Aasam Akthar vs State Of Uttarakhand And Others
2026 Latest Caselaw 1797 UK

Uttarakhand High Court

Aasam Akthar vs State Of Uttarakhand And Others on 11 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.137 of 2022
                                  Aasam Akthar                                            ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                        ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Zaki Kazmi, learned counsel for the petitioner, through video conferencing.

2. Mr. M.S. Bisht, B.H. for the State/respondent nos.1 and 4.

3. Mr. Lalit Miglani, learned counsel for respondent no.2.

4. Mr. N.S. Pundir, learned counsel for respondent nos.3 and 5.

5. The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking a direction in the nature of mandamus commanding the respondents to shift the fish market presently operating in shops owned by the Nagar Nigam at Roorkee to Manglaur, on the ground that a new fish market, namely Naveen Machli Mandi, has been constructed at Manglaur at a cost of ₹5 crores.

6. Learned counsel for the respondent nos.2 and 1 and 4 prays for and are granted four weeks' time for filing counter affidavit(s).

7. List this case on 20.04.2026.

(Pankaj Purohit, J.) 11.03.2026 SK