Shiv Shankar Yadav vs Union Of India & Others
2026 Latest Caselaw 1154 UK

Uttarakhand High Court

Shiv Shankar Yadav vs Union Of India & Others on 17 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                          WPMS No.314 of 2026
                                          Shiv Shankar Yadav                                          ....Petitioner

                                                                                       Vs.
                                          Union of India & others
                                                                                                    ......Respondents

                                          Hon'ble Pankaj Purohit, J.

Mr. Shiv Shankar Yadav, petitioner in-person.

2. Mr. Atul Bhatt, learned counsel for the Union of India/respondent no.1.

3. Mr. N.S. Pundir, learned Deputy Advocate General for the State/respondent nos.2 to 6.

4. In this writ petition, vide order dated 12.02.2026, State Counsel was directed to seek instructions in the matter.

5. Today, learned Deputy Advocate General is ready with the instructions, which are taken on record. On the basis of the instructions, it has been submitted that the ground taken by the petitioner that he has not been issued any notice to generate the Unique Identification Number (UIN) by the respondent-District Magistrate is incorrect, inasmuch as the respondent-District Magistrate has published notices to the general public in daily newspapers, i.e., Amar Ujala, Dainik Jagran, and Hindustan, in February, 2018 and November, 2025.

6. It has also been brought to the notice of the Court by the learned Deputy Advocate General that the Unique Identification Number (UIN) portal has now been closed

by respondent no. 1; therefore, at this stage, the respondent-District Magistrate is helpless to generate the UIN number.

7. However, there are no instructions as to whether a personal notice has been sent to the petitioner. Since the issue as to whether the petitioner is required to be issued a personal notice in respect of the arms licence he was holding for the purpose of generation of the Unique Identification Number (UIN) is required or not is a question which can be decided after due deliberation in the matter, therefore, the respondent(s) are directed to file counter affidavit(s) within six weeks.

8. List on 08.04.2026.

9. Interim order dated 12.02.2026 is extended till the next date of listing.

(Hon'ble Pankaj Purohit, J.) 17.02.2026 AK