T.S. Payal vs State Of Uttarakhand And
2026 Latest Caselaw 1523 UK

Uttarakhand High Court

T.S. Payal vs State Of Uttarakhand And on 25 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
                   Registrar's order
                    with Signatures
      25.02.2026                        CLCON NO. 50 of 2026
                                        Hon'ble Alok Kumar Verma, J.

This contempt petition has been filed alleging wilful disobedience of the Order dated 19.12.2025, passed in WPMS No. 3164 of 2025, "Lt. Col. (Retd) T.S. Payal Vs. State of Uttarakhand and Others".

2. Mr. Rahul Consul, Advocate for the MDDA assured on 19.12.2025 that decision will be taken by the Chairman, MDDA/ Commissioner, Garhwal Division on the petitioner's representation, as per law, within six weeks.

3. On 19.12.2025, the Writ Petition (WPMS No. 3164 of 2025) was disposed of in terms of the statement made by Mr. Rahul Consul, Advocate.

4. Heard Mr. Aakib Ahmed, learned counsel for the petitioner.

5. Mr. Aakib Ahmed, Advocate, submitted that despite the assurance, the Order dated 19.12.2025 is being deliberately not complied with by the respondent.

6. It is prima-facie case of wilful disobedience of the Order dated 19.12.2025.

7. Notice is being issued to the respondent. He is directed to appear before this Court through video conferencing on 19.03.2026 at 10:30 a.m. and show cause as to why proceedings for contempt of court should not be initiated against him.

8. Mr. Aakib Ahmed, Advocate, has sought two days' time to take steps.

9. Time is granted.

10. List on 19.03.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 25.02.2026 Shiv/