2024:Jklhc-Jmu:1893-Db vs Jammu And Kashmir Special Tribunal At
2026 Latest Caselaw 799 J&K

Jammu & Kashmir High Court

2024:Jklhc-Jmu:1893-Db vs Jammu And Kashmir Special Tribunal At on 16 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                              2024:JKLHC-JMU:1893-DB
                                                                        Serial No. 13

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CJ Court
                                 Case No. LPA No. 71/2023
                                 CM No. 4079/2025, 2851/2025


Andul Aziz Bhat                                    .....Appellant(s)/Petitioner(s)


                       Through: Mr. S. H. Shah Ashrfi, Advocate.

                  vs
Jammu and Kashmir Special Tribunal At                         ..... Respondent(s)
Jammu Th. Its. Chairman and others
                       Through: Ms. Sagira Jaffer, Advocate vice
                                Ms. Monika Kohli, Sr. AAG.
Coram: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                   ORDER

16.02.2026

1. Vide this application, the applicant/appellant seeks to serve respondent Nos. 3 to 6 through substituted service.

2. For the reasons set out in the application, the same is allowed.

Consequently, the unserved respondents be served through substituted service by publication in two local newspapers (Daily Excelsior and State Times), which are in active circulation in the area.

3. Application stands disposed of.

4. This is an application to implead the legal representatives of Ali Mohd. (Respondent No. 2), who is stated to have passed away during the pendency of the appeal.

5. For the reasons set out in the application, duly supported with an affidavit, the same is allowed. Consequently, legal representatives of

2024:JKLHC-JMU:1893-DB

the deceased respondent No. 2, as depicted in Para (3) of the application are brought on record.

6. Office to carry out necessary corrections in the array of parties.

7. Application stands disposed of.

8. Adjourned to 13.04.2026.

                            (RAJNESH OSWAL)                  (ARUN PALLI)
                                     JUDGE                   CHIEF JUSTICE

Jammu
16.02.2026
Sahil Padha