WPMS/391/2026
2026 Latest Caselaw 1251 UK

Uttarakhand High Court

WPMS/391/2026 on 19 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
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      19.02.2026                        WPMS No.391 of 2026
                                        Hon'ble Alok Kumar Verma, J.

A Restoration Application was filed by the petitioner for setting aside the ex- parte order dated 28.03.2000, passed by the learned Sub-Divisional-Magistrate/ Assistant Collector, Ist Class, Laksar, District Haridwar. The Restoration Application was filed along with an application under Section 5 of the Limitation Act, 1963. The Restoration Application and the Delay Condonation Application were dismissed vide judgment dated 29.07.2003. A Revision (No.14 of 2003-04) was filed by the petitioner. The said revision has been dismissed vide judgment dated 27.10.2025, passed by learned Additional Commissioner Garhwal Mandal, Pauri Camp, Dehradun. Hence, the present writ petition.

2. Heard Mr. Nikhil Singhal, learned counsel for the petitioner.

3. Mr. Nikhil Singhal, Advocate, submitted that the petitioner was not well from 18.03.2000 to 22.04.2002. The medical papers were filed by the petitioner.

4. Notice is being issued to the respondents. Steps to be taken within three days.

5. List on 02.04.2026.

(Alok Kumar Verma, J.) 19.02.2026

JKJ/Pant