WPMS/1435/2020
2026 Latest Caselaw 1759 UK

Uttarakhand High Court

WPMS/1435/2020 on 10 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

Office Notes, reports, orders or proceedings SL.

Date or directions COURT'S OR JUDGE'S ORDERS No. and Registrar's order with Signatures WPMS/1435/2020 Hon'ble Manoj Kumar Tiwari, J

Mr. M.C. Pant, Advocate for the petitioner.

2. Mr. Pradeep Hairiya, Standing Counsel for the State of Uttarakhand.

3. Petitioner has challenged order dated 29.06.2020, passed by Deputy Registrar, Firms, Chits and Societies. By the said order, Deputy Registrar had included nine members each from Arya Pratinidhi Sabha, Punjab and Arya Pratinidhi Sabha, Delhi in the voter list.

4. Mr. Ajay Veer Pundir, learned counsel appearing for Arya Pratinidhi Sabha, Delhi submits that identical issue has been dealt with by this Court in Writ Petition (M/S) No. 1725 of 2016, therefore, this writ petition also deserves to be decided in terms of the said judgment.

5. This Court finds substance in the said submission.

6. Accordingly, the writ petition is decided in terms of the judgment of even date passed in Writ Petition (M/S) No. 1725 of 2016.

(Manoj Kumar Tiwari, J) 10.03.2026 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82 a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF5 6D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.11 10:00:44 +05'30'