Unknown vs Union Of India And Ors
2026 Latest Caselaw 2063 UK

Uttarakhand High Court

Unknown vs Union Of India And Ors on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.3015 of 2024
                                      Sukhlal
                                                                            --Petitioner
                                                         Versus
                                      Union of India and Ors.
                                                                           --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Akshay Pradhan, learned counsel for petitioner.

2. Mr. Rajesh Sharma, learned C.G.S.C. for Union of India/respondent No.1.

3. Mr. Ganesh Kandpal, learned D.A.G. for the State of Uttarakhand/respondent Nos.2, 4, 6 and 7.

4. Mr. I.D. Paliwal, learned Additional C.S.C. for the State of U.P./respondent Nos.3 and 5.

5. Put up on 30.03.2026, enabling learned State Counsel to seek concrete information as to what steps have been taken by the State to save its land from the illegal encroachment as alleged by the petitioner in Village Rampur Raighati, District Haridwar.

6. In the meantime, learned counsel for petitioner shall also amend the writ petition by impleading the proper party through which the Union of India has been impleaded.

(Pankaj Purohit, J.) 17.03.2026 PN