Petitioners vs Deputy Director Of Consolidation And ...
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Uttarakhand High Court

Petitioners vs Deputy Director Of Consolidation And ... on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.2563 of 2024
                                      Abdul Salam and Others
                                                                                 --Petitioners
                                                           Versus
                                      Deputy Director of Consolidation and Ors.
                                                                         --Respondents
                                      Hon'ble Pankaj Purohit, J.

None present for petitioners.

2. Mr. Jayvardhan Kandpal, learned Standing Counsel for the State of Uttarakhand/respondent Nos.1 to 4.

3. Ms. Anjali Bhargava, learned counsel for respondent No.5.

4. It is contended by learned State Counsel that since in the present writ petition, order passed by DDC is under challenge, therefore, this writ petition is cognizable by the Bench having jurisdiction under Article 227 of the Constitution of India.

5. He made a request to disconnect this matter from WPMS No.2416 of 2016.

6. Registry is directed to disconnect the present matter from WPMS No.2416 of 2016 and place the same before the Bench having jurisdiction under Article 227 of the Constitution of India.

(Pankaj Purohit, J.) 20.03.2026 PN