WPMS/60/2026
2026 Latest Caselaw 799 UK

Uttarakhand High Court

WPMS/60/2026 on 9 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                   COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      09.02.2026                     WPMS No. 60 of 2026
                                     Hon'ble Alok Kumar Verma, J.

Mr. Tapan Singh, learned counsel holding brief of Mr. Nikhil Kushwaha, learned counsel for the petitioner.

2. Mr. Akshay Pradhan, learned counsel for the respondent no.2.

3. Mr. Akshay Pradhan, Advocate, has sought one week's time to file vakalatnama.

4. Mr. Sudhir Kumar Nailwal, learned Standing Counsel for the State of Uttarakhand.

5. Mr. Dayaram, Tehsildar, Bhagwanpur, District Haridwar is present in-person. He submitted that in Second Appeal No.170 of 2014, this Court has directed the parties to maintain status quo. Therefore, the mutation application was not decided by him. He has sought two weeks' time to file his personal affidavit along with relevant documents.

6. Time is granted.

7. List on 26.02.2026.

8. Mr. Dayaram, Tehsildar, is directed to remain present through video conferencing on 26.02.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 09.02.2026 Shiv/