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Judgment
The petitioners have challenged the alleged demolition notice dated 02.07.2026, issued by Assistant Engineer-III, Provincial Division, PWD, Rudrapur, District Udham Singh Nagar.
Counsel for the parties are unanimous on the point that identical issue has been dealt with by a co-ordinate bench of this Court in Writ Petition (M/B) No. 664 of 2026, titled as “Amar Singh Pal and others Vs State of Uttarakhand and others”, vide order dated 14.08.2026.
Accordingly, the present writ petition is also decided in terms of order dated 14.08.2026. The petitioners shall be at liberty to give reply to the show cause notice within one week. The competent authority shall consider the reply and pass appropriate order, as per law, within next two weeks. Till final decision is taken by the competent authority, status quo as regards possession of the petitioners shall be maintained.
The writ petition stands disposed of accordingly.
Pending application(s), if any, also stand disposed of.