Gurbaj Singh vs State Of Uttarakhand And Others
2026 Latest Caselaw 2885 UK

Uttarakhand High Court

Gurbaj Singh vs State Of Uttarakhand And Others on 9 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:2548

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       09th APRIL, 2026

       WRIT PETITON NO. 894 of 2026 (M/S)

Gurbaj Singh                                   .....Petitioner

                              Versus

State of Uttarakhand and Others             ....Respondents

Counsel for the Petitioner    : Mr. Mani Kumar, Advocate.

Counsel for the Respondent: Mr. K.S. Mehta, Additional Chief
No.1                        Standing Counsel with Mr. Sudhir
                            Nailwal, Standing Counsel.



Hon'ble Alok Kumar Verma,J.

This Writ Petition has been filed under Article 227

of the Constitution of India with the following prayers:-

"(i) Issue a writ order or direction in the nature of mandamus directing the court of Learned Sub- Divisional Magistrate/Assistant Collector (First Class) Rudrapur, District Udham Singh Nagar to decide the Misc. Case No-01 Year 2023 "Mahanand and Another Vs Gurbaj Singh" which is Application under Order 9 Rule 13 CPC read with Section 151 CPC pending in the proceeding Under Section 143 of U.P Zamidari Abolition and Land Reform Act 1950 which is Case No- 22/49 Year 2021-2022 "Gurbaj Singh vs. State of Uttarakhand" (Annexure No-1) Page No-10 to Page No- expeditiously preferably within a period of two months, otherwise the petitioner shall suffer irreparable loss and injury.

2026:UHC:2548

(ii). Issue any other or further order which this Hon'ble Court deems fit and proper under the facts and circumstances of the case.

(iii). Award the cost of petition."

2. Heard Mr. Mani Kumar, learned counsel for the

petitioner and Mr. K.S. Mehta, learned Additional Chief

Standing Counsel for the respondent no.1.

3. The prayer no.1 has not been opposed by the

respondent no.1.

4. In the facts and circumstances of the case, the

learned Sub-Divisional-Magistrate/ Assistant Collector, Ist

Class, Rudrapur, District Udham Singh Nagar is directed to

make an endeavour to decide the Misc. Case No.01 of 2023,

"Mahanand and Another vs. Gurbaz Singh", filed under

Order IX Rule 13 read with Section 151 of the Code of Civil

Procedure, 1908, as expeditiously as possible, as per law,

but not later than two months from the date of production

of certified copy of this order.

5. The present Writ Petition No.894 of 2026 (M/S)

is disposed of accordingly.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 09.04.2026 Pant