WPMS/375/2026
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Uttarakhand High Court

WPMS/375/2026 on 19 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
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       19.02.2026                        WPMS No.375 of 2026
                                         Hon'ble Alok Kumar Verma, J.

This writ petition has been filed under Article 227 of the Constitution of India with the following prayers :-

"(i) Modify the impugned order dated 30.08.2025 passed by the Civil Judge (Junior Division) in Original Suit No.215 of 2025 "Shyam Singh vs. Roshan Lal and Others", before the Civil Judge (Junior Division), Vikasnagar, Dehradun, whereby the learned Civil Judge declined to grant interim injunction in favour of the petitioner and grant time to respondent No.1 as a caveator to file objection and issue notice to remaining respondents, not to interfere in the peaceful possession of the Suit No.97 of 2025 and to maintain status quo regarding the suit property.

(ii) Issue any other writ/direction as this Hon'ble Court may deem fit in the facts and circumstances of the case.

(iii) Award cost of the Petition to the Petitioners."

2. Ms. Swaleha Hussain, learned counsel for the petitioner.

3. Ms. Swaleha Hussain, Advocate has requested on instructions to permit the petitioner to withdraw the present writ petition with liberty to file afresh with better particulars.

4. The present Writ Petition No.375 of 2026 (M/S) is dismissed as withdrawn granting liberty to the petitioner -Sri Shyam Singh to file a fresh writ petition as prayed, but in accordance with the law.

(Alok Kumar Verma, J.) 19.02.2026

JKJ/Pant