Mohd Rashid & Anr vs Ut Of J And K & Ors
2026 Latest Caselaw 831 J&K

Jammu & Kashmir High Court

Mohd Rashid & Anr vs Ut Of J And K & Ors on 17 February, 2026

                                                                   Sr. No. 116

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT JAMMU

WP(C) No.2476/2024
CM Nos.5166/2025 & 5163/2025
c/w
CCP(S) No.23/2026

Mohd Rashid & Anr.                                       ....Petitioner(s)/Appellant(s)
                   Through :- Mr. F.A Natnoo, Adv.
         V/s
UT of J and K & Ors.                                                 ....Respondent(s)

                   Through :-   Mr. Vishal Sharma, DSGI with
                                Mr. Eishaan Dadhichi, CSGC for R-2 & 3.
                                Ms. Nazia Fazal, Adv., vice
                                Ms. Monika Kohli, Sr. AAG for R-1 & 4.
CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                    ORDER

17.02.2026

This application has been moved by the applicants seeking to condone

121 days' in filing the accompanied application being CM No.5166/2025 for

bringing the applicants on record as legal heirs of deceased-petitioner No.3.

For the reasons assigned in the application, the same is allowed and

delay of 121 days in filing condonation of delay application is condoned.

Application stands disposed of.

This application has been moved by the applicants seeking permission

to bring them on record as legal heirs of deceased petitioner No.3-Haji Mohd.

Hafiz.

For the reasons assigned in the application, the same is allowed and

applicants, namely, Shabir Ahmed and Mohd. Zabir Khan are impleaded as party

petitioners.

Application stands disposed of.

Registry shall carry out necessary correction in the cause title of the

case, accordingly.

Learned counsel for the parties submit that objections have been filed

on behalf of the respondents, however, objections filed by respondent Nos.2 and

3 are not on record. Registry is directed to trace out and place the same on

record.

List for consideration on 06.03.2026.

Meanwhile, action taken report in terms of orders dated 18.10.2024

and 14.10.2025, be filed before next date of hearing.

                                                                    )         (M A Chowdhary)
                                                                                   Judge
           Jammu:
           17.02.2026
           Surinder