Petitioners vs State Of Uttarakhand And Others
2026 Latest Caselaw 2587 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Others on 1 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.706 of 2026
                                      Ganga Pandey and Another
                                                                                  --Petitioners
                                                           Versus
                                      State of Uttarakhand and Others
                                                                                  --Respondents
                                      Hon'ble Pankaj Purohit, J.

Ms. Anju Bhattacharya, learned counsel holding brief of Mr. Vinod Fulara, learned counsel for petitioners, through V.C.

2. Mr. Yogesh Pandey, learned D.A.G. for the State of Uttarakhand/respondent Nos.1, 2 and 4.

3. Mr. Ashish Joshi, learned counsel for respondent No.3, through V.C.

4. The present writ petition has been filed by petitioners for the following reliefs:

A. Direct Respondent No.1 to produce the original lease records before this Hon'ble Court.

B. Issue a writ of mandamus directing the respondents to restore the possession of premises to the petitioners and further compensate the petitioners for the illegal demolition and losses suffered. C. Direct the respondents to provide alternate land/shop to the petitioners in accordance with law.

D. Issue appropriate directions against the respondents for their illegal and arbitrary actions.

5. Respondents are directed to file counter affidavit(s) within four weeks.

6. Put up on 14.05.2026.

(Pankaj Purohit, J.) 01.04.2026 PN