Abdul Razaq Dar And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 747 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Razaq Dar And Ors vs Ut Of J&K And Ors on 16 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 1
                                                                                   Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                      WP(C) No. 240/2026


                Abdul Razaq Dar and Ors.
                                                                           ..... Appellant/petitioner(s)
                                                     Through: -
                                            Mr. Sheikh Manzoor, Advocate



                                                                V/S
                UT of J&K and Ors.
                                                                                  ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 16.02.2026

01. By this petition, petitioners are seeking direction upon respondent-

Tehsildar, not to interfere with or to disturb the peaceful

possession of the petitioners over their land situated at Village

Malshahi Bagh, Tehsil and District, Ganderbal, except in

accordance with law.

02. Learned counsel for the petitioners' states that the respondent-

Tehsildar, without any authority is interfering in the peaceful

possession of the petitioners' land, wherein they are residing since

decades. Learned counsel further states that the petitioners have

filed a representation before the Deputy Commissioner, Ganderbal,

seeking protection of their property rights, however, the same has

not been considered till date.

03. Learned counsel for the petitioners' states that petitioners would

feel satisfied if the writ petition is disposed of with a direction to

the Deputy Commissioner, Ganderbal to consider the

representation of the petitioners within a reasonable period of time.

His statement is taken on record.

04. In view of above and without expressing any opinion on the merits

of the case, the instant petition is disposed of with a direction to

Deputy Commissioner, Ganderbal, to consider and decide the

representation of the petitioners dated 29.01.2026, by passing a

speaking order thereon, within a period of two weeks from the date

of passing of this order.

05. Disposed of along with connected CM(s).

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 16.02.2026 "Mohammad Yasin Dar"