WPMS/329/2026
2026 Latest Caselaw 1034 UK

Uttarakhand High Court

WPMS/329/2026 on 13 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      13.02.2026                        WPMS No. 329 of 2026
                                        Hon'ble Alok Kumar Verma, J.

An Original Suit (O.S. No. 1 of 2023) was filed by the respondent for perpetual injunction. An Application for temporary injunction was filed by the plaintiff. On 06.11.2025, learned Civil Judge (Senior Division), Vikasnagar, District Dehradun directed the parties to maintain status quo over the suit property. Aggrieved by the said order, the plaintiff filed a Miscellaneous Civil Appeal (No.13 of 2025). Learned Additional District Judge, Vikasnagar, Dehradun by the impugned order dated 15.01.2026, has allowed the appeal and restrained the petitioners-defendants from taking possession of the suit property and evicting the respondent-plaintiff. Hence, the present petition under Article 227 of the Constitution of India.

2. Heard Mr. Abhishek Verma, learned counsel for the petitioner and Mr. Ajay Joshi, learned counsel for the caveator / respondent.

3. On the request of both the parties, list on 19.02.2026.

(Alok Kumar Verma, J.) 13.02.2026 Shiv/