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Uttarakhand High Court
WPMS/1736/2019 on 10 December, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
p
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.1736 of 2019
With
WPMS No.1724 of 2019
Hon'ble Pankaj Purohit, J.
Mr. S.K. Mandal, advocate for the petitioner.
2. Mr. S.K. Nainwal, Standing Counsel and Mr. K.S.
Mehta, Addl. C.S.C. for the State/respondent nos.1 to 3.
3. Mr. V.D. Bisen, Advocate for respondent no.4
4. Mr. M.S. Tyagi, Sr. Advocate assisted by Mr. Sunil
Chandra, Advocate for respondent nos.5 to 7.
5. In WPMS No.1736 of 2019, it is prayed to quash and
set aside the judgment and order dated 31.01.2019
passed by the D.D.C. Udham Singh Nagar (contained in
Annexure No.8 to this writ petition) only to the extent of
liberty granted to the respondents no.5, 6 and 7 to file the
restoration application against the judgment and order
dated 01.02.2001 passed by the Consolidation Officer,
Kichha passed in Case No.615 of 2000-2001 and non-
effect of the observation made by the court of D.D.C.
Uhdam Singh Nagar and the restoration application dated
13.02.2019 pending before the Court of Consolidation
Officer, Kichha (Annexure 11).
6. In WPMS No.1724 of 2019, the prayer is to issue a
writ of certiorari quashing/setting aside the impugned
orders dated 26.08.2013 and 31.01.2019 (contained as
annexure nos.9 & 13 to this writ petition respectively)
passed by learned Deputy Director of Consolidation/
Additional Collector (Administration) Udham Singh Nagar.
7. The parties to the lis involved in these two petitions
are closely related. During the pendency of the aforesaid
two petitions, two compromises have been entered into
between the parties and those compromises have been
filed by the petitioners in both cases alongwith
Miscellaneous Application IA No.8184 of 2025 in WPMS
No.1736 of 2019 and IA No.11619 of 2025 in WPMS
No.1724 of 2019.
8. According to the compromise arrived at between the
parties in both these writ petitions, the parties have
decided their respective shares with respect to the land in
dispute in these writ petitions.
9. Learned counsel for the parties are ad idem to the
fact that the writ petitions may be disposed of in terms of
the compromise arrived at between the parties.
10. I have perused the compromise filed in both the writ
petitions. This is a family dispute and if the parties have
entered into compromise, then the Court should not come
in way for deciding the matter in the light of the
compromise.
11. Accordingly, both the writ petitions are disposed of in
terms of the compromise dated 27.11.2025 in WPMS
No.1736 of 2019 and compromise dated 02.12.2025 in
WPMS No.1724 of 2019. Both the compromises shall form
part of this order.
12. As a result, the judgment and order dated
31.01.2019 passed by DDC, U.S. Nagar and judgment and
order dated 01.02.2001 passed by the Consolidation
Officer Kichha in Case No.615 of 2000-2001, which are
under challenge in WPMS No.1736 of 2019 are set aside.
13. Similarly, orders dated 26.08.2013 and 31.01.2019
passed by the DDC/Addl. Collector (Admin.) U.S. Nagar,
which is under challenge in WPMS No.1724 of 2019 are
set aside.
14. The Consolidation Officer, Kichha, District Udham
Singh Nagar shall correct the revenue record on the basis
of the compromise entered into between the parties.
(Pankaj Purohit, J.)
10.12.2025
Ravi
