Citation : 2026 Latest Caselaw 2039 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.597 of 2026
Bilal Ahmed
--Petitioner
Versus
District Magistrate Haridwar and Ors.
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. Mohd. Safdar and Mr. Ashok Kumar Beniwal, learned counsel for petitioner.
2. Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 to 3.
3. Petitioner has filed the present writ petition seeking a direction to respondent- authorities particularly respondent Nos.2 and 3 to ensure compliance of order dated 02.03.2026 passed by learned Joint Magistrate, Roorkee and to take immediate action under Section 152 of BNSS for removal of illegal encroachment/ obstruction raised by respondent Nos.4 and 5 over the public road situated at Street No.12, Mohalla Sot, Roorkee, District Haridwar.
4. From perusal of the writ petition, it transpires that the order has already been passed by respondent No.2 under Section 152 of the BNSS for removal of illegal encroachment/obstruction on 02.03.2026, but, as yet, the obstruction has not been removed.
5. Learned D.A.G. for the State has to apprise this Court on the next date about the reason as to why the order has not been complied as yet.
6. Put up as fresh on 24.03.2026.
(Pankaj Purohit, J.) 17.03.2026 PN
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