Ghulam Rasool Mir vs Ut Of J&K And Ors
2026 Latest Caselaw 33 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Rasool Mir vs Ut Of J&K And Ors on 27 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 16
                                                                                Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                 WP(C) No. 367/2024

                Ghulam Rasool Mir
                                                                       ..... Appellant/petitioner(s)
                                                     Through: -
                                             Mr. Avees Geelani, Advocate




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

Through: -

Mr. Hakim Aman Ali, Dy. AG for R1 to 4 and vice Mr. Waseem Gul, GA for R5-6

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 27.01.2026

01. Reply stands filed by respondents 1 to 4. Mr. Hakim Aman, learned

Dy. AG, is directed to provide copy of the reply filed by respondents 1

to 4 to learned counsel for the petitioner during the course of week.

02. Last and final opportunity of four weeks' is granted to respondents 5

and 6 to file reply.

03. List on 02.03.2026.

04. Interim direction dated 23.02.2024, shall continue till next date of

hearing before the Bench.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 27.01.2026 "Mohammad Yasin Dar"