WPMS/1213/2022
2025 Latest Caselaw 6473 UK

Uttarakhand High Court

WPMS/1213/2022 on 19 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
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D-
34                               WPMS No. 1213 of 2022
                                 Hon'ble Ravindra Maithani, J.

Mr. Raman Kumar Shah, Advocate for the petitioner.

Mr. G.S. Negi, Addl. CSC for the State. Mr. Yogesh Pacholia, Advocate for the respondent nos. 3 & 4.

Ms. Anjali Bhargava, Advocate for the respondent no. 6.

Learned State Counsel shall file a short affidavit, within two weeks, revealing as to what has been done in the proceeding under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 and if an order has been passed, has it been executed and if not executed, as to what action has been taken against the concerned officer?

Learned counsel for the respondent nos. 3 & 4 submits that, in fact, the issue has been decided in the Civil Court and it was finally held that there has been no encroachment on the Government land.

Let respondent nos. 3 & 4 also file, within two weeks, the relevant judgment along with the pleadings of the parties in the civil case.

List on 08.01.2026.

                                                          (Ravindra      Maithani   J.)
                                                                   19.12.2025
                                 Avneet/