Assadullah Wani vs State Of Jk And Others (Revenue
2026 Latest Caselaw 546 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Assadullah Wani vs State Of Jk And Others (Revenue on 9 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                            Serial No. 15
                                                           Regular Cause list   2022:JKLHC-SGR:894
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                OWP 1506/2014

ASSADULLAH WANI                                       ...Appellant(s)/Petitioner(s)

Through:    Mr. Rizwan ul Zaman, Advocate
                                     Vs.

STATE OF JK AND OTHERS (REVENUE
                                                             ...Respondent(s)
DEPARTMENT)
Through: Mr. Alla-ud-din Ganaie, AAG vice Mr. Ilyas Nazir, GA for R-6&7 and
         vice Mr. Faheem Nisar, GA for R-1-5
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                  ORDER

09.02.2026

1. In the interest of justice, last and final opportunity of four weeks is granted to learned counsel appearing on behalf of learned Government Advocates for respondent Nos. 1 to 7, failing which respondent No. 5 and 7 shall remain present in the court, either in person or through virtual mode on the next date of hearing.

2. Reply, if any, be filed on behalf of respondent Nos. 8 to 11, by or before next date of hearing.

3. List on 18.04.2026.

4. Meanwhile, interim direction, if any, shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

09.02.2026 "Misba"