Mashoof Ali Khan And Anr. --Petitioners vs State Of Uttarakhand And Ors
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Uttarakhand High Court

Mashoof Ali Khan And Anr. --Petitioners vs State Of Uttarakhand And Ors on 19 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                2026:UHC:1105
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                                      WPMS No.2972 of 2024
                                      Mashoof Ali Khan and Anr.       --Petitioners
                                                           Vs.
                                      State of Uttarakhand and Ors. --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. M.S. Bhandari, learned counsel for petitioners.

2. Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga, learned Brief Holder for State of Uttarakhand/respondent Nos.1-3.

3. Learned counsel for petitioners press amendment application (IA/10/2025).

4. Objections were called from learned State Counsel and the same has been filed by learned State Counsel along with delay condonation application. Delay in filing the objection is condoned. Delay Condonation Application (IA/11/2025) made therefor, is allowed. Objection is taken on record.

5. Learned counsel for petitioners wants to incorporate prayer clause(vi) and (vii) and certain facts in the body of writ petition by way of amendment application.

6. It is objection of the learned State Counsel that the writ petition was directed against auction notice dated 19.10.2024, which has since been withdrawn by the State Government, thus, the writ petition has rendered infructuous.

7. He further submits that the petitioners may challenge those orders, for which amendment application is filed, in separate 2026:UHC:1105

proceedings, if required.

8. This Court finds favour with the submission made by learned State Counsel. Writ petition has rendered infructuous by withdrawing the auction notice dated 19.10.2024, therefore, there is no point in pursuing the present writ petition any further.

9. In view of the above, the amendment application (IA/10/2025) is rejected.

10. Accordingly, the present writ petition is dismissed as infructuous. However, petitioners are at liberty to challenge those orders, which they want to challenge through amendment application, by way of a separate proceeding.

11. Pending application(s), if any, stands disposed of.

(Pankaj Purohit, J.) 19.02.2026 PN