Unknown vs State Of Uttarakhand & Others
2026 Latest Caselaw 1250 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand & Others on 19 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.386 of 2026
                                  Madarsa Saklaniya
                                                                                                ....Petitioner

                                                                           Vs.
                                  State of Uttarakhand & others

                                                                                            ......Respondents
                                  Hon'ble Pankaj Purohit, J.

Mr. Faizan Ali, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State.

3. This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a writ of mandamus to permanently unseal the premises of the petitioner's Madarsa Saklaniya situated at Village Gujjar Basti, Post Dhanpura, Tehsil Haridwar, District Haridwar on his giving an undertaking to the respondent-Authority that in future petitioner will not operate Madarsa in-question without due recognition by the State under the rules and regulations.

5. At the outset, learned counsel for the petitioner submits that his case is covered by the judgment and order of the Co-ordinate Bench dated 26.08.2025 in WPMS No.835 of 2025, Madarsa Inamul Ulum Society Vs. State of Uttarakhand and others, and batch of writ petitions.

6. Learned counsel for the State does not dispute the contention made by learned counsel for the petitioner that the matter is covered by the aforesaid judgment.

7. Accordingly writ petition stands disposed of in light of aforesaid judgment and order.

(Pankaj Purohit, J.) 19.02.2026 AK