WPPIL/157/2025
2026 Latest Caselaw 839 UK

Citation : 2026 Latest Caselaw 839 UK
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPPIL/157/2025 on 9 February, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                             COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      09.02.2026                        WPPIL No.157 of 2025
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Aditya Pratap Singh, learned Amicus Curiae.

2. Mr. Yogesh Chandra Tiwari, learned Standing Counsel for the State of Uttarakhand.

3. Mr. Ashish Joshi and Mr. Shobhit Joshi, learned counsel for respondent no.4.

4. Mr. Piyush Garg, learned counsel for the private respondents.

5. Mr. Ketan Joshi, learned counsel and Mr. Chetan Pathak, learned counsel (through V.C.) for the intervener.

6. Learned Amicus Curiae submits that third and final round of public hearing concluded on 02.02.2026. He states that the District Administration is yet to provide him with its report.

7. Learned Standing Counsel for the State undertakes to bring on record the report on basis of the public hearing conducted so far.

8. Learned counsel for the intervener - Smt. Priyanka Pathak and other alleged encroachers state that they have not been provided with the relevant documents and the re- survey/demarcation which was got done by the District Administration was without due notice to them.

9. Having regard to the said submission, we hereby provide that in case any noticee files application for being provided with any document, the same shall be supplied to him by the District Administration within a week.

10. Learned Amicus Curiae states that the Sub-Divisional Magistrate, Haldwani, who has conducted the public hearing has informed him that since the matter is being monitored by this Court in the present PIL, therefore, coercive action against the noticees is not being undertaken. The statement is, accordingly, recorded.

11. List on 25.02.2026.

12. Learned Standing Counsel for the State shall bring on record the report of SDM, Haldwani on the basis of the public hearing held so far and any other relevant documents as he may deem appropriate by means of a compliance affidavit.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.02.2026 09.02.2026 SS