M/S Rather Stone Crusher Th.Its Partner vs Union Territory Of J And K (Revenue) And ...
2026 Latest Caselaw 623 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Rather Stone Crusher Th.Its Partner vs Union Territory Of J And K (Revenue) And ... on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                         Serial No.57
                                                                                         Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                         AT SRINAGAR
                                                              ...
                                                         WP(C) 1616/2025 CM(4150/2025)


                    M/S RATHER STONE CRUSHER TH.ITS PARTNER

                                                                                          .........Petitioner(s)
                                                        Through:
                                Ms. Tabinda Yousuf, Advocate vice Mr.Shuja-ul-Haq, Advocate.

                                                           Versus
                    UNION TERRITORY OF J AND K (REVENUE) AND ORS

                                                                                         ......Respondent(s)
                                                 Through:
                      Ms. Maha Majeed, Assisting Counsel vice Mr. Mohsin Qadiri, Sr. AAG
                    CORAM:
                          HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                              ORDER

12.02.2026

1. Reply stands filed on behalf of respondent Nos. 3 to 6.

2. Ms. Maha Majeed, learned Assisting Counsel appearing vice Mr. Mohsin Qadiri, learned Senior Additional Advocate General, submits that since the respondents have challenged only the order passed by respondent Nos. 3 to 6, there is no requirement to file a reply on behalf of the remaining respondents.

3. Pleadings are complete.

4. List for consideration on 10.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 12.02.2026 "Shaista"