Noor Mohammad Rather vs Commissioner Srinagar Municipal ...
2026 Latest Caselaw 855 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Noor Mohammad Rather vs Commissioner Srinagar Municipal ... on 18 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 145
                                                                                  Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     CM No. 689/2026 in
                                                     WP(C) No. 275/2026
                Noor Mohammad Rather
                                                                          ..... Appellant/petitioner(s)
                                              Through: -
                                      Mr. Aijaz Ahmad, Advocate
                                                   V/S
                Commissioner Srinagar Municipal Corporation and Ors.
                                                                                 ..... Respondent(s)

Through: -

Mr. Waseem Gul, GA vice Mr. Bikramdeep Singh, Dy. AG for R1-4 CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 18.02.2026

01. On the set of facts and grounds urged, coupled with the

submissions made at Bar, the instant application is allowed and the

requirement of placing on record the certified copy of impugned

order dated 10.02.2026 is dispensed with. However, the petitioners

are directed to file the same within two weeks.

02. CM disposed of.

WP(C) 275/2026

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

10.02.2026, passed by the J&K Special Tribunal, Srinagar,

whereby the appeal titled as Ghulam Mohammad Rather and Ors.

Vs. SMC Srinagar and Ors., stands dismissed as abated.

02. Notice, waived by Mr. Waseem Gul, learned GA, on behalf of

respondents 1 to 4, he seeks and is granted four weeks' time to file

objections with copy in advance to other side.

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

Requisites within one week.

04. List on 03.04.2026.

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 dispute.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 18.02.2026 "Mohammad Yasin Dar"