Mir Mudasir And Others vs State Of Jandk And Others
2026 Latest Caselaw 337 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mir Mudasir And Others vs State Of Jandk And Others on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 13
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                          OWP 639/1998 CM(6264/2022)
                C/W OWP 107/2002, OWP 224/2015 & CPOWP 136/2016
MIR MUDASIR AND OTHERS                                  ...Appellant(s)/Petitioner(s)

Through:    Mr. Salih Pirzada, Advocate
                                       Vs.

STATE OF JANDK AND OTHERS
                                                                    ...Respondent(s)
(REVENUE)
 Through: Mr. Ilyas Nazir Laway, GA
          Ms. Nowbahar, Advocate
          Ms. Maha Majeed, Advocate vice
          Mr. Mohsin Qadri, Sr. AAG
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

05.02.2026

1. Adjourned at the request of Mr. Ilyas Nazir Laway, learned Government Advocate for the respondents.

2. Ms. Maha Majeed, learned counsel for respondent Nos. 2 to 7 seeks and is granted two week's time for placing on record the written submissions.

3. Mr. Ilyas Nazir Laway, learned Government Advocate states that the respondents are under an obligation to comply with the orders passed by this Court.

4. List on 26.02.2026, along with connected matters.

5. Interim direction, if any, subsisting as on date shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

05.02.2026 "Adil Ismail"