Wali Mohammad War And Anr(Senior ... vs Union Teritory Of J And K (Rural ...
2026 Latest Caselaw 771 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Wali Mohammad War And Anr(Senior ... vs Union Teritory Of J And K (Rural ... on 16 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                      Serial No.43
                                                                                      Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                         AT SRINAGAR
                                                              ...
                         CM(42/2026) IN WP(C) 3031/2024 RECALLING OF THE ORDER CM(8242/2024) CM(8458/2024)


                    WALI MOHAMMAD WAR AND ANR(SENIOR CITIZEN)

                                                                                       .........Petitioner(s)
                                                       Through:
                                                   Mr. Parvaiz, Advocate.

                                                          Versus
                    UNION TERITORY OF J AND K (RURAL DEVELOPMENT DEPARTMENT) AND ORS

                                                                                       ......Respondent(s)
                                                        Through:
                                  Mr. H. Aman Ali, Dy.AG for R2 to 4 & 7, 8 and vice
                                    Mr. Illiyas Nazir, GA for R1, R5 and R6.
                            Ms. Swaiba, Advocate vice Mr. N. H. Shah, Sr. Advocate for R-9 to R-12

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

16.02.2026

CM No.(42/2026):

1. Learned counsel(s) appearing for the respondents seek time to file

objections. They are granted four weeks' time, as a last and final

opportunity, to file the same, with an advance copy to be

furnished to learned counsel for the other side.

2. Learned counsel for the petitioner is directed to furnish a copy of

the application to learned counsel for the other side during the

course of the day.

3. List on 18.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 16.02.2026 "Shaista"