WPMS/3118/2025
2025 Latest Caselaw 5423 UK

Citation : 2025 Latest Caselaw 5423 UK
Judgement Date : 11 November, 2025

Uttarakhand High Court

WPMS/3118/2025 on 11 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.3118 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Vipul Sharma, learned counsel for the petitioner.

2. Mr. S.K. Nailwal, learned State Counsel for the State.

3. By means of present writ petition, petitioner has put to challenge the order dated 09.09.2025, passed by Board of Revenue in Revenue Revision No.01 of 2023- 24, Barnawa Agro Industries Ltd. Vs. State of Uttarakhand & others, whereby the application moved by respondent no.3 under Order 1 Rule 10 CPC has been allowed.

4. It is contended by learned counsel for the petitioner that the order passed by learned revisional court is bereft of law simply for the reason that respondent no.3 has no concern with the lis between the petitioner and the State. Merely being a complainant in the matter, he has got no right to be impleaded as party-respondent in the aforesaid revision.

5. Learned counsel for the petitioner relied upon the judgment passed by this Court in WPMS No.190 of 2023, whereby this Court has held that merely being a complainant, a person has got no right to be impleaded in the proceedings.

6. Having heard learned counsel for the petitioner as well as having gone through the case law relied upon

by learned counsel for the petitioner, this Court find substance in the submissions made by learned counsel for the petitioner.

7. Issue notice to the respondent no.3, returnable within four weeks.

8. Steps to be taken within seven days.

9. List on 22.12.2025.

10. Till the next date of listing, it is directed that the effect and operation of the order dated 09.09.2025, passed by Board of Revenue in Revenue Revision No.01 of 2023-24, Barnawa Agro Industries Ltd. Vs. State of Uttarakhand & others, shall remain stayed.

11. Interim relief application (IA No.1/2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 11.11.2025 AK