Ghulam Mohammad Matoo And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 794 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Matoo And Ors vs Ut Of J&K And Ors on 17 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. 18/2026


                Ghulam Mohammad Matoo and Ors.
                                                                            ..... Appellant/petitioner(s)
                                                         Through: -
                                                  Mr. W. M. Shah, Advocate



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

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 17.02.2026

01. By this petition filed under Article 226 of the Constitution of India,

petitioner-unit through its proprietor has challenged order Nos. 205

JK PCC of 2024 dated 16.10.2024, 181 JK PCC of 2024 dated

15.10.2024 and 220 JKPCC of 2024 dated 18.10.2024, issued by

respondent No. 2, whereby the petitioner has been directed to cease

the operation of the stone crusher. In terms of the said order,

respondent No. 2, has also directed the other respondents to take

further action against the unit of the petitioner as mentioned in the

impugned orders.

02. Learned counsel for the petitioner, at the outset, places reliance on an

order dated 10th July, 2024 passed by this Court in an identical matter

being WP(C) No. 1418/2024, submits that the case of the petitioner is

identical to the aforesaid case and, accordingly, prayed that the same

order be passed in the present writ petition as well with a view to

maintain parity.

03. Heard learned counsel for the petitioner and perused the material on

record.

04. Notice to the respondents returnable within three weeks. Requisites

within one week.

05. List on 03.04.2026.

06. In the meantime, subject to objections from other side and till next

date of hearing before the Bench, respondent No. 3 (Deputy

Commissioner Budgam) is directed to accord consideration to the

application filed by the petitioner for issuance of the NOC in terms of

SO/60 and applicable rules within three weeks from today. However,

it is made clear that till the application of the petitioner alleged to

have been pending before Deputy Commissioner Budgam, is not

decided by passing a speaking order, respondents shall not act upon

the impugned orders.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 17.02.2026 "Mohammad Yasin Dar"