Madarsa Faizul Uloom vs State Of Uttarakhand
2026 Latest Caselaw 1135 UK

Uttarakhand High Court

Madarsa Faizul Uloom vs State Of Uttarakhand on 17 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                                  2026:UHC:1007

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                                  WPMS No.357 of 2026
                                  Madarsa Faizul Uloom                            ...........Petitioner
                                                                Vs.
                                  State of Uttarakhand
                                  and others                                ...........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Shariq Khurshid, Advocate for the petitioner.

2. Mr. Suyash Pant, S.C. for the State.

3. Mr. Davesh Bishnoi, Advocate for respondent no.2.

4. This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a writ of mandamus to permanently unseal the premises of the petitioner's Madarsa/Maktab situated at Mohalla Alli Khan, Kashipur, District-Udham Singh Nagar on his giving an undertaking to the respondent-Authority that in future petitioner will not operate Madarsa in-question without due recognition by the State under the rules and regulations.

5. At the outset, learned counsel for the petitioner submits that his case is covered by the judgment and order of the Co-ordinate Bench dated 26.08.2025 in WPMS No.835 of 2025, Madarsa Inamul Ulum Society Vs. State of Uttarakhand and others, and batch of writ petitions.

6. Learned counsel for the State does not dispute the contention made by learned counsel for the petitioner that the matter is covered by the 2026:UHC:1007

aforesaid judgment.

7. Accordingly writ petition stands disposed of in light of aforesaid judgment and order.

(Pankaj Purohit, J.) 17.02.2026 SK