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Uttarakhand High Court
9 April vs Govind Ballabh Pant Universtiy Of ... on 9 April, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:2553
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No. 851 of 2026
09 April, 2026
Jaswinder Kaur
--Petitioner
Versus
Govind Ballabh Pant Universtiy Of Agriculture And
Technology & another
--Respondents
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Presence:-
Mr. Shubhang Dobhal, learned counsel for the petitioner.
Mr. S.S. Lingwal, learned counsel for the respondents (appeared
through V.C.).
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Hon'ble Pankaj Purohit, J.
The petitioner was granted license for sowing
and harvesting of the crop over the agricultural land
belonging to the respondent-University.
2. The license was granted to the petitioner w.e.f.,
01.06.2024 to 31.05.2027 and the petitioner was
required to pay a total sum of ₹81,23,974/- in five
installments.
3. The installment to be paid by the petitioner is
shown in the chart as under:-
Installment Percentage Due date Installment
amount
1st Installment 30% 22-06-2024 ₹24,37,192/-
2026:UHC:2553
2nd 20% 15-12-2024 ₹16,24,795/-
Installment
3rd 20% 30-04-2025 ₹16,24,795/-
Installment
4th 15% 15-12-2025 ₹12,18,596/-
Installment
5th 15% 30-04-2026 ₹12,18,596/-
Installment
4. Learned counsel for the petitioner submits that
the petitioner has paid the installments time to time
when it fell due.
5. The payment made by the petitioner is also
shown in the chart as under:-
Installme Due date Installment Amount Remaining
nt amount deposited balance
1st 30% 22-06-2024 ₹24,37,192/- ₹24,37,192/- NIL
2nd 15-12-2024 ₹16,24,795/- ₹6,47,589/- Rs.10
20% lakhs
3rd 20% 30-04-2025 ₹16,24,795/- Pending ----
4th 15% 15-12-2025 ₹12,18,596/- Pending ----
2026:UHC:2553
6. The only dispute is with regard to the payment
of the IVth installment to be made by the petitioner
amounting to ₹12,18,596/-. This IVth installment has not
been paid by the petitioner so far while the Vth
installment is required to be paid by 30.04.2026.
7. It is submitted by learned counsel for the
petitioner that the petitioner is ready to make the
payment of the installments due against him after
harvesting of the crop if some breathing time is given to
the petitioner.
8. He further submits that the respondent cannot
stop the petitioner from harvesting the crop as the license
has been granted to the petitioner which is scheduled to
be expired in the year 2027.
9. Per contra, learned counsel for the respondents
submits that the total amount which is due against the
petitioner till date is ₹59,96,155/- apart from Vth
installment i.e., ₹12,18,596/-.
10. Having heard the learned counsel for the
parties and having perused the record of the case, this
Court is of the view that the amount which is shown due
against the petitioner appears to be exorbitant in view of
the fact that the IVth installment (15%) which the
petitioner has to pay is ₹12,18,596/- and the Vth
installment (15%) which has to be paid by the petitioner
by 30.04.2026 is ₹12,18,596/-.
2026:UHC:2553
11. It appears that the amount which has been
stated by learned counsel appearing for the respondent-
University appears to be mis-calculated as this cannot be
four times of the amount as per the installments. Further
if harvesting is not allowed to the petitioner, the entire
crop would be destroyed. That will not be in the interest
of any of the parties.
12. In this view of the matter, respondent-
University is directed to permit the petitioner to harvest
the crop. Petitioner shall deposit the IVth and Vth
installment as per the original license fee calculated, by
30th September, 2026, after harvesting the crop along
with late fees and interest, if any, as prescribed under
the license.
13. Accordingly writ petition stands disposed of in
the above terms.
(Pankaj Purohit, J.)
09.04.2026
AK
