Pramod Kumar & Others ... vs Chief Agriculture Officer & Others
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Uttarakhand High Court

Pramod Kumar & Others ... vs Chief Agriculture Officer & Others on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
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                                                WPMS No.623 of 2026
                                                Pramod Kumar & others                                         ......Petitioners

                                                                         Versus

                                                Chief Agriculture Officer & others

                                                                                                           .....Respondents
                                                Hon'ble Pankaj Purohit, J.

Mr. S.R.S. Gill, learned counsel for the petitioners.

2. Mr. Suyash Pant, learned Standing Counsel for the State.

3. By means of the present writ petition, the petitioners have challenged the order dated 04.02.2026 issued by respondent no.2, contained in Annexure-1 to the writ petition, whereby the District Magistrate, Udham Singh Nagar, directed the SDMs of District Udham Singh Nagar to destroy the unauthorized nursery of summer paddy and to allow summer paddy in areas only where there is waterlogging.

4. It is contended by learned counsel for the petitioners that the petitioners are farmers of Udham Singh Nagar and have their fields in Tehsil Gadarpur; some of the petitioners have their fields in areas other than waterlogged areas. The main question raised by learned counsel for the petitioners for consideration by this Court is as to under which provision of law such an order can be passed by the respondent-District Magistrate, Udham Singh Nagar.

5. The respondents may file counter affidavit within two weeks, specifically stating therein under which

provision of law the District Magistrate, Udham Singh Nagar is empowered to pass such an order.

6. However, in order to safeguard the interests of the petitioners and protect their right to sow summer paddy, they are, in the meantime, permitted to grow the nursery of summer paddy.

7. List on 02.04.2026.

(Pankaj Purohit, J.) 17.03.2026 AK