WPMS/211/2026
2026 Latest Caselaw 2155 UK

Uttarakhand High Court

WPMS/211/2026 on 19 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                  Office Notes,
               reports, orders or
SL.             proceedings or
       Date                                        COURT'S OR JUDGES'S ORDERS
No               directions and
               Registrar's order
                with Signatures
      19.03.                        WPMS No.211 of 2026
      2026                          Hon'ble Alok Kumar Verma, J.

Mr. T.A. Khan, learned Senior Advocate assisted by Mr. Vinay Bhatt, learned counsel & Mr. Mohd. Shafy, learned counsel for the petitioner.

2. Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Bharat Tiwari, learned counsel for the respondent nos.1 and 2.

3. Mr. Rishab Ranghar, learned counsel for the respondent nos.7 to 9.

4. Mr. Sudhir Kumar Nailwal, learned Standing Counsel for the respondent no.10.

5. Ms. Anjali Bhargava, learned counsel for the respondent nos.11 and 12.

6. Counter affidavit, filed by the respondent nos.1, 2, 7 to 9 are taken on record.

7. Heard on the Miscellaneous Application (IA No.4 of 2026), filed by the petitioners.

8. Fresh notice is being issued to the respondent nos.4 and 6 on the correct addresses. Steps to be taken within three days by all the permissible modes including dasti, as prayed by learned Senior Advocate for the petitioners.

9. Miscellaneous Application (IA No.4 of 2026) stands disposed of accordingly.

10. List on 13.04.2026 under the same head.

11. Interim relief application shall be considered on the date fixed.

(Alok Kumar Verma, J.) 19.03.2026

Pant/