Muntzir & Others ......Petitioners vs State Of Uttarakhand & Others
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Uttarakhand High Court

Muntzir & Others ......Petitioners vs State Of Uttarakhand & Others on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                      COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.2701 of 2018
                                                 Muntzir & others                                                    ......Petitioners

                                                                          Versus

                                                 State of Uttarakhand & others

                                                                                                                  .....Respondents
                                                 With
                                                 WPMS No.2702 of 2018
                                                 WPMS No.2703 of 2018
                                                 WPMS No.2704 of 2018
                                                 Hon'ble Pankaj Purohit, J.

Mr. Bharat Singh, learned counsel for the petitioners.

2. Mr. P.S. Bisht, learned Brief Holder for the State.

3. Mr. Lalit Miglani, learned counsel for respondent nos.5 & 6.

4. Learned counsel for respondent nos.5 & 6 submits that in all these writ petitions, the petitioners have challenged the notice issued to them under Section 4-A of the UP Public Premises (Eviction of Unauthorized Occupants) Act, 1972. He further submits that since no stay order was passed in favour of the petitioners in all these writ petitions, and the proceedings have culminated and finally resulted in the eviction of the petitioners, and they have also moved appeals thereagainst which too have been dismissed, hence all the writ petitions are rendered infructuous.

5. In view of the above statement, all the writ petitions are dismissed as infructuous.

(Pankaj Purohit, J.) 17.03.2026 AK