Hukum Singh vs District Magistrate And Others
2026 Latest Caselaw 2713 UK

Citation : 2026 Latest Caselaw 2713 UK
Judgement Date : 6 April, 2026

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Uttarakhand High Court

Hukum Singh vs District Magistrate And Others on 6 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3684 of 2025
                                  Hukum Singh                                               ............Petitioner
                                                              Vs.
                                  District Magistrate and others                           ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Sagar Kothari, learned counsel for the petitioner.

2. Mr. B.S. Koranga, learned B.H. for the State/respondent no.1 to 3 and 5.

3. Mr. K.K. Tiwari, learned counsel for respondent no.4.

4. This writ petition has been filed by the petitioner on the premise that the loan was advanced to the respondent nos.6 to 8 under some Government scheme by the respondent nos.2, 4 and 5 for construction of hotel, restaurant and tent house colony in the year 2011-12.

5. It is grievance of the petitioner that nothing has been done on this side and the loan has never been utilized by respondent nos.5 to 7 which according to the petitioner has been confirmed in the report/spot inspection conducted by the respondents except grabbing the subsidy given in those loans.

6. Be that as it may, the petitioner has no locus to maintain the present writ petition and that too against respondent nos.6 to 8. This is not a Public Interest Litigation. Petitioner has no locus to file such a writ petition. He may maintain the P.I.L, if so advised.

7. This Court is not inclined to interfere in the matter.

8. Accordingly writ petition stands dismissed in limine.

(Pankaj Purohit, J.) 06.04.2026 SK