WPMS/2183/2023
2025 Latest Caselaw 4362 UK

Uttarakhand High Court

WPMS/2183/2023 on 16 September, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                               2025:UHC:8245
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                               WPMS/2183/2023
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Abdul Ali and Mr. Bhupesh Kandpal, Advocates for the petitioner.

2. Mr. N.S. Pundir, Deputy Advocate General for the State of Uttarakhand.

3. Learned counsel for the parties are unanimous on the point that the issue raised in this writ petition has been decided in WPMS No. 2165 of 2023 & 2166 of 2023.

4. Accordingly, the writ petition is decided in terms of the judgment dated 09.09.2025 rendered in WPMS No. 2165 of 2023 & 2166 of 2023. Petitioner shall be at liberty to file revision before the State Government within ten days from today and he shall also be at liberty to seek benefit of Section 14 of Limitation Act, as regards time spent by him in pursuing the remedy before this Court.

5. For a period of ten days, no coercive action shall be taken against the petitioner.

(Manoj Kumar Tiwari, J.) 16.09.2025 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131b

CHANDRA b4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D65 3D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.09.17 10:13:13 +05'30'