitioners, and further the parties

shall maintain status quo qua the nature and possession of

of the land in dispute.

6. rt By way of present application, the applicant

has prayed for exemption from filing the English translation

of the annexures.

7. The application is disposed of with a direction

to the applicants/petitioners to file English translations of

the annexures which are in vernacular and also to file typed

copies of the documents which are not legible and

handwritten within a period of four weeks.

( Jiya Lal Bhardwaj ) nd 02 February, 2026 Vacation Judge (ankit)