Gurbaj Singh vs State Of Uttarakhand And Others
2026 Latest Caselaw 2886 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:2550

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

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

       WRIT PETITON NO. 897 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. Ghanshyam Joshi, Additional
No.1                        Chief Standing Counsel.

Counsel for the Respondent : Mrs. Anjali Bhargava, Advocate.
No.6



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 Revenue Case No-22/31 Year 2016-2017 Under Section 176 of U.P Zamidari Abolition and Land Reform Act, 1950 "Gurbaj Singh vs. Jagdish Chand and Others" (Annexure No-1) Page No- to Page No- expeditiously preferably within a period of two months, otherwise the petitioner shall suffer irreparable loss and injury.

2026:UHC:2550

(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, Mr. Ghanshyam Joshi, learned Additional

Chief Standing Counsel for the respondent no.1 and

Mrs. Anjali Bhargava, learned counsel for the

respondent no.6.

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

respondent no.1 and the respondent no.6.

4. Having heard, the learned Sub-Divisional-

Magistrate/ Assistant Collector, Ist Class, Rudrapur,

District Udham Singh Nagar is directed to make an

endeavour to expedite the proceedings of the Revenue

Case No.22/31 of the year 2016-2017, "Gurbaj Singh

vs. Jagdish Chand and Others", filed under Section 176

of the Uttar Pradesh Zamindari Abolition and Land

Reforms Act, 1950 (as applicable in the State of

Uttarakhand), and decide the same as expeditiously as

possible, as per law, but not later than three months

from the date of production of certified copy of this

order.

5. The present Writ Petition No.897 of 2026

(M/S) is disposed of accordingly.

2026:UHC:2550

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