WPMS/125/2023
2023 Latest Caselaw 211 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      11.01.2023                     WPMS No. 125 of 2023
                                     Sri Vipin Sanghi, C.J.
                                            Mr. Nagesh Aggarwal, the learned counsel for the
                                     petitioners.



                                             Issue notice.

                                          Mr. Yogesh Chandra Tiwari, the learned Standing
                                     Counsel for the State of Uttarakhand, appears and
                                     accepts notice on behalf of the respondents.

Counter affidavit, if any, be filed within four weeks.

Rejoinder before the next date.

In the meantime, the recovery against the petitioners, on the basis of the judgment and order dated 24.01.2019, passed by the Court of the Additional Collector (Finance and Revenue), Haridwar in Case No. 109/2016-17, as well as the judgment dated 05.04.2022, passed by the Chief Controller Revenue Officer/ Board of Revenue Uttarakhand, Dehradun in Revision No. 40/2018-19, shall remain stayed, subject to the condition that the petitioners shall not sell the land in question, purchased vide Sale Deed dated 01.06.2016 (Annexure No. 2) to the Writ Petition, till the pendency of the present Writ Petition.

List on 18.04.2023.

(Vipin Sanghi, C.J.) 11.01.2023 Rahul