MAHAKAL BHAIRAV MANDIR TRUST Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed seeking a writ of mandamus commanding the respondent nos. 1 and 2 to withdraw the Registration (No. UK0606942024013059 dtd. 15/4/2024) of Society named Sh. Shiv Mandir Samiti, Durga Enclave, Narayan Chowk, Ward No. 60, Dandalakhond, Sahastradhara Road, Dehradun.

(2.) Heard Mr. Vinod Nautiyal, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent nos. 1 and 2.

(3.) Mr. Vinod Nautiyal, Advocate, has cont ended t hat the respondent no. 2 registered Shri Shiv Mandir Samiti on 15/4/2024 for five year s bearing registration no. UK0606942024013059. The petitioner sent a letter dtd. 17/1/2025 to the respondent no. 2 requesting to cancel the said registration. The said letter dtd. 17/1/2025 is still pending.