SA/16/2026
2026 Latest Caselaw 959 UK

Uttarakhand High Court

SA/16/2026 on 12 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      12.02.2026                            SA No.16 of 2026
                                            Hon'ble Siddhartha Sah, J.

Heard Mr. M.S. Dangi, learned Advocate for the appellant and Mr. I.P. Kohli, learned Standing Counsel for the State/respondents.

2. This is a second appeal against the judgment and order dated 24.04.2025 and the decree dated 28.04.2025 passed by the Additional District Judge, Khatima, District Udham Singh Nagar, in Civil Appeal No. 10 of 2024, "Rajendra v. Divisional Forest Officer, Tarai Eastern Forest Division, Haldwani, District Nainital and another," and against the judgment and order dated 27.04.2024 and the decree dated 01.05.2024 passed by the Civil Judge (S.D.), Khatima, District Udham Singh Nagar, in Civil Suit No. 86 of 2017, "Rajendra v. Divisional Forest Officer, Tarai Eastern Forest Division, Haldwani, District Nainital and another."

3. The instant second appeal has been filed with a delay of 201 days.

4. Learned counsel for the respondent prays for and is granted three weeks' time to file objections to the delay condonation application (IA No.1 of 2026).

5. List on 13.03.2026.

(Siddhartha Sah, J.) 12.02.2026 BS