Altaf Hussain Malla & Anr vs Union Territory Of J And K And Others
2026 Latest Caselaw 1186 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Altaf Hussain Malla & Anr vs Union Territory Of J And K And Others on 25 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

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          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR
                             CM(M) 61/2026 CM(899/2026).

        ALTAF HUSSAIN MALLA & Anr.
                                                    ...Applicant(s)/Petitioner(s)
              Through:      Mr. Saif ul Islam Malik, Advocate.

                                          VERSUS
        UNION TERRITORY OF J AND K AND OTHERS.
                                                                 ...Respondent(s)
              Through:      None.

   CORAM:
              HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                                       ORDER

25.02.2026

01. The two petitioners are sons of late Ali Mohd Malla by reference

to whom and to whose share in khasra No. 3890 situated at

Village Hanjiwera, Tehsil Pattan, District Baramulla, the

present matter relates.

02. A Lok Adalat Award dated 14.12.2024 on File No. 123/S

titled "Mohammad Ashraf Yatoo And Anr. Vs. Mohammad

Ramzan Malla" at Pattan came to be passed when said- Ali

Mohd Malla was a deceased person and the two petitioners

were never ever associated with any such proceedings, which

were aimed to culminate in a Lok Adalat Award, between the

respondents 4 and 5 on the one hand and the respondent No. 6

on the other hand.

03. The petitioners reckon themselves to be seriously prejudiced by

the Lok Adalat Award so passed and by the effect intended

thereby in relation to the estate of the deceased- Ali Mohd Malla and thus invoke the writ as well as the supervisory

jurisdiction of this Court.

04. Prima facie case made out.

05. Issue notice to the respondent No. 4 to 6 only.

06. Petitioners to furnish registered postal covers within a period

of seven days whereupon notice to go to the respondent No. 4

to 6.

07. Notice in CM No. 899/2026 as well.

08. In the meantime, operation of Lok Adalat Award dated

14.12.2024 on File No. 123/S shall remain stayed.

09. This order is however subject to objections from the other side.

10. List on 11.03.2026.

(RAHUL BHARTI) JUDGE

SRINAGAR 25.02.2026 Bisma Jan.