Citation : 2026 Latest Caselaw 2480 UK
Judgement Date : 27 March, 2026
2026:UHC:2173-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA
AND
THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY
Special Appeal No.80 of 2026
March 27, 2026
Manohar Gururani ----Appellant
Versus
State of Uttarakhand & Others ----Respondents
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Presence:-
Mr. Yogesh Pacholia, learned counsel for the appellant
Mr. J.C. Pande, learned Standing Counsel with Mr. Sachin Mohan Singh, learned
Brief Holder for the State.
JUDGMENT :
(per Mr. Manoj Kumar Gupta C. J.)
1. Heard learned counsel for the parties.
2. The present intra-court appeal is directed against
an order dated 18.03.2026 passed by learned Single Judge in
WPSS No.2474 of 2016, whereby the application filed by the
appellant/writ petitioner, seeking amendment in the writ
petition, has been dismissed observing that it would result in
setting up of a new case and which has no relevance to the
issue involved in the writ petition.
3. The learned Single Judge has posted the writ
petition for final hearing on 02.04.2026.
2026:UHC:2173-DB
4. At this stage, we are not inclined to examine the
validity of the order and dispose of the appeal giving liberty
to the appellant to challenge the order dated 18.03.2026
along with the final order, in the event, any appeal is filed
against the final order.
5. Pending application(s), if any, shall also stand disposed of.
(MANOJ KUMAR GUPTA, C. J.)
(SUBHASH UPADHYAY, J.) Dated: 27.03.2026 Rajni
RAJINI UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db4 8448ac3701a9ae475a2547e4b7f1d9b 1f17d01342, postalCode=263001,
GUSAIN st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222 B4DF4FC80D4557562F95BEBA013F53 0616A158A0A878BD8, cn=RAJINI GUSAIN Date: 2026.03.27 16:25:34 +05'30'
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