WPMS/3723/2025
2026 Latest Caselaw 70 UK

Citation : 2026 Latest Caselaw 70 UK
Judgement Date : 3 January, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

WPMS/3723/2025 on 3 January, 2026

               Office Notes, reports,
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               order with Signatures



                                          WPMS No. 3723 of 2025
                                          Hon'ble Ashish Naithani, J.

Mr. M. S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the Petitioner.

2. Mr. S. K. Nainwal, learned Standing Counsel for the State/Respondent no.49.

3. Mr. Nikhil Singhal, learned counsel for the Respondent no.1.

4. Mr. V. D. Bisen, learned counsel for the Respondent nos. 47 & 48.

5. The present writ petition under Article 227 of the Constitution of India is filed by the Petitioner to set- aside/quash the impugned judgment and order dated 31.10.2025 (Annexure No. - 7) passed by the learned Board of Revenue, Uttarakhand, Dehradun in Revision No.56 of 2023-24 "Smt. Omwati Devi vs. Shri Rajkumar & Others"

under Section 333 of U.P. Z.A. and L.R. Act, 1951 and order dated 06.04.2023 passed in Revenue Suit No.62 of 2015-16 "Bal Singh vs. Janeshwar & Others" under Section 229- B/176 of U.P.Z.A. and L.R. Act, 1951 (Annexure No.5). Along with the present writ petition, the Petitioner has filed stay application seeking the effect and operation of the abovementioned impugned judgment and orders.

6. Heard.

7. Admit.

8. Issue notice to the un-served Respondents, returnable within two weeks. Steps to be taken within one week.

9. Objections, if any, to be filed by the Respondent by the next date of listing.

10. List this matter on 20.03.2026.

11. Till the next date of listing, the effect and operation of the impugned judgment and order dated 31.10.2025 (Annexure No. - 7) passed by the learned Board of Revenue, Uttarakhand, Dehradun in Revision No.56 of 2023-24 "Smt. Omwati Devi vs. Shri Rajkumar & Others" under Section 333 of U.P. Z.A. and L.R. Act, 1951 and order dated 06.04.2023 passed in Revenue Suit No.62 of 2015-16 "Bal Singh vs. Janeshwar & Others" under Section 229-B/176 of U.P.Z.A. and L.R. Act, 1951 (Annexure No.5) shall remain stayed.