Ashiq Ali Masoodi vs Union Of India & Ors
2025 Latest Caselaw 1774 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ashiq Ali Masoodi vs Union Of India & Ors on 13 October, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                             Serial No. 130
                                        SUPPLEMENTARY CAUSE LIST-I


HIGH COURT OF JAMMU & KASHMIR AND LADAKH
               AT SRINAGAR
                     WP(C) 153/2021
                  c/w WP(C) 1180/2020

Ashiq Ali Masoodi.                          ...Petitioner(s)
Through: Mr. S. A. Makroo, Senior Advocate with
          M/s Rahil Noor and Irfan Rasool, Advocates.

                              Vs.
Union of India & Ors.                      ...Respondent(s)
Through: Mr. Faizan Ahmad Ganie, CGC.
         Mr. Waseem Gul, GA.
         Mr. D. C. Raina, Senior Advocate (Through VM)
         with Mr. Hakim Aman Ali, Advocate.
         Mr. Mir Majid Bashir, Advocate.
         Tehsildar, Trehgam present through VM.
CORAM:
        HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                             ORDER

13.10.2025

01. During the course of dictating the judgment in

this case, it came to be noticed that some salient

aspects require to be clarified for which physical

record of the file is to be seen as the application

seeking amendment of the writ petition is not being

found on the digital file.

02. List in continuation tomorrow i.e. 14.10.2025.

03. Tehsildar, Trehgam to remain present in

person along with requisite record.

(RAHUL BHARTI) JUDGE SRINAGAR:

13.10.2025 "HAMID"