WPMS/696/2019
2026 Latest Caselaw 1196 UK

Uttarakhand High Court

WPMS/696/2019 on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                           COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      18.02.2026                       Restoration Application (MCC No.14108 of 2025)
                                       Delay Condonation Application (IA No.14109 of 2025)
                                       in
                                       Recall Application (MCC No.14105 of 2022)
                                       Delay Condonation Application (IA No.14106 of 2022)
                                       in
                                       WPMS No.696 of 2019
                                       Hon'ble Alok Kumar Verma, J.

The applicant in the recall application and the private respondents were not present on 03.10.2024.

2. Learned Brief Holder for the respondent no.3 was present.

3. The delay condonation application was dismissed for want of prosecution and consequent to it, the Recall Application (MCC No.14105 of 2022) was also dismissed.

4. The present recall application has been filed to recall the order dated 03.10.2024.

5. Heard Mr. B.D. Pande, learned counsel for the applicant, Mr. B.S. Koranga, learned counsel for the private respondents, Mr. Sudhir Kumar Nailwal, learned Standing Counsel for the State/respondent and Mrs. Anjali Bhargava, learned counsel for the respondent/ Gram Sabha.

6. Perused and gone through the record.

7. In the interest of justice, the delay condonation application is allowed, but on the cost of Rs.5,000/-. The delay is condoned.

8. The Restoration Application (MCC No.14108 of 2025) is allowed. The order dated 03.10.2024 is recalled. The recall application and the delay condonation application are restored to original numbers.

9. On the request of learned counsel for the parties, list on 01.04.2026 for hearing on the Delay Condonation Application (IA No.14106 of 2022) and Recall Application (MCC No.1405 of 2022).

10. The said cost shall be deposited with the High Court Advocates Welfare Fund within ten days' from today.

(Alok Kumar Verma, J.) 18.02.2026 Pant/