2026:Jklhc-Jmu:161-Db vs Ut Of J&K And Others
2026 Latest Caselaw 313 J&K

Jammu & Kashmir High Court

2026:Jklhc-Jmu:161-Db vs Ut Of J&K And Others on 3 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                             2026:JKLHC-JMU:161-DB
                                                                     Sr. No. 05

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court
                     Case : LPA No. 308/2025 in
                            [WP(C) 3220/2025]
                                         Date of Pronouncement : 03.02.2026
                                                  Uploaded on : 05.02.2026

Shamshad Begum                                         ..... Appellant/Petitioner(s)


                        Through: Mr. Asam Abidi Bhat, Advocate

                   Vs

UT of J&K and others                                             ..... Respondent(s)

                        Through: Mr. Ravinder Gupta, AAG
                                 Ms. Sagira Jaffer, Assisting Counsel to
                                 Ms. Monika Kohli, Sr.AAG
Coram:     HON'BLE THE CHIEF JUSTICE
           HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                 ORDER (ORAL)

ARUN PALLI-CJ Learned counsel for the appellant submits that ex facie the learned Writ Court had dismissed the petition, for, it lacked material particulars/ necessary pleadings, as also the material documents that ought to have been appended with the petition. Thus, it is urged that the learned Single Judge could always permit the appellant to withdraw the petition with a liberty to file afresh with better particulars. For, if the order that is being assailed is affirmed, the appellant, for all times, shall stand deprived to prove her claim.

Mr. Ravinder Gupta, learned AAG and Ms. Sagira Jaffer, learned Assisting Counsel to Ms. Monika Kohli, learned Sr.AAG, present on behalf of the respondents submit that in the given circumstances, let the order under challenge be set aside and the appellant be permitted to withdraw the petition with liberty prayed for.

In the wake of the above and in terms of the statement made by learned counsel for the parties, the impugned order dated November 24, 2025 is

2026:JKLHC-JMU:161-DB

set aside. The appellant is permitted to withdraw the writ petition itself with liberty to file afresh, if so advised, with better particulars and all necessary documents.

Disposed of in the above terms.

                               (            (RAJNESH OSWAL) (ARUN PALLI)
                                                JUDGE       CHIEF JUSTICE
Jammu :
03.02.2026
Pawan Chopra/Secy

                      Whether the order is speaking? : Yes/No

Whether the order is reportable? : Yes/No