Vikram Singh Chauhan vs State Of Uttarakhand And Another

Manoj Kumar Gupta, CJ

1) Although several prayers have been made in the writ petition but the essential relief being claimed by the petitioner is for registration of his firm as a contractor by Nagar Palika Parishad for the year 2026-27. In the past the petitioner had approached this Court by filing WPMS No. 518 of 2026, being aggrieved by a notice issued by Nagar Palika Parishad which provided that only persons who were registered prior to year 2023-24 would be entitled to apply for registration. The case of the petitioner in the said writ petition was that he had worked with Nagar Palika Parishad in the years 2023-24 and 2024-25 and therefore he should be granted registration. In the said writ petition, the Nagar Palika Parishad took the stand that registration of the petitioner had been done and only his name is to be published in the Gazette as per rules. In view of the said stand of Nagar Palika Parishad, the writ petition was disposed of with liberty to the petitioner to make representation with further direction to the respondents to decide the same within 15 days by a speaking and reasoned order. The petitioner on basis of the liberty granted by this Court vide order dated 06.04.2026, in WPMS No. 518 of 2026, made representation for notifying his firm's name in the Gazette. In the meantime, a public notice came to be issued on 16.04.2026 by Executive Officer of Nagar Palika Parishad, Khatima, Udham Singh Nagar, in which again condition was imposed to the effect that only those contractors who were having registration in the year 2025-26 can apply for renewal between 24.04.2026 and 25.04.2026. According to the petitioner, he applied for registration of his firm on 24.04.2026 well within prescribed time. However, the respondents have not renewed the registration of the petitioner firm and, hence, the present writ petition.

2) Learned counsel for the Nagar Palika Parishad seeks time to obtain instructions.

3) In our opinion, interest of justice would be sub- served in directing the Nagar Palika Parishad to pass a speaking order on the application of the petitioner for renewal of registration of his firm.

4) Accordingly, without expressing any opinion on merits, the writ petition is disposed of with direction to respondent No. 2 to pass a speaking order on the application of the petitioner dated 24.04.2026 (Annexure- 15) within a period of two weeks from the date of communication of the instant order.

5) Pending application(s), if any, also stand disposed of.