WPMS/3306/2025
2025 Latest Caselaw 5857 UK

Uttarakhand High Court

WPMS/3306/2025 on 28 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS No. 3306 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J

                                 1.    Mr. Bhupesh Kandpal, learned counsel
                                 for the petitioner.
                                 2.  Mr. Suyash Pant, learned Standing
                                 Counsel for the State of Uttarakhand.
                                 3.   Learned counsel for the petitioner
                                 submits that he purchased 0.3270 hectare
                                 land comprised in Khasran No. 273M situate
                                 in Village Anandpur, Tehsil Kichha, District
                                 Udham Singh Nagar, by a registered sale
                                 deed dated 23.12.2013 from Km. Manisha,
                                 Agarwal, who was having Bhumadari right
                                 over such land. He further submits that the
                                 land purchased by petitioner is not affected
                                 by     the  proceedings    initiated  under
                                 Government Estates Thekedari Abolition
                                 Act, 1958 (revalidated in 1970) nor by the
                                 judgment dated 13.08.2025 rendered by
                                 Division Bench of this Court in SPA No. 62
                                 of 2014.
                                 4.   On the oral prayer made by learned
                                 counsel for the petitioner, he is permitted to
                                 implead    Ms.     Manisha     Agarwal    D/o
                                 Karmendra Narayan Agarwal, R/o Prag
                                 Agriculture Farm, Gokul Nagar, Tehsil
                                 Kichha, District Udham Singh Nagar.
                                 5.   Let amended memo of parties be filed
                                 on or before 01.12.2025.
                                 6.   Issue notice to the newly impleaded
                                 respondent. Steps to be taken within a

week.

7. Apart from normal mode of service, petitioner is permitted to serve newly impleaded respondent, personally.

8. List this case on 09.01.2026.

9. In the meantime, State Counsel shall file counter affidavit in the matter.

(Manoj Kumar Tiwari, J) 28.11.2025 Aswal