Mohd. Hussain Mintoo vs Ut Of J&K & Ors
2026 Latest Caselaw 504 J&K

Jammu & Kashmir High Court

Mohd. Hussain Mintoo vs Ut Of J&K & Ors on 7 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                      2021:JKLHC-JMU:11977
                                           Sr. No. 03
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

WP(C) No. 186/2024 c/w
OWP No. 1677/2014


Mohd. Hussain Mintoo                         .... Appellant(s)/Petitioner(s)

                       Through:-   Mr. R. Koul, Advocate.
                                   (through virtual Mode).




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

                       Through:-   Ms. Nazia Fazal, Advocate vice
                                   Ms. Monika Kohli, Sr. AAG.

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. List on 24.03.2026.

(Rajnesh Oswal) Judge JAMMU 07.02.2026 NEHA-1