Abdul Gani Ganaie vs Union Territory Of J And K And
2026 Latest Caselaw 638 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Gani Ganaie vs Union Territory Of J And K And on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                             Serial No. 25
                                                            Regular Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                WP(C) 3176/2023

ABDUL GANI GANAIE                                     ...Appellant(s)/Petitioner(s)

Through:     Ms. Arifa Jan, Advocate with Ms.Moomina, Adv
                                      Vs.

UNION TERRITORY OF J AND K AND
                                                          ...Respondent(s)
ORS. (REVENUE DEPARTMENT)
Through: Ms. Maha Majeed, Adv vice Mr. Hakim Aman Ali, Dy.AG for R-1-5

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

12.02.2026

1. Learned counsel for the respondents seeks and is granted last and final opportunity of four weeks, to file counter affidavit, with an advance copy to the other side.

2. Learned counsel for the petitioner seeks and is granted two weeks' time to take requisite steps of service to be effected upon respondent No. 6.

3. List on 16.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

12.02.2026 "Misba"