Uttarakhand High Court
WPMS/2114/2025 on 23 September, 2025
Office Notes, reports,
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orders or proceedings
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Date or directions and COURT'S OR JUDGE'S ORDERS
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Registrar's order with
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Signatures
WPMS No. 2114 of 2025
Hon'ble Ashish Naithani, J.
Mr. Nagesh Aggarwal, learned counsel for the Petitioner.
2. Ms. Anjali Bhargava, learned counsel for Respondent No. 1.
3. Mr. Sudhir Nailwal, learned Standing Counsel for the State of
Uttarakhand.
4. The present Writ Petition under Article 227 of the Constitution
of India has been filed with the following prayer:
"(i) Issue a writ, order or direction in the nature of certiorari
as to quash the judgment and order dated 26.12.2024
passed by the Court of Deputy Director of consolidation in
Chakbandi Revision no. 85 of 2022-23 Vikram Singh vs. Gaon
Sabaha Toda Kalyanpur (Annexure 7 to this writ petition) and
also judgment and order dated 20.02.2023 passed by the
Settlement Officer Consolidation, Roorkee, Haridwar in Appeal
No. 344 of 2022-23 (Annexure No. 5 to this writ petition), and
also the judgment and order dated 09.11.2005 and
12.03.2018 (Annexure 2 to this writ petition) passed by the
Consolidation Officer in consolidation case no. 434 under
Section 9 of the consolidation Act.
(ii) Issue a writ, order or direction directing the concerned
authority to decide the petitioner's original application under
Section 122-B (4F) of the U.P. Zamindari Abolition and Land
Reforms Act, 1950 afresh on merits, after affording the
petitioner full opportunity of hearing and evidence."
5. A Interim Relief Application (Paper No. 41, I.A. No. 01 of
2025) has also been filed, praying that during the pendency of the
present Writ Petition, the effect and operation judgment and order
dated 26.12.2024 passed by the Court of Deputy Director of
consolidation in Chakbandi Revision no. 85 of 2022-23 Vikram Singh
vs. Gaon Sabaha Toda Kalyanpur (Annexure 7 to this writ petition)
and also judgment and order dated 20.02.2023 passed by the
Settlement Officer Consolidation, Roorkee, Haridwar in Appeal No.
344 of 2022-23 (Annexure No. 5 to this writ petition), and also the
judgment and order dated 12.03.2018 (Annexure 2 to this writ
petition) passed by the Consolidation Officer in consolidation case
no. 434 under Section 9 of the consolidation Act may be stayed.
6. Admit.
7. Considering the facts and circumstances of the case, it is
directed that, as an interim measure, till the next date of listing, the
effect and operation of the judgment and order dated 26.12.2024
passed by the Court of Deputy Director of consolidation in
Chakbandi Revision No. 85 of 2022-23, "Vikram Singh vs. Gaon
Sabaha Toda Kalyanpur" (Annexure 7 to this writ petition) and also
judgment and order dated 20.02.2023 passed by the Settlement
Officer Consolidation, Roorkee, Haridwar in Appeal No. 344 of 2022-
23 (Annexure No. 5 to this writ petition), and also the judgment and
order dated 12.03.2018 (Annexure 2 to this writ petition) passed by
the Consolidation Officer in consolidation case no. 434 under Section
9 of the consolidation Act , shall remain stayed.
8. The Interim Relief Application stands disposed of accordingly.
9. List this case on 27.10.2025.
10. In the meantime, counter affidavit, if any, be filed.
(Ashish Naithani, J.)
23.09.2025
Shiksha
