Ram Singh vs Shri Hari Ram And Another
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Uttarakhand High Court

Ram Singh vs Shri Hari Ram And Another on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:2679

  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       16TH APRIL, 2026

       WRIT PETITON NO. 493 of 2025 (M/S)

Ram Singh                                          ....Petitioner

                             Versus

Shri Hari Ram and Another                        ....Respondents


Counsel for the Petitioner    :       Mr. Arun Pratap Shah,
                                      Advocate.
Counsel for the Respondent : Mr. Sagar Kothari,
No.1                         Advocate.

Hon'ble Alok Kumar Verma,J.

An Application (Miscellaneous Case

No.39 of 2023, "Ram Singh vs. Hari Ram") was

filed by the petitioner under Section 47 of the

Code of Civil Procedure, 1908. The said

Application was dismissed on 01.12.2023. A Civil

Revision (No.6 of 2024, "Shri Ram Singh vs. Shri

Hari Ram and Another") has been filed

challenging the order dated 01.12.2023.

Learned Additional District Judge, Vikasnagar,

Dehradun stayed the operation of the order

dated 15.02.2024, whereby the demolition order

was passed. The revisionist (petitioner) moved

2026:UHC:2679

adjournment applications again and again,

therefore, the stay order was vacated by the

learned revisional court on 29.01.2025. Hence,

the present writ petition has been filed under

Article 227 of the Constitution of India.

2. Heard Mr. Arun Pratap Shah, learned

counsel for the petitioner and Mr. Sagar Kothari,

learned counsel for the respondent no.1.

3. Mr. Arun Pratap Shah, learned counsel

for the petitioner and Mr. Sagar Kothari, learned

counsel for the respondent no.1 have requested

on instructions to dispose of the present writ

petition by directing the learned revisional court

to decide the Civil Revision (No.6 of 2024)

within four weeks' and meanwhile, the stay

order may continue.

4. On the request of both the parties, the

present writ petition is disposed of by directing

the learned revisional court to decide the Civil

Revision (No.6 of 2024), as expeditiously as

possible, as per law, but not later than four

2026:UHC:2679

weeks' from the date of production of certified

copy of this order.

5. The demolition order shall be stayed till

disposal of the Civil Revision (No.6 of 2024).

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ Date: 16.04.2026 ALOK KUMAR VERMA, J. Pant/