Ghulam Ahmad Dar And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 978 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Ahmad Dar And Ors vs Ut Of J&K And Ors on 20 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 74
                                                                                  Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     WP(C) No. 291/2026


                Ghulam Ahmad Dar and Ors.
                                                                          ..... Appellant/petitioner(s)
                                                     Through: -
                                              Mr. Ahmad Javid, Advocate


                                                            V/S
                UT of J&K and Ors.
                                                                                 ..... Respondent(s)

Through: -

Mr. Ilyas Nazir, GA

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 20.02.2026

01. By this petition, petitioners are seeking direction upon respondents

to treat the land of the petitioners, including land falling under

Section 5 (Shamilat Jaiza), at par with proprietary land, and

consequently to determine, re-compute and release the full and

lawful compensation in respect of land of the petitioners situated at

Village Ichgam, Budgam, and Marglari, Daharmunah, Tehsil and

District, Budgam along with compensation for fruit-bearing trees

and all appurtenances, strictly in accordance with law.

02. Notice.

03. Notice, waived by Mr. Ilyas Nazir, learned GA, on behalf of

respondents 1 to 5, he seeks and is granted four weeks' time to file

reply with copy in advance to other side.

04. Notice to respondent No. 6 returnable within four weeks.

05. List on 30.03.2026.

06. In the meantime, respondents are directed to consider the

representation of the petitioners dated 30.12.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 20.02.2026 "Mohammad Yasin Dar"