Thagi Devi vs Union Of India And Others
2026 Latest Caselaw 1734 UK

Uttarakhand High Court

Thagi Devi vs Union Of India And Others on 10 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.504 of 2026
                                  Thagi Devi                                               ...........Petitioner
                                                               Vs.
                                  Union of India and others                                ........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Prashant Khanna, learned Advocate for the petitioner.

2. Mr. Saurav Adhikari, learned C.G.S.C. for the Union of India/respondent no.1.

3. Mr. Anil K. Dabral, learned Addl. C.S.C. with Mr. Suyash Pant, learned S.C. for the State/respondent nos.2, 3 and 4. Impleadment Application (IA No.2 of 2026)

4. Today the matter is listed on an impleadment application by which the petitioner wants to implead National Highway Authority of India (N.H.A.I.) as a party-respondent no.5 in the writ petition.

5. The said application is formal in nature and, therefore, is not being opposed by counsel for the respondents.

6. Accordingly impleadment application is allowed.

7. Let the necessary amendment be incorporated by the counsel for the petitioner, during the course of the day, by supplying amended memo of parties in the Registry.

8. List this case on 12.03.2026 as fresh.

9. Learned counsel for the petitioner shall also serve copy of the writ petition to the learned counsel for N.H.A.I., in the meantime.

(Pankaj Purohit, J.) 10.03.2026 SK