WPMS/2275/2025
2025 Latest Caselaw 5046 UK

Uttarakhand High Court

WPMS/2275/2025 on 28 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2025:UHC:9494
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                     COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS 2275/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. DCS Rawat, Advocate, for the petitioner.

Mr. Rajeev Singh Bisht, Additional CSC, for the State.

(2) By means of this writ petition, petitioner has sought the following reliefs:

"1. Issue a writ, order or direction in the nature of certiorari quashing the order if any, sealing the Madarsa/Maktab of the petitioner after summoning the original from the office of the respondent nos. 6, 7, and 8

2. Issue an appropriate writ, order, or directions to the Respondents no. 6 to 8 to immediately de-seal the Petitioner's Madarsa/Maktab and restore its operations.

3. Issue a writ, order or direction in the nature of prohibition, prohibiting the respondents from stopping Deeni Tamil of petitioner.

4. Issue an appropriate writ, order or directions declare the sealing of the Madarsa/Maktab as illegal, arbitrary, and unconstitutional."

(3) Learned counsel for the petitioner submits that issue involved in this writ

of 2025 (MS), therefore, this petition be decided in terms of the said judgment. (4) Learned State Counsel fairly concedes that the issue decided in that writ petition covers the issue raised by petitioner in this petition, therefore, he has 2025:UHC:9494

no objection if this petition is decided in terms of the said judgment.

(5) Accordingly, the writ petition is decided in terms of judgment dated 26.08.2025, rendered by this Court in Writ Petition No. 835 of 2025 (MS). (6) Petitioner shall give undertaking before the concerned Sub Divisional Magistrate that he will neither run Madarsa nor use the expression 'Madarsa' in the name of institution run by him till the time his institution is duly registered/recognized by Uttarakhand Madarsa Education Board. (7) It is made clear that if petitioner fails to abide by the undertaking given by him or if he is found unauthorisedly using the expression 'Madarsa' in the name of institution run by him, the authorities shall be free to take necessary action against the petitioner.

(Manoj Kumar Tiwari, J.)

28.10.2025 Pr

PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.10.30 10:30:17 +05'30' 2025:UHC:9494