WPMS/2619/2025
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Uttarakhand High Court

WPMS/2619/2025 on 15 September, 2025

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                               WPMS No.2619 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Siddhartha Singh, learned counsel for the Petitioner.

2. Mr. Anil Kumar Dabral, learned Addl. CSC, with Mr. Sudhir Kumar Nailwal, learned Standing Counsel for the State of Uttarakhand/Respondent Nos.5 and 6.

3. Mr. Anuj Kumar Tyagi, learned counsel for the Caveator.

4. The present writ petition has been filed under Article 227 of the Constitution of India, challenging the impugned judgment and order dated 29.12.2023, passed by the Settlement Officer Consolidation, Udham Singh Nagar, Roorkee Camp in Appeal No.236/117 of 2023, "Binarsi through legal representatives Vs. Tilak Ram and others", and further the judgment dated 29.07.2025, amended order dated 07.08.2025, passed by the learned Director Consolidation/Board of Revenue, Uttarakhand at Dehradun in Revision No.11 of 2023 - 2024. Hence, the present writ petition.

5. Considering the overall facts and circumstances of the case, an interference is being called for in the matter.

6. Admit.

7. Let counter affidavit to be filed within a period of three weeks.

8. List this matter on 27.10.2025.

9. As an interim measure, it is provided that till the next date of listing, the effect and operation of the impugned judgment and order dated 29.12.2023, passed by the Settlement Officer Consolidation, Udham Singh Nagar, Roorkee Camp in Appeal No.236/117 of 2023, "Binarsi through legal representatives Vs. Tilak Ram and others", and further the judgment dated 29.07.2025, amended order dated 07.08.2025, passed by the learned Director Consolidation/Board of Revenue, Uttarakhand at Dehradun in Revision No.11 of 2023 - 2024, shall remain stayed.

10. Stay application (IA No.1/2025) stands disposed of accordingly.

(Ashish Naithani, J.) 15.09.2025 Nitesh/