Madarsa Asharful Ulum vs State Of Uttarakhand And Others
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Uttarakhand High Court

Madarsa Asharful Ulum vs State Of Uttarakhand And Others on 4 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                Writ Petition No. 3353 of 2025 (M/S)
Madarsa Asharful Ulum                                          ..........Petitioner

                                          Vs.

State of Uttarakhand and others                 ........ Respondents
Present :     Mr. Ahrar Baig, Advocate for the petitioner.
              Mr. Suyash Pant, Standing Counsel for the State/respondent nos.1,
              2, 3, 4 and 6.

                                   JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) By means of the instant petition, the petitioner seeks

the following reliefs:-

"i. Issue an appropriate writ, order, or directions to the Respondents no.6 to immediately de-seal the Petitioner's Madarsa/Maktab and restore its operations.

ii. Issue a writ, order or direction in the nature of prohibition, prohibiting the respondents from stopping Deeni Tamil of petitioner.

iii. Issue an appropriate writ, order or directions declare the sealing of the Madarsa/Maktab as illegal, arbitrary, and unconstitutional.

iv. Issue any other order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

v. Award the cost of the petition to the petitioner."

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner, at the very outset

submits that the controversy has already been decided by this

Court in Writ Petition (M/S) No.835 of 2025, Madarsa Inamul Ulum

Society Vs. State of Uttarakhand and others, and connected cases

on 26.08.2025.

4. Learned State Counsel admits this fact.

5. Since, the matter is covered, instant petition is decided

in terms of the judgment dated 26.08.2025, passed in Writ Petition

(M/S) No.835 of 2025, Madarsa Inamul Ulum Society Vs. State of

Uttarakhand and others, and connected cases.

(Ravindra Maithani, J.) 04.12.2025 Sanjay