WPMS/2122/2025
2025 Latest Caselaw 1337 UK

Uttarakhand High Court

WPMS/2122/2025 on 25 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

             Office Notes,
      Date      reports,
               orders or                    COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
D/1                          WPMS No.2122 of 2025
                             With
                             Stay Application No.1 of 2025
                             Hon'ble Ravindra Maithani, J.

Mr. I.P. Kohli, Standing Counsel for the State/petitioners.

Mr. Manish Kumar, Advocate holding brief of Mr. Ashish Joshi, Advocate for respondent no.3.

Heard.

Admit.

Mr. Ashish Joshi, Advocate takes notice on behalf of respondent no.3. Issue notices to the respondent nos.1 and 2, returnable within six weeks. Steps to be taken within a week. Counter affidavit may be filed within four weeks.

Two weeks thereafter, rejoinder affidavit may be filed.

List thereafter.

Heard on Stay Application No.1 of 2025.

The challenge is made to the judgment and order dated 07.01.2025, passed in Review Application No.2/2024-25, by the Board of Revenue, Circuit Court, Nainital in Revision No.41 of 2022-23, Intezar Hussain and another vs. State of Uttarakhand and others. Learned counsel for the petitioners would submit that, in fact, the impugned order is not an order reviewing the earlier order; instead the earlier order has totally been upset under the garb of review. Having considered, as an interim measure, till the next date of listing, the effect and operation of the impugned order shall remain in abeyance. Stay application stands disposed of accordingly.

(Ravindra Maithani, J.) 25.07.2025 Sanjay