WPMS/3749/2025
2026 Latest Caselaw 119 UK

Uttarakhand High Court

WPMS/3749/2025 on 6 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                     2026:UHC:207
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS No. 3737 OF 2025
                               With
                               WPMS No. 3738 of 2025
                               WPMS No. 3739 of 2025
                               WPMS No. 3745 of 2025
                               WPMS No. 3749 of 2025
                               WPMS No. 3794 of 2025
                               WPMS No. 3801 of 2025
                               WPMS No. 29 of 2026
                               WPMS No. 31 of 2026
                               WPMS no. 34 of 2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

    Mr. Atul Kumar Bansal &                   Mr.
                               Harshpal Sekhon, Advocates for                  the
                               petitioners.

2. Mr. Suyash Pant, learned Standing Counsel for the State of Uttarakhand.

3. Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity and convenience, facts of WPMS No. 3737 of 2025 alone are being considered and discussed.

4. Learned counsel for the petitioners submits that similar issue was dealt with by this Court in WPMS No. 3367 of 2025; he, therefore, submits that the writ petition deserves to be decided in terms of the order dated 16.12.2025 passed in the said writ petition along with connected matters.

5. Learned State Counsel concedes that issue involved is identical, therefore, he has no objection, if the writ petition is decided in terms of the order dated 16.12.2025 rendered in WPMS No. 3367 2026:UHC:207

of 2025 & other connected matters.

6. The writ petitions are, accordingly, decided in terms of order dated 16.12.2025 rendered in WPMS No. 3367 of 2025 & other connected matters. The petitioners shall be at liberty to make separate application(s) to District Magistrate concerned, for correcting the provision invoked for allotting land to them. If such representation(s) is made within two weeks from today, District Magistrate shall examine the matter and pass appropriate order, within eight weeks thereafter. Stake holders, if any, shall also be heard while taking any decision in the matter.

(Manoj Kumar Tiwari, J) 06.01.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

SINGH 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802 a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C2 2DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH

ASWAL ASWAL Date: 2026.01.06 03:52:26 -08'00' 2026:UHC:207