Supreme Court - Daily Orders
The State Of Uttarakhand vs Aali Bedini Bagzi Bugyal Sanrakshan ... on 23 February, 2026
ITEM NO.30 COURT NO.1 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).24801/2019
[Arising out of impugned final judgment and order dated 21-08-2018
in WPPIL No.123/2014 passed by the High Court of Uttarakhand at
Nainital]
THE STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
AALI BEDINI BAGZI BUGYAL SANRAKSHAN SAMITI Respondent(s)
IA No. 154459/2022 - INTERVENTION/IMPLEADMENT
IA No. 143468/2022 - INTERVENTION/IMPLEADMENT
IA No. 143459/2022 - INTERVENTION/IMPLEADMENT
IA No. 143456/2022 - INTERVENTION/IMPLEADMENT
IA No. 52538/2023 - INTERVENTION/IMPLEADMENT
IA No. 154481/2022 - INTERVENTION/IMPLEADMENT
IA No. 154473/2022 - INTERVENTION/IMPLEADMENT
IA No. 154467/2022 - INTERVENTION/IMPLEADMENT
Date : 23-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) :Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Rachna Gandhi, Adv.
Ms. Ambika Atrey, Adv.
Mr. Navneet Gupta, Adv.
For Respondent(s) :Mr. Manish Raghav , AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Post this matter on 11.03.2026.
2. Learned counsel for the State as well as learned counsel for the other Authorities are directed to remain present on the date fixed.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2026.02.24 16:39:42 IST Reason: (ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR