Gopal Singh And Another ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Gopal Singh And Another ... vs State Of Uttarakhand And Others on 10 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:2609

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                      10th APRIL, 2026

        WRIT PETITON NO.860 of 2026 (M/S)

Gopal Singh and Another                          .....Petitioners

                              Versus

State of Uttarakhand and Others                  ....Respondents

Counsel for the Petitioners   :       Mr. M.S. Pal, Senior Advocate
                                      assisted by Mr. Bhupendra
                                      Singh Bhandari, Advocate.

Counsel for the Respondents :         Mr. Ghanshyam Joshi, Addl.
                                      Chief 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 respondent No. 2 to expedite the hearing of pending Revision No. 15 of 2026 "Gopal Singh & another vs. State" as early as possible and further direct the respondent No.3 not to execute the impugned order dated 24.02.2026 passed by him in Case No. 51/01 year 2023-24 under Government Grant Act "State vs. Sri Lal Singh & others" till the disposal of the petitioners stay application filed along with the Revision; otherwise the petitioners shall suffer irreparable loss and injury, which cannot be compensated by any means. Annexure No. 3 Page

19. (II) Pass any such other further orders or directions, which are just and proper in the facts of the case.

Amended prayer : Petitioners are pressing only prayer for expedite."

2026:UHC:2609

2. Heard Mr. M.S. Pal, learned Senior Advocate

assisted by Mr. Bhupendra Singh Bhandari, learned

counsel for the petitioners and Mr. Ghanshyam Joshi,

learned Additional Chief Standing Counsel for the

respondents.

3. Mr. M.S. Pal, Senior Advocate, on instructions,

submitted that the petitioners are only pressing the

prayer to direct the Commissioner, Kumaon Division,

District Nainital to decide the Revision No. 15 of 2026.

4. The said request has not been opposed by Mr.

Ghanshyam Joshi, Additional Chief Standing Counsel for

the respondents.

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

Commissioner, Kumaon Division, District Nainital is

directed to expedite the hearing of Revision No. 15 of

2026, "Gopal Singh and Another Vs. State of

Uttarakhand" and decide the same as expeditiously as

possible, as per law, without granting any unnecessary

adjournment to either party.

6. The present Writ Petition (WPMS No.860 of 2026)

is disposed of accordingly.

7. It is made clear that this Court has not expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 10.04.2026 Shiv/