Najeer Ahamad vs State Of Uttarakhand And Ors
2026 Latest Caselaw 1197 UK

Uttarakhand High Court

Najeer Ahamad vs State Of Uttarakhand And Ors on 18 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                     COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.2512 of 2025
                                      Najeer Ahamad                               --Petitioner
                                                           Vs.
                                      State of Uttarakhand and Ors. --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. I.D. Paliwal, learned counsel for petitioner.

2. Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash Pant, learned Standing Counsel and Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand.

3. Mr. Lalit Sharma, learned Deputy Solicitor General for Union of India-respondent No.5/ I.T.B.P.

4. Mr. Bhagwat Mehra, learned counsel for respondent No.6-Cantonment Board.

5. Mr. Rahul Consul, learned counsel for respondent/MDDA.

6. Counter affidavit filed by respondent No.5-I.T.B.P. is taken on record. Misc. Applications (IA/3/2026) made therefor, is allowed.

7. Supplementary affidavit filed by petitioner is taken on record.

8. Learned counsel for respondent- Cantonment Board and respondent-MDDA prays for and is granted three weeks' time to file counter affidavit(s).

9. Put up on 23.03.2026.

10. Interim order dated 27.08.2025 is extended till then.

(Pankaj Purohit, J.) 18.02.2026 PN