Unknown vs Senior Section Engineer/Work And ...
2026 Latest Caselaw 2915 UK

Uttarakhand High Court

Unknown vs Senior Section Engineer/Work And ... on 10 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.906 of 2026
                                      Ajaj Hasan
                                                                                 --Petitioner
                                                           Versus
                                      Senior Section Engineer/Work and Others
                                                                        --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Gaurav Kandpal, learned counsel for petitioner.

2. Mr. D.C.S. Rawat, learned counsel for respondent Nos.1 and 2.

3. Mr. N.K. Papnoi, learned Standing Counsel for the State of Uttarakhand/ respondent No.3.

4. Mr. B.D. Pande, learned counsel for respondent No.4-Nagar Palika Parishad, Ramnagar.

5. By means of the present writ petition, petitioner has challenged the impugned communication dated 21.02.2026 issued by respondent No.2, whereby, petitioner has been directed to pay enhanced rent within seven days or vacate the shop in- question (Annexure No.8) and further other ancillary reliefs.

6. Learned counsel for petitioner submits that petitioner is paying charges of the aforesaid shop in-question to respondent No.4-Nagar Palika Parishad Ramnagar. Although it is also admitted that earlier shop in-question was leased out to grandfather of petitioner by the Railway Department. He further submits that there is eminent threat that respondent No.2 can evict the petitioner from shop in-question.

7. Respondents are directed to file counter affidavit(s) within four weeks.

8. Put up on 18.05.2026.

9. Till the next date of listing, petitioner shall not be evicted from the shop in- question.

(Pankaj Purohit, J.) 10.04.2026 PN