Mian Mohammad Imran And Another vs Union Territory Of J And K And Others
2026 Latest Caselaw 506 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mian Mohammad Imran And Another vs Union Territory Of J And K And Others on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No.08
                                                                                   Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                   AT SRINAGAR
                                                           ...
                                            WP(C) No. 55/2026 CM No. 116/2026

                    Mian Mohammad Imran and Another.
                                                                                    .........Petitioner(s)
                                                   Through:
                                         Mr. Mohammad Ashraf Bhat, Advocate.

                                                        Versus
                    Union Territory of J and K and Others
                                                                                    ......Respondent(s)
                                                      Through:
                           Mr. Mohsin Qadiri, Sr. AAG with Ms. Maha Majeed, Assisting Counsel

                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                           ORDER

09.02.2026

1. By this petition, the petitioner herein has challenged the impugned

communications dated 07.11.2024 and 02.05.2025 to the extent

that the premium at the rate of 100% of the land value (9₹6.74

lakhs per kanal) has been imposed upon the petitioners for the

grant of long-term lease of evacuee land measuring 03 Kanals

situated at Pantha Chowk, Srinagar for a period of 40 years,

without following due procedure of law and the applicable rules.

2. Notice, waived by Ms. Maha Majeed, learned Assisting Counsel

appearing on behalf of the respondents. On her request, four

weeks' time is granted for filing the reply/response.

3. Learned counsel for the petitioner is directed to furnish a copy of

the writ petition to the learned counsel for the respondents within

the course of this week.

4. List on 09.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 09.02.2026 "Shaista"