WPMS/510/2026
2026 Latest Caselaw 2266 UK

Uttarakhand High Court

WPMS/510/2026 on 23 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions                    COURT'S OR JUDGES'S ORDERS
No
               and Registrar's
                  order with
                 Signatures
      23.03.                     WPMS No.510 of 2026
      2026                       Hon'ble Alok Kumar Verma, J.

Heard Mr. S.K. Mandal, learned counsel for the petitioners and Mr. K.S. Mehta, learned Additional Chief Standing Counsel & Mr. Ghanshyam Joshi, learned Additional Chief Standing Counsel for the respondent no.1.

2. Mr. S.K. Mandal, Advocate, for the petitioners

submitted that a lease was granted to the father of

the petitioners under the provisions of Government

Grants Act, 1895. Subsequently, the father of the

petitioners, namely Joginder Singh, was granted the

status of bhumidhari with non-transferrable rights

under "shreni 1 kha" from 1384 fasli. Therefore, the

land in-question cannot be vested in the State

Government by cancelling the lease granted to Sri

Joginder Singh, as directed by the learned Collector,

Udham Singh Nagar vide impugned order dated

05.10.2023, passed in Case No.51/12 of the year,

2014-15, "State vs. Joginder Singh and Others".

The petitioners' father has passed away. The

petitioners are still in possession of the property in- question.

3. Mr. Ghanshyam Joshi, Additional Chief

Standing Counsel, on instructions, has sought four

weeks' time to file counter affidavit.

4. Notice is being issued to the private

respondents. Steps to be taken within a week by all

the permissible modes.

5. List on 11.05.2026. Till then, the parties are

directed to maintain status quo regarding the

possession of the property-in-question.

(Alok Kumar Verma, J.) 23.03.2026

Pant/