Jamiat Us Sualihaat vs Union Territory Of J And K And Others
2026 Latest Caselaw 1069 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Jamiat Us Sualihaat vs Union Territory Of J And K And Others on 23 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                  S. No. 4
                                                                  Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                       WP(C) 133/2026 CM(272/2026)

JAMIAT US SUALIHAAT                                    ...Petitioner/Appellant(s)

Through: Mr. Yaver Ramzan, Advocate.
                                      Vs.

UNION TERRITORY OF J AND K AND OTHERS                          ...Respondent(s)

Through: Mr. Mohsin Qadri, Sr. AAG (R1 to 3) with
         Mr. Faheem Shah, GA.
         Mr. M I Dar, Advocate (R 4&5)
CORAM:
        HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                 ORDER

23.02.2026

1. Mr. Qadri as also Mr. Dar appearing counsel for the respondents would

submit that the petitioner/institute stands earlier de-recognized which de-

recognition was thrown challenge to by the petitioner before this Court in

OWP No. 1465/2022 which the petition came to be disposed of along

with other similar petitions on 08-08-2024, granting a liberty to those

schools which are operating on Khachrie Land/State Land to provide

alternate proprietary land in lieu thereof. It is stated that the petitioner has

not in terms of the said judgment approached the respondents, yet the

counsel for the petitioner states that a detailed representation stands

submitted before the respondents on 29-08-2024 in this regard however,

the said representation has not been addressed to by the respondents,

necessitating the filing of the instant petition.

2. Issue notice to the respondents returnable within a period of four weeks

upon steps within one week.

3. Notice waived by Mr. Dar and Mr. Shah vice Mr. Qadri, on behalf of

respondents No. 4 & 5 and 1 to 3 respectively.

4. Reply be filed by or before next date of hearing.

5. In the meanwhile, the pendency of the petition shall not stand in the way

of the respondents in considering the representation of the petitioner.

6. The matter shall stands released.

7. List on 27-03-2026.

(JAVED IQBAL WANI) JUDGE SRINAGAR 23.02.2026 Sarvar