WPMS/337/2026
2026 Latest Caselaw 1036 UK

Citation : 2026 Latest Caselaw 1036 UK
Judgement Date : 13 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

WPMS/337/2026 on 13 February, 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
                   Registrar's order
                    with Signatures
      13.02.2026                        WPMS No.337 of 2026
                                        Hon'ble Alok Kumar Verma, J.

A Restoration Application was filed along with Delay Condonation Application by the respondent no.1 to restore the Case No.12/ 2013-14. Delay Condonation Application and Restoration Application were allowed by the Collector, Dehradun on 07.01.2026. A Revenue Revision (No. 40/2025-26), "Khalid Azeez alias Mohd. Khalid vs. Mohd. Salim and Others", was filed. The said revision has been dismissed vide judgment dated 03.02.2026, passed by Board of Revenue, Uttarakhand, Dehradun. Hence, the present writ petition under Article 227 of the Constitution of India.

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

3. Mr. Neeraj Garg, Advocate submitted that the present writ petition under Article 227 of the Constitution of India is not maintainable.

4. On the joint request, list on 11.03.2026.

(Alok Kumar Verma, J.) 13.02.2026

JKJ/Pant