Mudit Kumar vs State Of Uttarakhand And Others
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Uttarakhand High Court

Mudit Kumar vs State Of Uttarakhand And Others on 8 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Writ Petition No. 979 of 2025 (M/S)

Mudit Kumar                                         ..........Petitioner

                                  Versus

State of Uttarakhand and others                 .......... Respondents

Present :   Mr. Aditya Singh, Advocate for the petitioner.
            Mr. Yogesh Chandra Tiwari and Mr. Sudhir Nainwal, Standing
            Counsel for the State/respondent nos.1 to 4.



                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this writ petition is made to the order

dated 08.03.2002, passed in Case No.82/225 of 2001-02, Mudit

Kumar vs. State, by the court of Assistant Record Officer/Sub

Divisional Magistrate, Udham Singh Nagar as well as order dated

22.05.2003, passed in Appeal No.52/100 of 2001-2002, Mudit

Kumar vs. State of Uttaranchal, by the court of Additional District

Magistrate (Nazul), Udham Singh Nagar.

2. Heard learned counsel for the parties and perused the

record.

3. In fact, it is admitted case of the petitioner that he had

challenged the impugned orders earlier in WPMS No.1281 of 2005,

which was dismissed on 26.09.2008.

4. Learned counsel for the petitioner would submit that

prayer no.2 for regularization the land in favour of the petitioner

was not earlier, which is mandatory.

5. Be that as it may, successive petitions may not be filed

challenging the same impugned orders. Therefore, instant petition

may not be entertained. Accordingly, the writ petition deserves to

be dismissed at the stage of admission itself.

6. The petition is dismissed in limine.

(Ravindra Maithani, J.) 08.04.2025 Sanjay