Abdul Rehman & Ors vs Mohd. Afzal
2026 Latest Caselaw 847 J&K

Jammu & Kashmir High Court

Abdul Rehman & Ors vs Mohd. Afzal on 17 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Regular List

                                                    Serial No. 51



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CPSW No. 159/2017 in
SWP No. 1812/2006

Abdul Rehman & Ors.
                                                    .....Petitioner(s)

                Through: Mr. R. K. S. Thakur, Advocate.
               Vs
Mohd. Afzal, Secy. Forest Deptt. & Ors.
                                                  .....Respondent(s)

                Through: Mr. Vivek Matoo, Advocate vice
                         Mr. Vishal Bharti, Dy. AG.

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                              ORDER

(17.02.2026)

01. Learned counsel for the petitioners submits that the

Special Leave Petition (SLP) preferred by the respondents against

the Division Bench judgment of this Court, arising out of the

judgment passed by the writ court, stands dismissed by the

Supreme Court of India, in terms of order dated 19.09.2025 passed

in SLP (Civil) No. 24112/2025.

02. It is further submitted that the respondents have already

passed a consideration order dated 10.01.2023 whereby the claim of

the petitioners has been rejected.

03. Learned counsel for the petitioners has submitted that

the consideration order is not in tune with the judgment of the writ

court.

04. Learned counsel for the respondents seeks an

adjournment on the ground that the arguing counsel Mr. Vishal

Bharti, learned Dy. AG is not available today. At his request,

adjourned.

05. Be listed on 09.03.2026.

(SANJAY DHAR) JUDGE JAMMU 17.02.2026 Shivalee