WPMS/3796/2025
2026 Latest Caselaw 57 UK

Uttarakhand High Court

WPMS/3796/2025 on 3 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                       2026:UHC:98
              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. 3793 OF 2025
                               With
                               WPMS No. 3796 of 2025
                               WPMS No. 3797 of 2025
                               WPMS No. 3799 of 2025
                               WPMS No. 3800 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.  Mr.    Harshpal     Sekhon,            learned
                               counsel for the petitioners.

                               2.   Mr. Narayan Dutt, learned Brief
                               Holder 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. 3793 of
                               2025 alone are being considered and
                               discussed.

                               4.    By means of this writ petition,
                               petitioner has sought the following
                               relief:-

                               (i) Issue a writ, order or direction in the nature
                                   of mandamus directing the respondent no. 1

to mutate the name of the petitioner over the Ceiling land of Village Dohari Vakeel as Bhumidhar with non-transferable rights in Category 1(kha) on the basis of Patta issued as per Government order dated 13.01.2006, annexued as Annexure no. 2 to this Writ Petition.

5. 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 2026:UHC:98

connected matters.

6. 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 of 2025 & other connected matters.

7. 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) 03.01.2026 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=eacc6757ee7881e933ff8934f07477005aa85f9 802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F 5C22DACF4F4610C1FE58A58531726FBB0, cn=NITI

ASWAL RAJ SINGH ASWAL Date: 2026.01.03 03:28:00 -08'00' 2026:UHC:98