Manzoor Hussain And Anr vs Ut Of Ladakh And Ors
2026 Latest Caselaw 500 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Manzoor Hussain And Anr vs Ut Of Ladakh And Ors on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                     Serial No. 10
                                                                                     Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                   WP(C) No. 191/2026
                                                   Caveat No. 3318/2025

                Manzoor Hussain and Anr.
                                                                                ..... Appellant/petitioner(s)
                                                          Through: -
                                                  Mr. Shuja Ul Haq, Advocate

                                                               V/S
                UT of Ladakh and Ors.
                                                                                     ..... Respondent(s)

Through: -

Mr. S. A. Makroo, Sr. Advocate with Mr. Mohammad Iqbal, Advocate and Mr. Irfan Rasool, Advocate Ms. Shagufta Maqbool, Advocate vice Mr. T. M. Shamsi, DSGI for 1-4

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 09.02.2026

Heard learned counsel for the caveator. Caveat stands discharged.

01. By this petition, petitioners have challenged the order dated

17.12.2025, passed by the Financial Commissioner, Ladakh, in the

revision petition titled Shabir Hussain Vs. Manzoor Hussain and

Anr., as well as order dated 12.07.2023, passed by the Deputy

Commissioner, (Collector), Kargil.

02. Learned counsel for the respondent No. 5, states that the mutation

dated 18.12.2013, has been challenged by the respondent No. 5, in

the year 2019 without filing any application, seeking condonation

of delay, however, by way of impugned order dated 17.12.2025,

this aspect has not been considered by the learned Financial

Commissioner, Ladakh.

03. Notice.

04. Notice, waived by Ms. Shagufta Maqbool, learned counsel for the

respondents 1 to 4 and Mr. Irfan Rasool, learned counsel for the

respondent No. 5, they seek and are granted two weeks' time to file

reply. At this stage, at the request of learned counsel for the

parties, the matter is referred to the Special Mediation 2.0. Registry

is directed to do the needful, accordingly.

05. In the meantime, parties to the lis are directed to maintain status

quo on spot qua the property in question.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 09.02.2026 "Mohammad Yasin Dar"