Arshad Ahmad Zahid vs Union Territory Of J And K And
2025 Latest Caselaw 1803 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Arshad Ahmad Zahid vs Union Territory Of J And K And on 15 October, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                             Serial No. 6
                                                           Regular Cause list
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                          WP(C) 217/2022 CM(596/2022)
ARSHAD AHMAD ZAHID                                    ...Appellant(s)/Petitioner(s)

Through:    Mr. Arif Sikander, Advocate
                                          Vs.

UNION TERRITORY OF J AND K AND
                                                                   ...Respondent(s)
ORS.     (HOUSING          AND      URBAN
DEVELOPMENT DEPARTMENT)
Through: Mr. Mubashir Malik, Advocate vice
          Mr. Irshad Ahmad, Advocate
          Mr. Faheem Nisar Shah, GA vice
          Mr. Ilyas Nazir Laway, GA
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                     ORDER

15.10.2025

1. Learned counsel for the petitioner has relied upon the judgment passed in

a writ petition SWP 368/2016 clubbed with SWP 1229/2011, titled "Kousar Ali

& Others Vs. State of J&K and ors". The same is taken on record.

2. Learned counsel for the respondents Mr. Ilyas Nazir Laway is directed to

examine the judgment referred by the learned counsel for the petitioner and

assist this Court on the next date of hearing.

3. Mr. Ilyas Nazir Laway, learned GA is directed to keep the record

available on the next date of hearing.

4. List on 04.11.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

15.10.2025 "Adil Ismail"