Abdul Gani Hurrah And Anr vs Ut Of J&K And Ors
2026 Latest Caselaw 193 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Gani Hurrah And Anr vs Ut Of J&K And Ors on 2 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Serial No. 5
                                                                                    Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                  WP(C) No. 130/2026
                                                  Caveat No. 76/2026

                Abdul Gani Hurrah and Anr.
                                                                            ..... Appellant/petitioner(s)
                                                      Through: -
                                             Mr. Malik Mushtaq, Advocate


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

Through: -

Mr. Nazir Ahmad Ganai, Advocate Mr. Shabir Ahmad, Advocate

CORAM:

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

02.02.2026

Heard learned counsel for the caveator. Caveat stands discharged.

01. By this petition, petitioners have challenged the order dated

16.01.2026, passed by respondent No. 2, passed in the revision

petition preferred by the petitioner titled Abdul Gani Hurrah and

Anr. Vs. Parvaiz Ahmad Hurrah and Ors., has been dismissed.

02. Learned counsel for the petitioners submits that the petitioners are

in possession of the property in question.

03. Notice.

04. Notice, waived by Mr. Bikramdeep Singh, learned Dy. AG, on

behalf of respondents 1 to 3 and vice Mr. Mohsin Qadri, learned Sr.

AAG, on behalf of respondents 4 to 7. He seeks and is granted four

weeks' time to file reply.

05. In the meantime, subject to objections of other side and till next

date of hearing before the Bench, the parties to the lis are directed

to maintain status quo on spot with respect to the property in

dispute.

06. List on 10.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 02.02.2026 "Mohammad Yasin Dar"