Ghulam Mohammad Bhat vs Union Of India And Ors
2026 Latest Caselaw 151 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Bhat vs Union Of India And Ors on 30 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                   Serial No. 52
                                                                                   Supplementary List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR


                                                 WP(C) No. 110/2026

                Ghulam Mohammad Bhat
                                                                        ..... Appellant/petitioner(s)
                                                       Through: -
                               Mr. Z. A .Qureshi, Sr. Advocate with Ms. Rehana, Advocate


                                                             V/S
                Union of India and Ors.
                                                                                   ..... Respondent(s)

Through: -

Ms. Rehana Qayoom, Advocate vice Mr. T. M. Shamsi, DSGI for R1-2 Mr. F. N. Shah, GA vice Mr. Mohsin Qadri, Sr. AAG for 3-4

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 30.01.2026

01. By the medium of present petition, petitioner herein, has

challenged the order dated 31.12.2025, passed by respondent No.

2, whereby issuance of passport to the petitioner has been refused.

02. Notice, waived by Ms. Rehana Qayoom, learned counsel for

respondents 1 and 2 and Mr. F. N. Shah, learned GA, on behalf of

respondents 3 and 4. They seek and are granted four weeks' time

to file reply with copy in advance to other side.

03. List on 06.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 30.01.2026 "Mohammad Yasin Dar"