Mohammad Yaqoob Wani(Senior Citizen) vs Union Territory Of J And K (Revenue) And ...
2026 Latest Caselaw 709 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Yaqoob Wani(Senior Citizen) vs Union Territory Of J And K (Revenue) And ... on 13 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
                                                              ...
                                             WP(C) 1558/2025 CM(3976/2025


                    MOHAMMAD YAQOOB WANI(SENIOR CITIZEN)

                                                                                        .........Petitioner(s)
                                                          Through:
                                . S. F. Qadiri, Sr. Advocate with Mr. Numan Shafi, Advocate.

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

                                                                                        ......Respondent(s)
                                                  Through:
                        Mr. Illiyas Nazir, GA vice Mr. Mohsin Qadiri, Sr. AAG for R1 & R2.
                       Mr. S. F. Qadiri, Sr. Advocate with Mr. Numan Zargar, Advocate for R5.
                    CORAM:
                         HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                              ORDER

13.02.2026

1. Learned counsel for the petitioner seeks and is granted four weeks' time

to take requisite steps for effecting service upon respondent No. 6.

2. Mr. Numan Zargar, learned counsel appearing for respondent No. 5,

seeks and is granted four weeks' time to file reply/response.

3. Respondents Nos. 1 to 4 are granted a further period of four weeks to

file the action taken report in compliance with the order dated

23.08.2024 passed by this Court in WP(C) No. 1881/2024.

4. Registry is directed to tag the record of WP(C) No. 1881/2024 along

with the instant writ petition on the next date of hearing.

5. List on 30.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 13.02.2026 "Shaista"