Rano Devi & Ors vs Ut Of J&K & Ors
2026 Latest Caselaw 666 J&K

Jammu & Kashmir High Court

Rano Devi & Ors vs Ut Of J&K & Ors on 12 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                    Supplementary List-I

                                                      Serial No. 219



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 671/2023

Rano Devi & Ors.
                                                       .....Petitioner(s)

               Through: None.

             Vs

UT of J&K & Ors.
                                                    .....Respondent(s)

               Through: Ms. Chetna Manhas, Assisting Counsel
                        vice
                        Mrs. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                             ORDER

(12.02.2026)

01. None appears on behalf of the petitioners.

02. Pursuant to Circular No. 238 of 2026/RG/GS dated

28.01.2026, the Registry has listed the instant case before

this Court for its referral to the Special Mediation Drive.

03. I have perused the record of the case.

04. It appears that there are elements of settlement involved in

this matter, as such, an effort needs to be made for its

settlement through mediation. Accordingly, the instant

matter is referred to mediation. Both the parties shall

appear before the Co-ordinator Main Mediation Centre,

High Court of Jammu and Kashmir and Ladakh, at Jammu

on 20.02.2026. They shall contact the Co-ordinator

through the e-mail address [email protected].,

Cell No. 8082898435.

05. The Co-ordinator shall appoint a mediator at the earliest.

06. The case shall come up for awaiting the report of the

mediator on 21.04.2026.

(SANJAY DHAR) JUDGE JAMMU 12.02.2026 Bunty