Saja Begum vs Ut Of J&K And Ors
2026 Latest Caselaw 802 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Saja Begum vs Ut Of J&K And Ors on 17 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 14
                                                                                   Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     WP(C) No. 3049/2023


                Saja Begum
                                                                           ..... Appellant/petitioner(s)
                                                     Through: -
                                             Mr. Gulzar Ahmad, Advocate



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

Through: -

Mr. Hakim Aman, Dy. AG Ms. Bisma Ali, Advocate vice Mr. T. M. Shamsi, DSGI

CORAM:

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

01. Heard. Admit.

02. Post admission notice, waived by Mr. Hakim Aman, learned Dy.

AG, on behalf of respondents 1 to 4, he seeks and is granted four

weeks' time to file counter affidavit with copy in advance to other

side. Rejoinder, if any, within two weeks thereafter.

03. Notice to respondents 5 and 6 returnable within four weeks.

Requisites within one week.

04. List on 09.04.2026.

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