Shahid Hussain vs State Of Uttarakhand And Others
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Uttarakhand High Court

Shahid Hussain vs State Of Uttarakhand And Others on 20 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:1967

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    20TH MARCH, 2026

       WRIT PETITON NO.652 of 2026 (M/S)

Shahid Hussain                                    .....Petitioner

                             Versus

State of Uttarakhand and Others               ....Respondents




Counsel for the Petitioner   :       Mr. Siddhartha Singh,
                                     Advocate.
Counsel for the Respondent :         Mr. Sudhir Kumar Nailwal,
No.1                                 Standing Counsel
Counsel for the Respondent :         Mr. T.A. Khan, Senior
No.2                                 Advocate assisted by Mr.
                                     Mohd. Shafy, Advocate.

Hon'ble Alok Kumar Verma,J.

This writ petition has been filed under Article

227 of the Constitution of India with the following

prayers :-

"(i) Issue a writ, order or direction in the nature of certiorari calling for the record of the case and to quash the order dated 10.02.2026 (Annexure No.1) and order dated 27.01.2026 (Annexure No.4) passed by respondent no. 2.

(ii) Issue any other suitable writ, order or direction which this Hon'ble court may deem fit, just and proper in the circumstances of the case as also in the interest of justice.

(iii) Allow the writ petition with costs."

2. Heard Mr. Siddhartha Singh, learned counsel

for the petitioner, Mr. Sudhir Kumar Nailwal, learned

2026:UHC:1967 Standing Counsel for the respondent no.1 and Mr. T.A.

Khan, learned Senior Advocate assisted by Mr. Mohd.

Shafy, learned counsel for the respondent no.2.

3. Mr. T.A. Khan, Senior Advocate submitted

that an Application should be filed before the Tribunal

against the impugned orders. He further submitted that

the matters other than final hearing may be

entertained by a single member or two members in the

absence of the third member as provided under Proviso

to Clause (10) of Rule 67 of the Uttarakhand Waqf

Rules, 2017.

4. After the said submissions of Mr. T.A. Khan,

Senior Advocate, Mr. Siddhartha Singh, Advocate has

requested to permit the petitioner-Shahid Hussain to

withdraw the present writ petition, filed under Article

227 of the Constitution of India, with a liberty to file an

Application before the Tribunal.

5. The present Writ Petition [No.652 of 2026

(M/S)] is dismissed as withdrawn granting liberty to the

petitioner to file an Application before the Tribunal, but

in accordance with law.

___________________ ALOK KUMAR VERMA, J.

Date: 20.03.2026 JKJ/Pant