Madarsa Jamiya Tul Balag vs State Of Uttarakhand And
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Uttarakhand High Court

Madarsa Jamiya Tul Balag vs State Of Uttarakhand And on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                               2026:UHC:1952

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                               COURT'S OR JUDGE'S ORDERS
No.            directions and
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                                  WPMS No.670 of 2026
                                  Madarsa Jamiya Tul Balag                       ..........Petitioner
                                                         Vs.
                                  State of Uttarakhand and
                                  others                                   ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Faizan Ali, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the petitioner.

2. Mr. Suyash Pant, S.C. for the State.

3. This writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioner has sought a writ of mandamus to permanently unseal the premises of the petitioner's Madarsa-Jamiya Tul Balag situated at Siddiqui Basti, Post Office-Sahaspur, Tehsil-Vikasnagar, District-Dehradun on his giving an undertaking to the respondent-Authority that in future petitioner will not operate Madarsa in-question without due recognition by the State under the rules and regulations.

4. At the outset, learned counsel for the petitioner submits that his case is covered by the judgment and order of the Co-ordinate Bench dated 26.08.2025 in WPMS No.835 of 2025, Madarsa Inamul Ulum Society Vs. State of Uttarakhand and others, and batch of writ petitions.

5. Learned counsel for the State does not dispute the contention made by learned counsel for the petitioner that the matter is covered by the 2026:UHC:1952 aforesaid judgment.

6. Accordingly writ petition stands disposed of in light of aforesaid judgment and order.

(Pankaj Purohit, J.) 20.03.2026 SK