WPMS/337/2026
2026 Latest Caselaw 2986 UK

Uttarakhand High Court

WPMS/337/2026 on 15 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
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SL.                 proceedings or
         Date                                              COURT'S OR JUDGES'S ORDERS
No                   directions and
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      15.04.2026                        WPMS No. 337 of 2026
                                        Hon'ble Alok Kumar Verma, J.

Mr. Ramji Shrivastava, learned counsel for the petitioner and Mr. Neeraj Garg, learned counsel for the respondent nos. 1 to 5.

2. Mr. Neeraj Garg, Advocate, has submitted that the petitioner sold the property-in-question on 02.06.2025. Despite having no personal interest in the property-in-question, the petitioner has challenged the order dated 07.01.2026, passed by Collector Dehradun in Miscellaneous Case No. 4 of 2018-19 (Suit No. 12 of 2013-14), "Mohd. Salim Vs. Khalid Azeez"

and the judgment dated 03.02.2026, passed by

of 2025-26, "Khalid Azeez Vs. Mohd. Salim and Others".

3. Mr. Ramji Shrivastava, Advocate, submitted that the submissions of Mr. Neeraj Garg, Advocate, are against the actual facts of the case. He has sought two days' time to file an additional affidavit.

4. Time is granted.

5. List on 23.04.2026 under the same head.

(Alok Kumar Verma, J.) 15.04.2026 Shiv/