Mst. Taja Begum & Ors vs State Of Jk And Others
2025 Latest Caselaw 252 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Taja Begum & Ors vs State Of Jk And Others on 4 July, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                   Serial No.02   2021:JKLHC-SGR:9325
                                                                    SUPP. LIST

       IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

                       CM No. 425/2024 in OWP No. 532/2008

     Mst. Taja Begum & Ors.                                       ...Appellant(s)

     Through: Mr. M.A. Wani, Advocate
                                           Vs.
     State of JK and others                                      ...Respondent(s)

Through: None

CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE ORDE R 04.07.2025

1. This is an application seeking rectification of an error with respect to

the name of the petitioner No. 1 that has crept in the judgment dated 19 th

May, 2023, passed by this Court in OWP No. 532/2008.

2. From the application filed and the material available on record, it

transpires that the error with regard to the name of the substituted

petitioner No. 1 has been committed by the petitioners in their application.

The original petitioner namely Ghulam Mohammad Rather in OWP no.

532/2008, died during the pendency of the writ petition and, accordingly

an application was moved by his legal heirs i.e., wife, a son and a daughter.

The actual name of the wife is 'Mst. Saja Begum' however, the same came

to be reflected in the application as Mst. Taja Begum.

3. Vide order dated 10th March, 2023, passed in OWP No. 532/2008, the

legal heirs named in the application i.e. Mst. Taja Begum, Naseer Ahmad

Rather and Shameema came to be substituted in place of the original writ

petitioner i.e., Ghulam Mohammad Rather. Accordingly, the cause title

was amended and the name of Mst. Taja Begum also came to be reflected