Abdul Rashid Bhat And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 564 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Bhat And Ors vs Ut Of J&K And Ors on 10 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 1
                                                                                  Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                    WP(C) No. 3357/2025

                Abdul Rashid Bhat and Ors.
                                                                          ..... Appellant/petitioner(s)
                                                         Through: -
                                                  Mr. M. M. Shah, Advocate

                                                              V/S
                UT of J&K and Ors.
                                                                                 ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 10.02.2026

01. By this petition, petitioner has challenged the order dated 546 JK

PCC of 2025 dated 04.12.2025, by virtue of which the Hot Mix Plot,

unit of the petitioner has been directed to be closed by respondent

No. 2 on the ground that the petitioner has failed to produce the

requisite documents from the revenue department as per Rule 10 of

S.O. 60 of 2021 dated 23.02.2021 and that the unit of the petitioner

is being run in violation of Section 25/26 of the Water (Prevention

and Control of Pollution) Act, 1974 and Section 21 of the Air

(Prevention and Control of Pollution) Act, 1981. Learned counsel for

the petitioner has relied upon order dated 10.07.2024 passed by a

Coordinate Bench of this Court in WP(C) 1418/2024 to claim parity.

02. Notice to the respondents returnable within four weeks. Requisites

within one week.

03. List on 10.03.2026.

04. In the meantime, respondent No. 2 shall accord consideration to the

application stated to have been filed by the petitioner in the year

2021 for issuance of NOC in his favour in terms of S.O. 60 within a

period of two weeks from the date of issuance of this order and till

then the impugned order shall not be given effect to.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 10.02.2026 "Mohammad Yasin Dar"