WPMS/875/2026
2026 Latest Caselaw 2878 UK

Uttarakhand High Court

WPMS/875/2026 on 9 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                             COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      09.04.2026                       WPMS No.875 of 2026
                                       Hon'ble Alok Kumar Verma, J.

This writ petition has been filed challenging the order dated 28.02.2026, passed by the learned Civil Judge (Senior Division), Dehradun in Original Suit No.113 of 2026, "Abid Beg vs. Rajesh Makin and Others", whereby the learned trial court has declined to grant an ad-interim injunction to the petitioner-plaintiff.

2. Heard Mr. Ramji Srivastava, learned counsel for the petitioner.

3. Mr. Ramji Srivastava, Advocate has contended that a compromise decree dated 29.11.2018 was passed in Original Suit No.249 of 2014, "Yunus Beg vs. Ramesh Makin and Others". The petitioner-plaintiff, aged about 62 years, is the son of the Late Yunus Beg. In violation of the said compromise, the respondent nos.1 to 9 have executed registered sale-deeds in favour of the respondent nos.10 to 18, whereas the petitioner-plaintiff also has an interest in the said properties (suit properties).

4. Admit.

5. Notice is being issued to the respondents. Steps to be taken within a week by all permissible modes.

6. List on 28.05.2026. The parties are restrained to create any third party interest over the suit property fill further order.

                              (Alok Kumar Verma, J.)
JKJ/Pant                             09.04.2026