Zia Uddin & Others ......Petitioners vs Union Of India & Others
2026 Latest Caselaw 1457 UK

Uttarakhand High Court

Zia Uddin & Others ......Petitioners vs Union Of India & Others on 24 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                            COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.1783 of 2022
                                                Zia Uddin & others                                                         ......Petitioners

                                                                                Versus
                                                Union of India & others
                                                                                                                      .....Respondents
                                                Hon'ble Pankaj Purohit, J.

Mr. Mukesh Kumar Kaparuwan, learned counsel for the petitioners.

2. Mr. Ganesh Kandpal, learned Deputy Advocate General for the State.

3. Ms. Shazia Parveen, learned counsel holding brief of Mr. Parikshit Saini, learned counsel for respondent no.10.

4. None present for the respondent-Union of India.

5. Counter affidavit has been filed by the respondent/State along with interim order vacation application (IA No.5/2023). The same is taken on record.

6. Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder affidavit to the counter affidavit filed by respondent/State.

7. Interim order dated 27.07.2022 is extended till the next date of listing.

8. Interim order extension application (IA No.6/2026) stands allowed accordingly.

9. List on 20.04.2026.

10. Respondents who have not filed the counter affidavit may file in between.

(Pankaj Purohit, J.) 24.02.2026 AK