WPMS/3616/2025 on 2 January, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
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                                      WPMS No.3616 of 2025
                                      Hon'ble Pankaj Purohit, J.

Mr. M.S. Tyagi, learned senior counsel assisted by Ms. Prabha Naithani(through V.C.), learned counsel for petitioners.

2. Mr. K.S. Mehta, learned Additional C.S.C. with Mr. Devendra Pant, learned Standing Counsel and Mr. Bhupendra Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 and 2.

3. Ms. Anjali Bhargava, learned counsel for respondent No.4/Gram Sabha.

4. By means of present writ petition under Article 227 of the Constitution of India, petitioners have put to challenge the judgment and order dated 27.02.2024 (Annexure No.14) passed by learned Collector, Dehradun in Case No.02 of 2019-20 (O.S. No.32 of 2010-11) Jattu Vs. Kalam Singh and Others, under Section 28/39 of the U.P. Land Revenue Act, 1901, (hereinafter referred to be as 'the Act'), whereby, application moved by petitioners under Section 28/39 of the Act has been rejected as well as the judgment and order dated 14.08.2025 (Annexure No.15) passed by learned Board of Revenue in Revision No.39 of 2023-24 Padam Prakash and Others Vs. Kalam Singh and Others, under Section 219 of the Act, whereby, the application under Section 219 of the Act has been rejected and the order passed by learned Collector was affirmed.

5. Issue notice to respondent No.3, returnable within six weeks.

6. Steps to be taken within 07 days.

7. Put up on 13.03.2026.

8. Respondent(s) may file counter affidavit(s) in between.

9. In the meantime, it is directed that respondent No.3 shall not create any third party interest in respect of the land subject matter of the application.

(Pankaj Purohit, J.) 02.01.2026 PN