Abdul Rashid Khan(Senior Citizen) vs Union Territory Of J And K And Ors. ...
2026 Latest Caselaw 508 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Khan(Senior Citizen) vs Union Territory Of J And K And Ors. ... on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                        Serial No.44
                                                                                        Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                            AT SRINAGAR
                                                                 ...
                                                   WP(C)/815/2024
                    ABDUL RASHID KHAN(Senior Citizen)

                                                                                         .........Petitioner(s)
                                                             Through:
                                                         Mr. S. A. Qadiri, Advocate

                                                              Versus
                    UNION TERRITORY OF J AND K AND ORS. (REVENUE DEPARTMENT)
                                                                                         ......Respondent(s)
                                                          Through:
                                Ms. Maha Majeed, Assisting Counsel vice Mr. Mohsin Qadiri, Sr. AAG
                                                      for R1, R2, & R6.
                                             Mr. H. Aman Ali, Dy.AG for R5 and vice
                                             Mr. Waseem Gul, GA for R1, R2 and R7.

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

09.02.2026

1. Learned counsel appearing for respondent No. 5 submits that the reply

already filed on behalf of respondent No. 5 be treated as the reply on behalf

of respondent Nos. 1, 2 and 7 as well. His statement is taken on record and

the reply filed on behalf of respondent No. 5 is treated so for respondent

Nos. 1, 2 and 7 also.

2. Ms. Maha Majeed, learned Assisting Counsel appearing vice Mr. Mohsin

Qadiri, learned Senior AAG, seeks and is granted four weeks' time to file

reply on behalf of respondent Nos. 3, 4 and 6, with an advance copy to the

learned counsel for the other side. Reply, if any, shall also be filed on

behalf of respondent No. 8.

3. List on 18.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 09.02.2026 "Shaista"