Executive Engineer vs Kamlesh S/O Shri D. Patel
2026 Latest Caselaw 1352 UK

Uttarakhand High Court

Executive Engineer vs Kamlesh S/O Shri D. Patel on 23 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                       2026:UHC:1170

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    23rd FEBRUARY, 2026
            WRIT PETITION NO. 2230 of 2023 (M/S)

Executive Engineer, Electricity Distribution Division, Nainital
District Nainital                            .....Petitioner

                             Versus

Kamlesh S/o Shri D. Patel                          .....Respondent


Counsel for the Petitioner   :   Mr. Tapan Singh, Advocate.
Counsel for the Respondent   :       Mr. M.K. Ray, Advocate.


Hon'ble Alok Kumar Verma,J.

The present Writ Petition has been filed under

Article 227 of the Constitution of India with the following

prayers:-

"(i) Issue a writ, order or direction in the nature of certiorari, quashing the impugned judgment dated 28.04.2023 passed by learned CGRF Haldwani, District Nainial (Annexure No.13 to this Writ Petition).

(ii) Issue any other relief, which this Hon'ble Court may deem fit and proper in the circumstances of the case be passed in favour of the petitioner.

(iii) Cost of the petition be awarded in favour of the petitioner."

2. Heard Mr. Tapan Singh, learned counsel for the

petitioner and Mr. M.K. Ray, learned counsel for the

respondent.

3. Learned counsel for both the parties submitted

that the present matter was referred for mediation. The

disputes have been settled before the Mediator Shruti Joshi,

Advocate.

2026:UHC:1170

4. Mr. Surendra Kumar Sahgal, the Executive

Engineer, Electricity Distribution Division and Mr. Rakesh

Kumar Gupta, Power of Attorney Holder of the respondent

Kamlesh are present in-person before this Court. Mr.

Rakesh Kumar Gupta has received a cheque (Cheque

No.28904) dated 23.02.2026 of Rs.5,00,556/- (Rupees five

lakh five hundred fifty six) from Mr. Surendra Kumar

Sahgal, the Executive Engineer, Electricity Distribution

Division, Nainital.

5. Learned counsel for both the parties have

requested to decide the present writ petition in terms and

conditions of the settlement, recorded by the mediator in

Mediation Case No.48 of 2026, "Executive Engineer,

Electricity Distribution Division vs. Kamlesh".

6. The present writ petition is decided in terms and

conditions of the Settlement, recorded by the mediator on

13.02.2026.The report of the Mediator dated 13.02.2026

shall form part of this order.

___________________ ALOK KUMAR VERMA, J.

Date: 23.02.2026 Pant/