Rajendra Jang Thapa vs State Of Uttarakhand And Others
2026 Latest Caselaw 2159 UK

Citation : 2026 Latest Caselaw 2159 UK
Judgement Date : 19 March, 2026

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Uttarakhand High Court

Rajendra Jang Thapa vs State Of Uttarakhand And Others on 19 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.618 of 2008
                                  Rajendra Jang Thapa                                       ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                          ..........Respondents

                                                             With

                                  WPMS No.613 of 2008
                                  Pankaj Jang and others                                   ............Petitioners
                                                            Vs.
                                  State of Uttarakhand and others                          ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. Shubhang Dobhal, learned counsel for the petitioner.

2. Mr. N.S. Pundir, learned D.A.G. for the State/respondent nos.1 to 3.

3. Mr. M.S. Tyagi, learned Senior Advocate assisted by Ms. Devika Tiwari, learned counsel for the Intervener.

4. Misc. Application (IA No.4576 of 2025), in WPMS No.618 of 2008, is allowed. Counter affidavit filed on behalf of the Intervener is taken on record.

5. Misc. Application (IA No.4577 of 2026), in WPMS No.618 of 2008, is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.

6. Misc. Application (IA No.4578 of 2025), in WPMS No.618 of 2008, is allowed. Objection filed on behalf of the Intervener is taken on record.

7. Misc. Application (IA No.4574 of 2025), in WPMS No.613 of 2008, is allowed. Counter affidavit filed on behalf of respondent no.5 is taken on record.

8. List these cases on 10.04.2026 after fresh cases

enabling learned Senior Advocate for respondent- Intervener to prepare the case.

(Pankaj Purohit, J.) 19.03.2026 SK