Madan Singh Pokhariyal & Others ... vs Prescribed Authority Special Land ...
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Uttarakhand High Court

Madan Singh Pokhariyal & Others ... vs Prescribed Authority Special Land ... 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.1221 of 2022
                                                Madan Singh Pokhariyal & others                                ......Petitioners

                                                                        Versus

                                                Prescribed Authority Special Land Acquisition Officer
                                                Collectorate Compound Dehradun & another

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

Mr. Pitamber Singh, learned counsel holding brief of Mr. Tapan Singh, learned counsel for the petitioners.

2. Mr. Ganesh Kandpal, learned Deputy Advocate General for the State.

3. Mr. Naresh Pant, learned counsel for respondent no.2 (appeared through V.C.).

4. Urgency application (IA No.10/2025) is allowed.

5. Supplementary rejoinder affidavit has been filed by along with delay condonation application (IA No.9/2025). For the reasons stated, delay condonation application is allowed. Delay in filing the supplementary rejoinder affidavit is condoned. Supplementary rejoinder affidavit is taken on record.

6. List on 24.03.2026 immediately after fresh cases.

(Pankaj Purohit, J.) 17.03.2026 AK