Shamas Ud Din Naik And Ors vs Ut Of J & K And Ors
2026 Latest Caselaw 594 J&K

Jammu & Kashmir High Court

Shamas Ud Din Naik And Ors vs Ut Of J & K And Ors on 10 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                Sr. No.08
                                                080808No
                                                No.160157
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH 1567
                                 AT JAMMU


WP (C) No. 1700/2020 c/w
OWP No. 278/2019 [WP (C) No. 566/2019]

Shamas Ud Din Naik and Ors.                            .....Applicant(s)/Petitioner(s)

                                 Through :- Mr. R.K.S Thakur, Advocate

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

                                 Through :- Ms. Chetna Manhas, Advocate vice
                                            Ms. Monika Kohli, Sr. AAG
                                            Mr. Harshwardhan Gupta, Advocate

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

                                   ORDER

28.11.2025

WP (C) No. 1700/2020

1. Reply stands filed by respondent no. 5. Let the same be filed by rest

of the respondents by or before the next date of hearing.

2. List on 10.02.2026.

1) The petitioner No. 7-Gani Mir expired on 02.11.2023 whereas

petitioner No. 5-Mohd. Afzal Giri expired on 03.01.2020.

2) For brining on record the legal representatives of said two deceased

petitioners, two applications-CM No. 7464/2024 and CM No.

7444/2024 have been filed. Both applications being time barred are

accompanied with corresponding applications for condonation of

delay application-CM No. 7463/2024 and CM No. 7443/2023.

3) For the reasons stated in the condonation of delay applications read

with applications for bringing on record legal representatives of the

deceased petitioner Nos. 7 & 5, the same are allowed and the

following persons are impleaded as petitioners in place of deceased

petitioners Nos. 7 & 5.

i. Sh. Farooq Ahmed Mir, Age 53 years (son);

ii. Mst. Hazoora Begum, Age 51 years (daughter);

iii. Sh. Jeelani Ahmed Mir, Age 44 years (son);

iv. Mst. Parveena Begum, Age 41 years (daughter);

All residents of Village Bankoot, Tehsil Banihal, District

Ramban, are impleaded as legal representatives of petitioner

no. 7-Gani Mir.

(i) Sh. Abdul Latief Giri, Age 60 years (son);

(ii) Sh. Ghulam Nabi Giri, Age 65 years (son);

(iii) Sh. Mohd. Shafi Giri, Age 51 years (son);

(iv) Mst. Mehbooba Begum, Age 58 years (daughter);

(v) Mst. Shameena Begum, Age 55 years (daughter);

All residents of Village Bankoot, Tehsil Banihal, District

Ramban, are impleaded as legal representatives of petitioner

no. 5-Mohd. Afzal Giri.

4) Learned counsel for the petitioners is directed to place on record the

fresh memo of parties by or before the next date of hearing.

5)            List as above.



                                                   (Moksha Khajuria Kazmi)
                                                            Judge
JAMMU
28.11.2025
Manik