Petitioners vs State Of Uttarakhand And Others
2026 Latest Caselaw 2460 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Others on 27 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.734 of 2026
                                      Parvez Khan and Ors.
                                                                                 --Petitioners
                                                           Versus
                                      State of Uttarakhand and Others
                                                                                 --Respondents

Hon'ble Pankaj Purohit, J. (through V.C.) Mr. Yogesh Pant, learned counsel for petitioners, appeared through V.C.

2. Ms. Swati Verma, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 to 3.

3. Mr. Suresh Chandra Bhatt, learned counsel for respondent No.4, appeared through V.C.

4. By means of the present writ petition, petitioners seek a writ of mandamus restraining the respondent Nos.1 to 4 from interfering with their rights guaranteed under Article 19(1)(g) of the Constitution of India and further to restrain the respondent Nos.1 to 4 from dispossessing them till their relocation under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014.

5. Respondents are directed to file counter affidavit(s) within four weeks.

6. Put up on 28.04.2026.

7. Till then, no coercive measure shall be taken against the petitioners.

(Pankaj Purohit, J.) 27.03.2026 PN