Inhabitants Of Indra Nagar Iqbal Colony vs Union Of India And Ors
2026 Latest Caselaw 861 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Inhabitants Of Indra Nagar Iqbal Colony vs Union Of India And Ors on 18 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 11
                                                                                   Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR


                                                     WP(C) No. 3633/2019

                Inhabitants of Indra Nagar Iqbal Colony
                                                                           ..... Appellant/petitioner(s)
                                                       Through: -
                               Mr. Z. A. Qureshi, Sr. Advocate with Ms. Rehana, Advocate

                                                            V/S
                Union of India and Ors.
                                                                                  ..... Respondent(s)

Through: -

Mr. Bikramdeep Singh, AAG Ms. Bisma Ali, Advocate vice Mr. T. M. Shamsi, DSGI CORAM:

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

01. Registry is directed to update the memo of parties in terms of order

dated 25.08.2023.

02. Learned counsel for the petitioner is directed to furnish copy of the

supplementary affidavit to learned counsel for the respondents

during the course of day.

03. Learned counsel for the respondents seek and are granted two

weeks' time to file response to the supplementary affidavit filed by

the petitioner.

04. List on 15.04.2026.

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