Citation : 2026 Latest Caselaw 2035 UK
Judgement Date : 17 March, 2026
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.474 of 2026
M/s SIDMAK Laboratories (India) Pvt. Ltd.
--Petitioner
Versus
State of Uttarakhand and Ors.
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. Akshay Pradhan, learned counsel for petitioner.
2. Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash Pant, learned Standing Counsel and Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondent No.1.
3. Mr. Vipul Sharma, learned counsel for respondent Nos.2 and 3, appeared through video conferencing.
4. By means of the present writ petition, petitioner has challenged the order No.852 /RM/SIDCUL/2024 dated 26.06.2024, by which respondent No.3 has cancelled the lease for plot No.17 enclosed as Annexure No.3 to the writ petition.
5. It is contended by learned counsel for petitioner that one plot was allotted by respondent- SIDCUL being plot No.20 in the year 2005 and the other plot was allotted to him in the year 2012 being plot No.17. In 2013, both the plots were merged by the respondent-SIDCUL. Petitioner is a pharmaceutical company and by the impugned order, plot No.17 was cancelled for non-utilization and violation of the map, which is factually incorrect.
6. Respondents may file counter affidavit(s) within three weeks.
7. Put up on 10.04.2026.
(Pankaj Purohit, J.) 17.03.2026 PN
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