Bashir Ahmad Dar vs Union Territory Of J And K And
2026 Latest Caselaw 576 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bashir Ahmad Dar vs Union Territory Of J And K And on 10 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 87
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                               WP(C) 3044/2024
                        C/W WP(C) 251/2025 CM 3228/2025
BASHIR AHMAD DAR                                     ...Appellant(s)/Petitioner(s)

Through:    Ms. Syed Ainain Qadiri, Advocate in WP(C)3044/2024
                                      Vs.

UNION TERRITORY OF J AND K AND
                                                             ...Respondent(s)
ORS.     (POLLUTION            CONTROL
COMMITTEE)
Through: Mr. Ilyas Nazir Laway, GA vice
         Mr. Jahangir Dar, GA (R-7)
         Mr. Faheem Nisar Shah, GA (R- 4, 6) & vice
         Mr. Mohsin Qadri, Sr. AAG (R- 1, 2, 3, 5, 8)
         Ms. Syed Ainain Qadiri, Advocate (R-9 in WP(C) 251/2025)
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

10.02.2026

WP(C)3044/2024:

1. Learned counsels for respondent Nos. 1 to 8 seek and are granted three weeks' last and final opportunity for filing reply, with an advance copy to the other side.

2. Meanwhile, reply if any by respondent No. 9 by or before next date of hearing.

3. List on 06.03.2026, along with the connected matter.

WP(C) 251/2025:

4. Mr. Faheem Nisar Shah, learned Government Advocate for respondent No. 4 & 6 and appearing vice Mr. Mohsin Qadri, learned Sr. AAG for respondent Nos. 1, 2, 3 & 8 and vice Mr. Jahangir Dar, learned Government Advocate for respondent No. 5 & 7 seeks is granted three weeks' last and final opportunity for filing reply, with an advance copy to the other side.

5. Respondents are also directed to produce record with respect to the subject matter on the next date of hearing.

CM No. 3227/2025 in WP(C) 251/2025:

6. For the reasons stated in the application and taking into consideration order dated 06.05.2025 passed by the Division Bench of this Court in LPA No. 88/2025, application is allowed and applicant namely Bashir Ahmad Dar S/O Ghulam Mohammad Dar R/O Khapora, Muniwar, Anantnag is arrayed as party respondent. He shall figure as respondent No. 9 in WP(C) 251/2025.

7. Registry is directed to update the cause title accordingly.

8. CM 3227/2025 is disposed of.

CM 3228/2025 in WP(C) 251/2025:

9. By this application, applicant herein is seeking vacation of order dated 12.02.2025 passed in WP(C) 251/2025.

10.Notice to learned counsel for the petitioner. He is directed to file objections by or before next date of hearing.

11.List as above.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

10.02.2026 "Adil Ismail"