WPMS/299/2026
2026 Latest Caselaw 1075 UK

Citation : 2026 Latest Caselaw 1075 UK
Judgement Date : 16 February, 2026

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Uttarakhand High Court

WPMS/299/2026 on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                          WPMS No.299 of 2026
                                          Hon'ble Pankaj Purohit, J.

Mr. S.K. Mandal, learned counsel for the petitioner.

2. Mr. Anil Dabral, learned Additional C.S.C. along with Mr. Suyash Pant, learned Standing Counsel for the State/respondent nos.1 & 2.

3. Ms. Monika Pant, learned counsel for respondent no.3 (appeared through V.C.).

4. Today, the matter is listed on impleadment application (IA No.2/2026) whereby the petitioner wants to implead "Robert Sachdeva, S/o Inderjeet Sachdeva, R/o Hira Nagar, Haldwani, Nainital, Uttarakhand- 263139, Fatehpur Range Civil Township, Haldwani- 263139" as respondent no.10 to the writ petition being the subsequent purchaser.

5. The said application is not opposed by learned State Counsel as well as learned counsel appearing for respondent no.3.

6. Accordingly, the impleadment application is allowed.

7. Let necessary impleadment be incorporated by supplying amended memo of parties during the course of the day.

8. Put up on 17.02.2026 as fresh.

(Pankaj Purohit, J.) 16.02.2026 AK