Syed Abbas Rizvi And Others vs Ut Of Jk & Ors
2026 Latest Caselaw 704 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Syed Abbas Rizvi And Others vs Ut Of Jk & Ors on 13 February, 2026

                                                            Serial No. 108
                                                           Supp. Cause List

   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
           WP(C) 176/2026 CM(406/2026) CM(631/2026)
SYED ABBAS RIZVI AND OTHERS                         ...Petitioner(s)/Appellant(s).

Through:      Mr. G.A. Lone, Advocate with
              Mr. Mujeeb Andrabi, Advocate
                                   Vs.
UT OF JK & ORS                                                   ...Respondent(s).

Through:

CORAM: HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
                                   ORDER

13.02.2026

1. Through the medium of the instant application supported with an affidavit, the applicants/petitioners through their counsel seek placing on the record, the report of the Committee headed by the Regional Director, Survey & Land Records dated 29.08.2023 together with communication of Assistant Commissioner (C) with the Divisional Commissioner, Kashmir dated 09.05.2023 alongwith the statement of compensation assessed and paid to the landholders holding State land in their possession with the amount of compensation paid to them.

2. Heard the learned counsel for the applicants/petitioners in respect of the application and considered his submissions.

3. On the grounds mentioned in the application coupled with the submissions made at the Bar, same is allowed and the copies of the proposed documents annexed with the application are taken on record.

4. CM disposed of.

WP(C) No. 176/2026 CM No. 406/2026

1. Issue notice to the respondents in the main as well as in the interim application, returnable by the next date of hearing, subject to taking of steps for service within a week's period for filing of reply/objections.

2. Heard the learned counsel for the applicants/petitioners in respect of his prayer for grant of relief in the interim application bearing CM No. 406/2026 and considered his submissions.

3. Perused the interim application supported with an affidavit. Also perused the main petition and the copies of the documents enclosed with the same as annexures thereto.

4. List on 27.03.2026.

5. In the meantime, subject to any vacation or modification upon the consideration of objections/arguments of the other side, and till further orders, the non-applicants/respondents are restrained to interfere with the subject matter of the dispute, i.e., land measuring 50 kanals bearing Survey No. 217-min. situated at Sharief Abad, District Budgam, except strictly in accordance with the procedure established under law.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 13.02.2026 ARIF