Rameshwari Chauhan & Another vs State Of Uttarakhand & Others

Pankaj Purohit, J

Since all writ petitions involve common facts and questions of law, they are being decided by this common judgment and order. For the sake of convenience, facts of WPMS No.952/2026 are alone being considered.

By means of present writ petition, petitioners have challenged the show cause notice dated 28.03.2026, annexure-1 to the writ petition, whereby the petitioners were directed to show cause within fifteen days as to why their encroachment may not be removed from property mentioned in show cause notice itself.

The case of the petitioners was that, pursuant to the show cause notice, they submitted their reply on 08.04.2026 in the Office of the Executive Engineer, Construction Division, PWD, Haldwani and the SDM, Haldwani, but they are not in a position to know what has happened to the reply submitted in response thereto.

At this, instructions were called from the State Counsel within 48 hours as to what has happened to the reply submitted by the petitioners pursuant to the aforesaid show cause notice dated 28.03.2026, annexure- 1 to the writ petition.

Learned State Counsel supplied instructions dated 20.04.2026 before this Court, and the same are taken on record. On instructions, it is submitted by him that the reply submitted by the petitioners is still under consideration and they have been called by the responsible officers to appear before the authority concerned on 27.04.2026.

Thus, it is clear that the reply of the petitioners, through which they have shown cause, has yet to be considered. The petitioners are free to appear before the authority concerned, where their reply shall be considered.

Accordingly, the writ petitions are pre-mature in nature and the same are dismissed in-limine.

Pending application, if any, stands disposed of accordingly.