Shabir Ali And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 502 J&K

Jammu & Kashmir High Court

Shabir Ali And Ors vs Ut Of J&K And Ors on 7 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                     Sr. No. 12
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                   WP(C) No. 2218/2022


                   Shabir Ali and Ors.                               .... Appellant(s)/Petitioner(s)

                                               Through:-   Ms. Anandita Thakur, Advocate.




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

                                               Through:-   Ms. Nazia Fazal, Advocate vice
                                                           Ms. Monika Kohli, Sr. AAG for R- 1, 2
                                                           & 4.
                                                           Mr. Karan Singh, Advocate for R-3.

                   CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

07.02.2026.

1. Learned counsel for the parties submits that the matter cannot be

settled through mediation.

2. Adjourned.

3. List on 07.04.2026.

(Rajnesh Oswal) Judge JAMMU 07.02.2026 NEHA-1