Nazir Ahmed vs Ut Of J&K And Others
2026 Latest Caselaw 483 J&K

Jammu & Kashmir High Court

Nazir Ahmed vs Ut Of J&K And Others on 7 February, 2026

                                                                  Sr. No. 37
                                                                          2026:JKLHC-JMU:231

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        WP(C) No. 225/2026


Nazir Ahmed                                       .... Petitioner/Appellant(s)

                        Through:-    Mr. Akeel Wani, Advocate

                  V/s

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

                        Through:-    Ms. Priyanka Bhat, Advocate vice
                                     Mrs. Monika Kohli, Sr. AAG
                                     Ms. Saliqa Sheikh, Advocate vice
                                     Mr. Raman Sharma, AAG

CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                 ORDER

07.02.2026

1. Learned counsel for the petitioners has drawn attention of this Court to

the order passed by this Court dated 19.06.2025, in the earlier round of

litigation, which was by way of filing of the writ petition, registered as

WP(C) No. 1578/2025, in which, writ petition was disposed of vide

order dated 17.06.2025, with a direction to treat the petition as a

representation and proceed to settle the issue of donation of land by the

petitioner for the construction of sub-centre at Thanole, and to get title

documents settled in accordance with law.

2. Learned counsel for the petitioners submits that in spite of the

categorical direction passed by this Court mentioned supra, the

respondents have not decided the said representation and instead they

are proceeding to start the construction of the said sub-centre at new

place, which according to learned counsel for the petitioner is in

violation of the order passed by this Court.

2026:JKLHC-JMU:231

3. After arguing for a while, the only prayer made by learned counsel for

the petitioners in the instant petition is that he would feel satisfied in

case the instant petition is treated as representation and be accorded

consideration strictly under rules and as per law and also in light of the

order passed by this Court mentioned supra, to which, Ms. Priyanka

Bhat, learned counsel appearing vice Mrs. Monika Kohli, learned Sr.

AAG, and Ms. Saliqa Sheikh, learned counsel appearing vice Mr.

Raman Sharma, learned AAG, who have caused appearance on behalf

of the respondents, are not averse to the disposal of the instant petition

at the very threshold.

4. With the consent of learned counsel for the parties, the instant petition

is taken up for disposal at the very threshold by directing respondent

Nos. 2 and 3 to treat the instant petition as a representation and accord

consideration in light of the averments pleaded in the writ petition,

within a period of four weeks' from the date a copy of this order along

with the writ petition and annexures are made available to the said

respondents, strictly under rules and as per law.

5. It is further made clear that the order of consideration, which is likely

to be passed, be forwarded to the learned counsel for the petitioners

through registered post.

6. The writ petition is disposed of in the manner indicated hereinabove.

(WASIM SADIQ NARGAL) JUDGE

Jammu 07.02.2026 Vishal Khajuria