CLCON/36/2026
2026 Latest Caselaw 1202 UK

Uttarakhand High Court

CLCON/36/2026 on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                       Office Notes,
                    reports, orders or
ASL.                 proceedings or
          Date                                        COURT'S OR JUDGES'S ORDERS
 No                   directions and
                    Registrar's order
                     with Signatures
       18.02.2026                        CLCON No.36 of 2026
                                         Hon'ble Alok Kumar Verma, J.

This petition has been filed under the Contempt of Courts Act, 1971 (in short, "Act, 1971"). The petitioner has prayed for action under the Act, 1971 against the respondent in respect of the order dated 12.12.2025, passed by the Hon'ble Division Bench in WPCRL No.1678 of 2025. By the said order, demolition action has been stayed till the passing of the winter season.

2. Heard Mr. (Dr.) K.H. Gupta, learned counsel for the petitioner.

3. Mr. K.H. Gupta, Advocate submitted that the respondent no.1 had full knowledge of the stay order dated 12.12.2025 and despite of the same, wilfully and deliberately, he directed to take demolition exercise against the petitioner through his letter dated 16.01.2026 (Annexure No.2) .

4. It is prima facie case of wilful disobedience of the order dated 12.12.2025.

5. Notice is being issued to the respondent no.1. The respondent no.1 is directed to appear through video conferencing before this Court on 10.03.2026 at 10.30 a.m. and clarify why proceedings should not be initiated against him for committing the contempt of Court.

6. Mr. K.H. Gupta, Advocate has sought three days' time to take steps.

7. Time is granted.

8. List on 10.03.2026 at 10.30 a.m.

(Alok Kumar Verma, J.) 18.02.2026

JKJ/Pant