Union Territory Of J&K And Others (Home) vs Yasir Fayaz Rah
2026 Latest Caselaw 904 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Others (Home) vs Yasir Fayaz Rah on 18 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                    Sr. No. 11
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                 (Through Virtual Mode)
              CJ Court
                                       Case : LPA No. 142/2025 in
                                              [HCP No. 12/2025]
                                             CM No. 4152/2025
              Union Territory of J&K and others (Home)          ..... Appellant/Petitioner(s)
                                          Through: Mr. Hakim Aman Ali, Dy. AG vice
                                                   Mr. Mohsin Qadri, Sr. AAG
                                     Vs

              Yasir Fayaz Rah                                                   ..... Respondent(s)

                                          Through: None

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

18.02.2026 Learned counsel for the appellants, as always, fairly submits that

the matter in issue is rendered infructuous with the efflux of time and the same

be disposed of as such.

Ordered accordingly.

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