Ghulam Mohd. Wani And Others vs State Of J&K And Others
2026 Latest Caselaw 395 J&K

Jammu & Kashmir High Court

Ghulam Mohd. Wani And Others vs State Of J&K And Others on 5 February, 2026

                                                                 Sr. No. 05
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                           AT JAMMU

                                                Case:- OWP No. 77/2017


                  Ghulam Mohd. Wani and others
                                                                                  .... Petitioner(s)

                                                Through:-     None.

                                          V/s

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

                                                Through:-     None.

                  CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

                                                        ORDER

05.02.2026

The matter in hand relates to compensation on account of land acquisition proceedings, which can be settled by way of mediation.

Given the Special Mediation Drive being undertaken, this matter is referred for mediation and directed to send to the Coordinator, Main Mediation Centre, High Court of Jammu & Kashmir and Ladakh, at Jammu, where the parties shall appear before the Mediator on 25.02.2026.

( SANJAY PARIHAR ) JUDGE JAMMU 05.02.2026 Narinder