Supreme Court - Daily Orders
State Of Uttarakhand vs High Court Of Uttarakhand At Nainital on 18 February, 2026
ITEM NO.16 COURT NO.11 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
Petitions for Special Leave to Appeal (C) Nos. 36897-36898/2025
[Arising out of impugned final judgment and order dated 05-12-2025
in WPPIL No. 174/2024 11-12-2025 in WPPIL No. 174/2024 passed by
the High Court of Uttarakhand at Nainital]
STATE OF UTTARAKHAND Petitioner(s)
VERSUS
HIGH COURT OF UTTARAKHAND AT NAINITAL & ORS. Respondent(s)
(IA No. 27048/2026 – INTERVENTION/IMPLEADMENT and IA No. 27050/2026
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 17547/2025 (III-A)
(IA No. 189185/2025 - DELETING THE NAME OF PETITIONER/RESPONDENT,
IA No. 153588/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 158140/2025 - EXEMPTION FROM FILING O.T.,IA No.
153589/2025 - EXEMPTION FROM FILING O.T.,IA No. 34241/2026 -
EXEMPTION FROM FILING O.T.,IA No. 168047/2025 - EXEMPTION FROM
FILING O.T., IA No. 318079/2025 – INTERVENTION/IMPLEADMENT, IA No.
168042/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES,IA No. 158139/2025 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 34240/2026 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 18-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. A N S Nadkarni, Sr. Adv.
Mr. Ashutosh Kumar Sharma, AOR
Ms. Saakshi Singh Rawat, Adv.
Mr. G P Mahto, Adv.
Mr. P.B. Suresh, Sr. Adv.
Mr. Vipin Nair, AOR
Mr. Kartik Pant, Adv.
Signature Not Verified
Mr. Sughosh Subramanyam, Adv.
Digitally signed by
babita pandey
Date: 2026.02.19
Ms. Sanskruti Samal, Adv.
17:25:29 IST
Reason: Mr. Aditya Narendranath, Adv.
Mr. P B Sashaankh, Adv.
Mr. Haresh Nair, Adv.
1
Ms. M.B. Ramya, Adv.
Ms. Deeksha Gupta, Adv.
Ms. Puspita Basak, Adv.
For Respondent(s) Mr. P. V. Yogeswaran, AOR
Mr. Ashish Kumar Upadhyay, Adv.
Mr. Y. Lokesh, Adv.
Mr. V. Kandha Prabhu, Adv.
Mr. Maitri Goal, Adv.
Ms. Dhatri Singh, Adv.
Ms. Suchismita Bhuyan, Adv.
Mr. Pujala Sai Krishna Azad, Adv.
Mr. Chaitanya, AOR
Ms. Kirtika Goyal, Adv.
Ms. Radhika Gautam, AOR
Mr. Atmaram Nadkarni, Sr. Adv.
Ms. Saakshi Singh Rawat, Adv.
Ms. Suveni Bhagat, AOR
Mr. Mukesh Verma, Adv.
Mr. Kamal Kumar Pandey, Adv.
Mrs. Vatsala Triapthi, Adv.
Mr. Shashank Singh, AOR
Mr. Tushar Mehta, Solicitor General(N/P)
Ms. Aishwarya Bhati, A.S.G.
Ms. Ruchi Kohli, Sr. Adv.
Mr. Bhuvan Kapoor, Adv.
Ms. Shivika Mehra, Adv.
Mr. Rohan Gupta, Adv.
Mr. Mayank Pandey, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Siddhath Dave, Sr. Adv.
Mr. Vivek Gupta, AOR
Mr. Ankit Verma, Adv.
Mr. Govind Gupta, Adv.
Mr. Himanshu Tyagi, Adv.
Mr. S. S. Naganand, Sr. Adv.
Mr. Amit Pai, Adv.
Ms. Pankhuri Bhardwaj, AOR
Mr. Tathagata Dutta, Adv.
Mr. Senthil Jagadeesan, Sr. Adv.
Ms. Mrinal Kanwar, AOR
Mr. Vaibhav Rajsingh Rathore, Adv.
Ms. Nandini Singh Parmar, Adv.
2
Mr. Dinesh Kumar Chouhan, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP (C) Nos. 36897-36898/2025 We find that the cause in these special leave petitions has worked itself out as we are informed by Mr. A.N.S. Nadkarni, learned senior counsel, appearing for the State of Uttarakhand, that the show-cause notice issued to Ms. Nazia Hassan, District Mining Officer, has been withdrawn thereafter and no action is proposed to be taken against her in relation to the statement made by her before the High Court.
Further, we personally interacted with Ms. Nazia Hassan, District Mining Officer, and we find that what she had stated before the High Court was in keeping with what she had stated in her reports.
The special leave petitions are, accordingly, disposed of in the aforestated terms, setting aside the interim orders dated 05.12.2025 and 11.12.2025 passed by the High Court.
All pending applications shall stand disposed of. SLP(C) No. 17547/2025 We have interacted with Ms. Nazia Hassan, District Mining Officer, who is present in person before this Court, pursuant to our earlier order. We find that necessary steps need to be taken to make all the valid mining leases, which are subsisting as on date, fully compliant with all the requisite norms in all respects. 3 Further, we are informed that only one mining lease holder, that is, M/s. Katiyar Mining and Industrial Corporation, out of the twenty nine mining lease holders, who were not levied with penalties, has secured the consent to operate and is presently functioning. It would be necessary for all the other mining lease holders, who have not been penalized, to ensure compliance with all the prescribed norms before they seek issuance of ‘consents to operate’ so as to resume functioning.
Ms. Nazia Hassan, District Mining Officer, need not be present before this Court on the next date of hearing but she shall continue to monitor the situation to ensure proper compliance with all the relevant norms, rules and regulations. By way of I.A. No. 189185/2025, the petitioner is seeking permission deletion of the names of respondent Nos. 16 to 173 from the array of parties in the special leave petition. The application is ordered at the sole risk and peril of the petitioner, permitting deletion of the names of respondent Nos. 16 to 173 from the array of parties in the special leave petition. Amended memo of parties shall be filed within a period of two weeks from today.
Re-list on 23.03.2026.
(BABITA PADEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
4