Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2990 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 15 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.855 of 2026
                                      Shiv Kumar
                                                                                 --Petitioner
                                                           Versus
                                      State of Uttarakhand and Others
                                                                                 --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Narendra Bali, learned counsel for petitioner.

2. Mr. Yogesh Pandey, learned D.A.G. for the State of Uttarakhand/respondent Nos.1 to 4.

3. Petitioner has filed the present writ petition seeking a writ in the nature of certiorari quashing the order dated 14.01.2026 passed by respondent No.2- District Magistrate, Haridwar (Annexure No.10 to the writ petition), whereby, the application/representation of the petitioner was rejected and further a direction to respondents to release/de-seal the revenue records pertaining to Khasra No.4/14/1 and 4/14/2 of village Devpur Ahatmal, Tehsil and District Haridwar and to decide the representation in compliance of the orders passed by this Court twice i.e. 06.10.2016 & 12.09.2025 respectively.

4. It is informed by learned State Counsel that the records have been sealed in connection of the criminal case registered against forest department, in which the accused has been acquitted, but the appeal thereagainst is still pending before this Court.

5. In this view of the matter, without knowing the case of respondents-State, order cannot be passed.

6. Learned State Counsel may file counter affidavit within four weeks.

7. Put up on 21.05.2026.

(Pankaj Purohit, J.) 15.04.2026 PN