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Jammu & Kashmir High Court - Srinagar Bench
Ut Of J&K And Ors vs Mushtaq Ahmad Wani And Ors on 19 February, 2026
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 8
Regular Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA No. 156/2021
In SWP No. 1936/2016
C/w LPA No. 105/2021
UT of J&K and Ors. ...Appellant/Petitioner(s)
Through: Mr. Faheem Nisar Shah, GA
Vs.
Mushtaq Ahmad Wani and Ors. ...Respondent(s)
Through: Mr. Molvi Aijaz, Advocate
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
19.02.2026
CM No. 6570/2025 in LPA No. 156/2021:
01. The instant application is for placing on record certain documents,
which are stated to be necessary for consideration of the matter.
02. For the reasons stated in the application, same is allowed and the
documents annexed with the application are taken on record subject to
all just exceptions.
03. CM No. 6570/2025 is disposed of.
CM No. 2589/2025 in LPA No. 156/2021:
04. This application is for bringing on record legal heirs of the deceased
respondent Nos. 43, 91 & 103, who are stated to have passed away
during the pendency of above titled appeal.
05. Application, for the reasons mentioned therein coupled with no
objection from other side, is allowed. The legal heirs of deceased
respondents 43, 91 & 103, whose names are mentioned in para 6 of
the application are brought on record.
06. CM No. 2589/2025 is disposed of.
07. Registry to update the cause title.
08. Learned counsel for the respondents submits that respondents 34, 44,
46, 48, 60, 113, have passed away after the disposal of writ petition,
however, their names have neither been reflected in the memo of
appeal, nor have their legal heirs been substituted.
09. Learned counsel for respondents is at liberty to file an appropriate
application for the rectification of the memo of parties and
substitution of the legal heirs of the aforementioned deceased
respondents before the next date of hearing.
CM No. 6569/2025 in LPA No. 105/2021:
10. The instant application has been moved for placing on record certain
documents, which are stated to be necessary for the effective
adjudication of the matter.
11. For the reasons stated in the application, same is allowed. The
documents annexed with the application are taken on record subject to
all just exceptions.
12. CM No. 6569/2025 is disposed of.
CM No. 2590/2025 in LPA No. 105/2021:
13. This application has been preferred for bringing on record legal heirs
of the deceased respondent Nos. 43, 91 & 103, who are stated to have
passed away during the pendency of above titled appeal.
14. Application, for the reasons mentioned therein, coupled with no
objection from other side, is allowed. The legal heirs of deceased
respondents 43, 91 & 103, whose names are mentioned in para 6 of
the application are brought on record.
15. CM No. 2590/2025 is disposed of.
16. Registry to update the cause title.
17. It is submitted by learned counsel for the respondents that respondents
34, 44, 46, 48, 60, 113, have passed away after the disposal of writ
petition, however, their names have neither been reflected in the
memo of appeal, nor have their legal heirs been substituted.
18. Learned counsel is at liberty to file an appropriate application for the
rectification of the memo of parties and the substitution of the legal
heirs of the aforementioned deceased respondents before the next date
of hearing.
19. Registry to list the main matters for continuation of arguments on
26.02.2026.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
19.02.2026
Manzoor
