WPMS/266/2026
2026 Latest Caselaw 610 UK

Uttarakhand High Court

WPMS/266/2026 on 4 February, 2026

              Office Notes,
       Date      reports,
                orders or                                                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/32                          WPMS No.266 of 2026
                              With
                              Interim Relief Application (IA) No.1 of 2026
                              Urgency Application (IA) No.2 of 2026
                              Hon'ble Siddhartha Sah, J.

Mr. Gaurav Singh, Advocate for the petitioner appeared through video conferencing.

Mr. Suyash Pant and Mr. Sudhir Kumar Nailwal, Standing Counsel for the State/respondent nos.1 to 4. Heard.

Learned counsel for the petitioner is not pressing relief no.1.

On relief no.2, learned counsel for the State has no objection since being an innocuous prayer.

In view of the facts and circumstances of the case, the writ petition is disposed of with the directions to the District Magistrate/Additional District Magistrate (Admin.), District Haridwar to decide the application for release of the vehicle of the petitioner within a period of one week from the production of certified copy of this order. With the above directions, the writ petition stands disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bbd50468 6df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC4 50A84B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2026.02.04 17:24:30 +05'30'