Mst. Jana And Ors vs State Of J&K And Ors
2026 Latest Caselaw 1220 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Jana And Ors vs State Of J&K And Ors on 26 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 12
                                                                                   Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                      OWP No. 712/2003



                Mst. Jana and Ors.
                                                                         ..... Appellant/petitioner(s)
                                                     Through: -
                                             Mr. Shakir Haqani, Advocate

                                                             V/S
                State of J&K and Ors.
                                                                                  ..... Respondent(s)

Through: -

Mr. Waseem Gul, GA for 6 Mr. Allaudin Ganai, AAG for 3

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 26.02.2026

01. Mr. Allaudin Ganai, learned AAG, is directed to produce the record on

the next date of hearing with respect to sanction for payment accorded,

which was accorded in favour of the petitioners dated 21.11.2002.

02. Mr. Mohsin Qadri, learned Sr. AAG, is directed to appear and assist this

Court on the next date of hearing, failing which, the instant petition shall

be considered in his absence on merits.

03. List on 02.04.2026.

04. Registry is directed to convey the order to Mr. Mohsin Qadri, learned Sr.

AAG, for compliance.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 26.02.2026 "Mohammad Yasin Dar"