Petitioners vs State Of Uttarakhand And Others
2026 Latest Caselaw 2895 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Others on 9 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.2990 of 2026
                                      Mohd. Safi and Others
                                                                                 --Petitioners
                                                           Versus
                                      State of Uttarakhand and Others
                                                                                 --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Devesh Kandpal, learned counsel for petitioners.

2. Mr. Yogesh Pandey, learned D.A.G. for the State of Uttarakhand.

3. None present for respondent No.7- Gram Panchayat.

4. Learned counsel for petitioners submits that the controversy involved in the present writ petition is squarely covered by judgment passed by Division Bench of this Court dated 16.06.2025 in Writ Petition (M/B) No.350 of 2025 Mohammad Baseer Vs. State of Uttarakhand and Others, and Batch of writ petitions.

5. Learned State Counsel seeks a week's time to go through the aforesaid judgment and to make a statement before this Court as to whether the matter is covered by aforesaid judgment or not.

6. Put up on 18.04.2026.

(Pankaj Purohit, J.) 09.04.2026 PN