Gulzar Ahmad And Ors vs Ut Of J&K And Ors
2026 Latest Caselaw 986 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

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

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 82
                                                                                   Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                      WP(C) No. 298/2026


                Gulzar Ahmad and Ors.
                                                                           ..... Appellant/petitioner(s)
                                                     Through: -
                                          Mr. Mudasir Bin Hassan, Advocate


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

Through: -

Mr. Ilyas Nazir, GA vice Mr. Mohsin Qadri, Sr. AAG

CORAM:

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

01. By this petition, petitioners have challenged the impugned notice

dated 07.02.2026, issued by respondent No. 5, whereby the

petitioners have been directed to remove the alleged encroachment

upon the reserve wetland.

02. It is stated by learned counsel for the petitioners that the petitioners

are residing at village Lalpora, Chatlum, situated in Tehsil

Pampore, District Pulwama, from last more than 100 years, having

inherited the land/residential houses from their forefathers. It is

further stated that no show cause notice has been issued to the

petitioners before service of the impugned orders dated

13/14.02.2026. It is further averred that the petitioners have been

condemned unheard.

03. Notice.

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

respondents, he seeks and is granted two weeks' time to file reply

with copy in advance to other side.

05. List on 31.03.2026.

06. In the meantime, subject to objections of other side and till next

date of hearing before the Bench, the parties to the lis are directed

to maintain status quo on spot qua the property in dispute.

07. Alteration, modification or vacation on motion.

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