Mst. Rafiqa vs Financial
2026 Latest Caselaw 887 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst. Rafiqa vs Financial on 18 February, 2026

                                                        Serial No. 3
                                                     Regular Cause List
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR
              CM (8726/2025) IN WP(C) 3136/2023
Mst. Rafiqa
                                                ...Petitioner(s)/Appellant(s).
Through:      Mr. N.A. Kouchai, Advocate.
                                  Vs.
Financial
Commissioner/Commissioner
Agrarian Reforms and Ors.
                                                            ...Respondent(s).
Through:      None.
CORAM:
      HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
                        ORDER

18.02.2026

1. It is submitted by the learned counsel for the applicant/petitioner that steps for service have been taken as per the order dated 31.01.2026 of this Court.

2. The Registry has not, however, reported regarding the status of the service.

3. Through the medium of the instant application supported with an affidavit, the applicant/petitioner seeks the restoration of the writ petition that has suffered dismissal for non-prosecution vide order dated 21.11.2025.

4. It is submitted by the learned counsel for the applicant that he was not keeping good health for some period in the year 2025 which led to the dismissal of the main petition. It is further submitted that the restoration application has been field within the stipulated period of one month and, as such, may be allowed so that the case is decided on merits in accordance with law.

5. Perused the interim application which is supported with an affidavit. Also perused the record of the main dismissed petition sought to be restored.

6. Keeping in view the afore-mentioned perusal and consideration, this Court is of the opinion that it will meet the ends of justice in case the application is allowed and the impugned petition is restored at its original number so that the same can be disposed of on merits.

7. Accordingly, the application is allowed and the dismissed petition bearing No WP(C) 3136/2023 is restored at its original number along with all miscellaneous applications and interim orders.

8. The restored petition shall come up for hearing before the Court in the regular cause list on 30th March, 2026.

9. This application is disposed of.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 18.02.2026 Shahid Manzoor