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Wali Mohammad Khan vs Additional Commissioner Kashmir And ...
2026 Latest Caselaw 797 J&K/2

Citation : 2026 Latest Caselaw 797 J&K/2
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Wali Mohammad Khan vs Additional Commissioner Kashmir And ... on 17 February, 2026

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                                                     Serial No. 123
                                                                                     Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                       WP(C) No. 271/2026
                Wali Mohammad Khan
                                                                            ..... Appellant/petitioner(s)
                                                      Through: -
                            Mr. S. A. Makroo, Sr. Advocate with Mr. Irfan Rasool, Advocate

                                                  V/S
                Additional Commissioner Kashmir and Ors.
                                                                                    ..... Respondent(s)

Through: -

CORAM:

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

01. By this petition, petitioner has challenged the order dated 06.10.2025,

passed by respondent No. 1, in terms of which, the revision petition

preferred by the petitioner has been dismissed.

02. It is stated by learned senior counsel for the petitioner that the impugned

order is non- speaking and in violation of limitation, governing the field.

It is further stated that the petitioner is in possession of the property

since 1986.

03. Notice to the respondents returnable within four weeks. Requisites

within one week.

04. List on 10.04.2026.

05. In the meantime, subject to objections of other side and till next date of

hearing before the Bench, the parties to the lis are directed to maintain

status quo on spot qua the property in question.

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

 
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