Ram Lal Vishwakarma vs State Of Uttarakhand And Others
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Uttarakhand High Court

Ram Lal Vishwakarma vs State Of Uttarakhand And Others on 11 March, 2026

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      11.03.2026
                                 WPPIL No. 138 of 2024
                                  Ram Lal Vishwakarma                                               --Petitioner
                                                                    Versus
                                  State of Uttarakhand and others.                              -Respondents

                                 Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Sri A.S. Rawat, learned Senior Counsel assisted by Sri Girveer Chand, learned counsel for the petitioner.

2. Sri C.S. Rawat, learned Chief Standing Counsel with Sri Gajendra Tripathi, learned Standing Counsel for the State of Uttarakhand.

3. Sri D.C.S. Rawat, learned counsel for respondent No. 3.

4. Sri Piyush Garg, learned counsel for the applicant in IA No. 2 of 2024.

5. Sri D.C.S. Rawat, Advocate, appearing on behalf of the Union of India, states that an Expert Team conducted survey of the site and the Inspection Report of the Expert Team has been brought on record, along with the Compliance Report.

6. It seems that copy of the Compliance Report, including the Report has not been served on counsel for the petitioner, nor the other respondents.

7. Sri D.C.S. Rawat, Advocate, undertakes to supply the copy of the Compliance Report, along with complete documents to counsel for all the parties within two days.

8. List on 18.03.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 11.03.2026 11.03.2026 Rathour