WPMS/2951/2025
2025 Latest Caselaw 4926 UK

Uttarakhand High Court

WPMS/2951/2025 on 16 October, 2025

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                                     WPMS No. 2951 of 2025

                                     Hon'ble Ashish Naithani, J.

Mr. Nikhil Singhal, learned counsel for the Petitioners.

2. Mr. Sandeep Kothari, learned counsel for Respondent No. 1.

3. The present Writ Petition, filed under Article 227 of the Constitution of India, has been instituted with the following prayer:

"(i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 27.09.2025, passed by learned In-

charge District Judge, Haridwar, in Misc. Civil Appeal No. 144 of 2025 (CIS No. 141 of 2025), Smt. Leelawati and Another vs. Nagar Nigam Haridwar and Others, to the extent whereby the appeal was registered as Misc.Case and only notices were issued to the opposite parties."

4. The present Petition is against Respondent No. 1. The remaining respondents are proforma parties and no relief has been sought against them.

5. An Interim Relief Application (Paper No. 43, I.A. No. 01 of 2025) has also been filed, praying that, during the pendency of the present Writ Petition, the effect and operation of the judgment and order dated 04.06.2025, passed by the learned Prescribed Authority/City Magistrate, Haridwar, be stayed.

6. Admit.

7. Considering the facts and circumstances of the case, it is directed that, as an interim measure, till the appeal pending before the concerned Court is decided on its own merits, the effect and operation of the judgment and order dated 04.06.2025, passed by the learned Prescribed Authority/City Magistrate, Haridwar, shall remain stayed.

8. The Interim Relief Application stands disposed of accordingly.

9. List this case on 27.11.2025.

10. In the meantime, counter affidavit, if any, be filed.

(Ashish Naithani, J.) 16.10.2025 Shiksha