Shugufta Zulifkar vs State And Ors
2026 Latest Caselaw 311 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shugufta Zulifkar vs State And Ors on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                           Serial No. 75
                                                                                           Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                    CM No. 7311/2025 in
                                                    OWP No. 953/2016
                Shugufta Zulifkar
                                                                                     ..... Appellant/petitioner(s)
                                                           Through: -
                               Mr. Z. A. Qureshi, Sr. Advocate with Mr. Rabinder Singh, Advocate

                                                                  V/S
                State and Ors.
                                                                                          ..... Respondent(s)

Through: -

Mr. F. N. Shah, GA Mr. Ilyas Nazir, GA

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 05.02.2026

01. On 30.07.2021, learned counsel for the respondents was directed to

seek instructions. Operative portion of the said order is reproduced as

under:-

"Learned counsel for the respondents was directed to seek instructions if the land has been finally acquired and if so, he will produce necessary documents and, in the event, there is no declaration under Section 6 to inform the Court whether the Government still wants to proceed with the acquisition. The affidavit may be filed within two weeks by Mr. Sajad Ashraf, learned GA."

02. Learned counsel for the respondents are directed to file affidavit, so as

to show that the proceedings have been initiated strictly in terms of the

Act, applicable to the claim of the petitioner, with copy in advance to

other side. Mr. Ilyas, Learned GA, is also directed to produce the

complete record on the next date of hearing.

03. List on 19.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 05.02.2026 "Mohammad Yasin Dar"