Abdul Khaliq Lone And Ors vs Union Territory Of J And K And Ors. ...
2026 Latest Caselaw 510 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Khaliq Lone And Ors vs Union Territory Of J And K And Ors. ... on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                         Serial No.02
                                                                                         Special Cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                          AT SRINAGAR
                                                               ...
                                                          WP(C)/2202/2023
                    ABDUL KHALIQ LONE AND ORS.

                                                                                          .........Petitioner(s)
                                                          Through:
                                                      Mr. Sameer Hassan, Advocate.

                                                            Versus
                    UNION TERRITORY OF J AND K AND ORS. (REVENUE DEPARTMENT)

                                                                                         ......Respondent(s)
                                                             Through:
                                                              None.

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

09.02.2026

1. Learned counsel appearing for the petitioner submits that, in view of the nature of the prayer made in the writ petition, there is no scope for referring the matter to mediation.

2. In view of the submission made by the learned counsel for the petitioners, list the instant matter on 23.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 09.02.2026 "Shaista"