Atiqa Begum And Others vs Union Territory Of J&K And Others
2026 Latest Caselaw 2016 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Atiqa Begum And Others vs Union Territory Of J&K And Others on 6 April, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                          Sr. No. 04

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                     (Through Virtual Mode)
              CJ Court
                                                            Case : LPA No. 50/2026
                                                                   CM No. 1655/2026
                                                                   CM No. 1656/2026
                                                                   Caveat No. 599/2026
              Atiqa Begum and others                                          ..... Appellant/Petitioner(s)
                                           Through: Mr. Anupam Raina, Sr. Advocate with
                                                    Mr. Aswad Attar, Advocate

                                     Vs

              Union Territory of J&K and others                                          ..... Respondent(s)

                                          Through: Mr. Hakim Aman Ali, Dy.A.G for R-1 to 4
                                                   Mr. Jahangir Ganai, Sr. Advocate with
                                                   Mr. Owais Majeed, Advocate for R-5/Caveator
              Coram:            HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                         ORDER

06.04.2026 Heard learned counsel for the parties at length. Notice. Notice re: stay.

Mr. Hakim Aman Ali, learned Dy.A.G present in the court accepts notice on behalf of respondent Nos. 1 to 4 and Mr. Owais Majeed, learned counsel accepts notice on behalf of Caveator/respondent No. 5. Learned counsel for the respondents pray for a short accommodation to argue the matter.

Caveat No. 599/2026 shall stand discharged. As prayed, adjourned to 13.05.2026 for final disposal. Be shown higher up in the cause list.

And till the adjourned date, the directions issued by the writ Court vide impugned order and judgment dated March 30, 2026, contained in paragraph 38 (iii), shall remain stayed to the extent that the Authorities would release only 50% of the compensation awarded by the Collector vide Award dated July 31, 2024 in favour of respondent No. 5.

                                                 (          (RAJNESH OSWAL) (ARUN PALLI)
                                                                JUDGE       CHIEF JUSTICE
            Jammu :

            06.04.2026
              Pawan Chopra/Secy