Sukhveer Singh Saini vs State Of Uttarakhand
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Uttarakhand High Court

Sukhveer Singh Saini vs State Of Uttarakhand on 9 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.463 of 2026
                                  Sukhveer Singh Saini                                       ............Petitioner
                                                                Vs.
                                  State of Uttarakhand
                                  and another                                                ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Devang Dobhal, Ld. Advocate for the petitioner.

2. Mr. Suyash Pant, Ld. S.C. for the State.

3. Vide order dated 26.02.2026 instructions were called from the State that as to why the petitioner is not being permitted to grow paddy crop on the land concerned.

4. Today instructions are passed on to this Court which are taken on record.

5. As per the instructions received from the State counsel, permission for growing the summer paddy crop is granted, as no other crop can be grown in the area. Since the petitioner had already utilized the said land for growing the pea-crop, therefore, permission cannot be granted to the petitioner for cultivating a paddy crop on the concerned land

6. Learned counsel for the State prays for and is granted two weeks' time for filing counter affidavit.

7. One week's time thereafter is granted to the counsel for the petitioner for filing rejoinder affidavit.

8. List this case on 01.04.2026.

(Pankaj Purohit, J.) 09.03.2026 SK