Unknown vs State Of Uttarakhand
2025 Latest Caselaw 3190 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 23 June, 2025

                                                 2025:UHC:3522-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                AND
                HON'BLE SRI JUSTICE ALOK MAHRA



             WRIT PETITION (M/B) NO. 398 OF 2025

                          23rd JUNE, 2025


Manvendra Singh                           ......         Petitioner


Versus


State of Uttarakhand
And Others                                ......        Respondents



Presence:-
Mr. Bilal Ahmed, learned counsel for the petitioner.
Mr. P.C. Bisht, learned Additional Chief Standing Counsel for
the State.

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JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Heard the learned counsel for the petitioner and

learned Additional Chief Standing Counsel for the State.

2. Learned Additional Chief Standing Counsel would

submit that petitioner is vested with an alternate remedy

of revision under Rule 78 of the Uttarakhand Minor Mineral

(Concession) Rules.

3. The submission is placed on record.

2025:UHC:3522-DB

4. The writ petition is not maintainable in view of the

availability of an alternative and efficacious remedy of

revision.

5. The writ petition stands disposed of by reserving

liberty to the petitioner to avail of the revisional remedy.

In the event, the revision is filed within two weeks from

the date of receipt of the certified copy of this order, the

same shall not be rejected on the ground of delay.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 23rd June, 2025 Ujjwal