Azam Rather vs Union Territory Of J&K And Ors
2026 Latest Caselaw 2139 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Azam Rather vs Union Territory Of J&K And Ors on 8 April, 2026

                                                   Serial No. 181
                                              Supplementary Cause List-I

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                          WP(C) 693/2026
                          CM(1757/2026)

Azam Rather.                                       ...Petitioner(s)

Through:     Mr. Firdous Ahmad, Advocate.

                                  Vs.

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

Through:     Ms. Shaila Shameem, Assisting Counsel vice
             Mr. Mohsin S. Qadri, Sr. AAG.
CORAM:
           Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                              ORDER

08.04.2026

01. After arguing for a while, the learned counsel for the petitioner submits that the petitioner would feel satisfied, if the present writ petition is disposed of at this stage with direction to the respondent No. 2-Financial Commissioner (Revenue), J&K, Srinagar, to treat this writ petition as representation and accord consideration to the same in accordance with law, within some

02. On the asking of the Court, Ms. Shaila Shameem, learned Assisting Counsel appearing vice Mr. Mohsin S. Qadri, learned Senior Additional Advocate General enters appearance on behalf of respondents and is not averse to the disposal of the instant writ petition at this stage or else to the submission made by the counsel for the petitioner. However, she submits that the representation of the petitioner would be considered in accordance with the rules and as per law occupying the field.

03. Heard learned counsel for the parties at length and perused the material on record.

04. With the consent of the learned counsel for the parties, the present writ petition is taken up for final disposal at this stage as an innocuous prayer has been made by the learned counsel for the petitioner and the same is accordingly disposed of with a direction to the respondent No. 2-Financial Commissioner (Revenue), J&K, Srinagar to treat this writ petition as representation on behalf of the petitioner and accord consideration to the same by passing a speaking order within a period of four weeks, from the date of receipt of copy of this order along with copy of writ petition and the annexures appended thereto, strictly in conformity with the rules and as per law. The order of consideration which is likely to be passed by the respondents, be forwarded to the petitioner by registered post.

05. Writ petition disposed of along with connected application in the manner indicated above.

(Wasim Sadiq Nargal) Judge SRINAGAR:

08.04.2026 "HAMID"