Mst. Sara vs Syeed Fakhrudin Hamid And Ors
2026 Latest Caselaw 616 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Sara vs Syeed Fakhrudin Hamid And Ors on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                               Serial No. 26
                                                              Regular Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                       CCP(S) 455/2024 in[WP(C) 9/2022] c/w
                                  i)WP(C) 9/2022
MST. SARA                                               ...Appellant(s)/Petitioner(s)

Through:     Mr. G.N. Sofi, Advocate
                                       Vs.

SYEED FAKHRUDIN HAMID AND ORS.
                                                                     ...Respondent(s)
(REVENUE)
 Through: Mr. Firdous Ahmad, Advocate
          Mr. Faheem Nisar, GA
CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                    ORDER

12.02.2026

1. By this petition, petitioner herein has alleged non-compliance of the order dated 12.01.2022, passed by this court in WP(C) No. 09/2022 titled 'Mst. Sara v. UT of J&K and Ors,' operative part whereof is taken note of herein:

"In the meantime, impugned order dated 09.12.2009 passed by respondent No. 4 is kept in abeyance till next date of hearing".

2. Compliance report stands filed, it is stated that the order dated 12.01.2022, whereby the impugned order dated 09.12.2009, passed by the Joint Commissioner Agrarian Reforms (Additional Deputy Commissioner), Anantnag, has been kept in abeyance, has been complied with by the respondents.

3. Learned counsel for the respondents states that the order passed by this Court has been implemented in its letter and spirit.

4. In view of the above, the contempt proceedings are closed.

WP(C) 09/2022:

5. Mr. Faheem Nisar, learned GA for respondent Nos. 1 to 5 states that he has already filed reply on 05.05.2026, however the same is not available on record. Registry is directed to trace out and place the reply filed on behalf of respondent Nos. 1 to 5 on record.

6. List on 16.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

12.02.2026 "Misba"