Dayanand Joshi vs State Of Uttarakhand And Others
2026 Latest Caselaw 1733 UK

Uttarakhand High Court

Dayanand Joshi vs State Of Uttarakhand And Others on 10 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.537 of 2026
                                  Dayanand Joshi                                           ...........Petitioner
                                                             Vs.
                                  State of Uttarakhand and others                          ........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. D.S. Mehta, learned Advocate for the petitioner.

2. Mr. N.S. Pundir, learned D.A.G. for the State/respondents.

3. Grievance which has been raised by the petitioner, in the writ petition, is regarding the fact that respondent no.2-District Supply Officer, Nainital, has not taken any decision on the resolution passed by the Gram Panchayat in favour of the petitioner for allotment of a fair price shop to him.

4. According to the petitioner, the said resolution/proposal is pending with respondent no.2-District Supply Officer, Nainital, since August, 2025, when it was forwarded by the Block Development Officer to respondent no.2-District Supply Officer, Nainital.

5. Learned counsel for the State prays for and is granted two days' time to seek instructions in the matter.

6. List this case on 12.03.2026 as fresh.

(Pankaj Purohit, J.) 10.03.2026 SK