WPMS/2642/2025
2025 Latest Caselaw 4186 UK

Uttarakhand High Court

WPMS/2642/2025 on 10 September, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                      2025:UHC:8039



              Office Notes,
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      Date    or directions                 COURT'S OR JUDGE'S ORDERS
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                               WPMS/2642/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Nishat Intezar, Advocate, holding brief of Mr. Ahrar Baig, Advocate for the petitioner.

2. Mr. Suyash Pant, Standing Counsel for the State of Uttarakhand.

3. By means of this writ petition, petitioner has sought the following reliefs:-

"i. Issue a writ, order or direction in the nature of certiorari quashing/setting aside the order dated 13.04.2025 issued by respondent no. 6 (Annexure No 2 to this writ petition) ii. Issue an appropriate writ, order, or directions to the Respondents no 6 to immediately de-seal the Petitioner's Madarsa/Maktab and restore its operations iii. Issue a writ, order or direction in the nature of prohibition, prohibiting the respondents from stopping Deeni Tamil of petitioner iv. Issue an appropriate writ, order or directions declare the sealing of the Madarsa/Maktab as illegal, arbitrary, and unconstitutional."

4. Learned counsel for the petitioner relied upon a judgment rendered by this Court in Writ Petition (M/S) No. 835 of 2025 and submitted that since identical 2025:UHC:8039

issue has been decided, therefore, this petition be also decided in terms of the judgment rendered in the said writ petition.

5. Learned State Counsel concedes that issue involved in both the petitions are identical.

6. In such view of the matter, this petition is decided in terms of the judgment dated 26.08.2025 rendered in Writ Petition (M/S) no. 835 of 2025.

(Manoj Kumar Tiwari, J.) 10.09.2025

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