Mohan Chandra Sati And Others ... vs State Of Uttarakhand
2026 Latest Caselaw 1666 UK

Uttarakhand High Court

Mohan Chandra Sati And Others ... vs State Of Uttarakhand on 9 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2525 of 2025
                                  Mohan Chandra Sati and others                             ............Petitioners
                                                           Vs.
                                  State of Uttarakhand
                                  and others                                                ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Dushyant Mainali, Ld. Advocate for the petitioners, through video conferencing.

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

3. This writ petition has been filed under Article 226 of the Constitution of India seeking a mandamus commanding the respondents state to regularize the land over which the petitioners claim to be in possession, in the name of the petitioners.

4. A reference has been made of a policy which has not been annexed with the writ petition. It is submitted by the petitioners that under the policy they have been asked to pay premium (nazrana) for regularization of the said land in the year 2023, but still the land has not been regularized in the name of the petitioners.

5. The petitioners claim that they are in possession of the said land and doing harvesting and farming over the said land since generations.

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

7. List this case on 06.04.2026.

(Pankaj Purohit, J.) 09.03.2026 SK