Mir Mohammad Shafi vs Union Territory Of J&K And Others
2026 Latest Caselaw 868 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mir Mohammad Shafi vs Union Territory Of J&K And Others on 18 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                         Sr. No. 01
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                   (Through Virtual Mode)
              CJ Court
                                               Case : WP(C) PIL No. 5/2023
                                                      CM No. 8029/2023

              Mir Mohammad Shafi                                            ..... Appellant/Petitioner(s)
                                           Through: Mr. Shafqat Nazir, Advocate
                                     Vs

              Union Territory of J&K and others                                      ..... Respondent(s)

                                           Through: Mr. Jahangir Dar, GA
                                                    Mr. Zaffar Qureshi, Sr.Advocate for R-14
                                                    Mr. Tasaduq Khawaja, Sr. Advocate with
                                                    Mr. Naseerul Akbar, Advocate for R-57
                                                    Ms. Snober Sameer, Advocate vice
                                                    Mr. Syed Faisal Qadri, Sr. Advocate for R-25,
                                                    30, 38, 42, 44, 46, 64
                                                    Ms. Yasmeen Jan, Advocate vice
                                                    Mr. T.M. Shamsi, DSGI for R-8
                                                    Mr. Javed Kathju, Advocate for R-18, 20& 21
                                                    Mr. Zubair Ahmad, Advocate for R-22
                                                    Ms. Suwaiba, Advocate for R-35

              CORAM: HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

18.02.2026 Mr. Jahangir Dar, learned GA submits that the compliance/action taken report in terms of our order dated October 13, 2025 has since been submitted.

Ms. Shafqat Nazir, learned counsel for the petitioner prays for a short accommodation to respond.

May do so, a week prior to the adjourned date with an advance copy to counsel for the respective parties.

Adjourned to 05.03.2026.

Interim direction, if any, to continue till the adjourned date.

                                                       (RAJNESH OSWAL)               (ARUN PALLI)
                                                             JUDGE                  CHIEF JUSTICE
              Jammu
              18.02.2026
              Pawan Angotra