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Mohammad Yousuf Wani vs Union Territory Of J And K And Others
2026 Latest Caselaw 208 J&K/2

Citation : 2026 Latest Caselaw 208 J&K/2
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Yousuf Wani vs Union Territory Of J And K And Others on 2 February, 2026

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                                                   Serial No.42
                                                                                   Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                           AT SRINAGAR
                                                                 ...
                                                           WP(C) No.2706/2024

                    Mohammad Yousuf Wani
                                                                                    .........Petitioner(s)
                                                        Through:
                                               Mr. Gulzar Ahmad Bhat, Advocate.

                                                            Versus
                    Union Territory of J and K and Others
                                                                                    ......Respondent(s)
                                                Through:
                       Mr. Faheem Nisar, Advocate vice Mr. H. Aman Ali, DyAG for R1 to R3.
                                 Ms. Mehreen Altaf, Advocate for R4 to R13
                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                               ORDER

02.02.2026

1. Mr. Faheem Nisar, learned Government Advocate, appearing vice Mr. H. Aman Ali, learned Deputy Advocate General, on behalf of respondent Nos. 1 to 3, is directed to produce the relevant record from the office of the Tehsildar, Kunzer, District Baramulla, on the next date of hearing.

2. List the matter on 02.03.2025.

3. Interim direction(s), if any, shall continue till the next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 02.02.2026 "Shaista"

 
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