Bashir Ahmad Mir And Ors vs Union Of India And Ors
2026 Latest Caselaw 196 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bashir Ahmad Mir And Ors vs Union Of India And Ors on 2 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                               Serial No. 21
                                                                               Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                 WP(C) No. 125/2020

                Bashir Ahmad Mir and Ors.
                                                                       ..... Appellant/petitioner(s)
                                                      Through: -
                                   Ms. Saika, Advocate vice Mr. M. M. Dar, Advocate


                                                            V/S
                Union of India and Ors.
                                                                              ..... Respondent(s)

Through: -

Mr. Nazir Ahmad Bhat, CGSC for 1-2 Mr. F. N. Shah, GA vice Mr. Mohsin Qadri, Sr. AAG for 3 Mr. Hakim Aman, Dy. AG for R4-6 CORAM:

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

02.02.2026

01. Reply stands filed by respondents 1 and 2.

02. Learned counsel for the respondents 3 to 6 seek and are granted

four weeks' time to file objections with copy in advance to other

side.

03. Mr. Hakim Aman, learned Dy. AG is also directed to file Action

Taken Report on the communications dated 20.09.2012 and

20.06.2013.

04. List on 10.03.2026.

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