Union Territory Of J&K And Anr vs Peerzada Manzoor Ahmad
2026 Latest Caselaw 1332 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Anr vs Peerzada Manzoor Ahmad on 9 March, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                             Serial No. 10
                                                                           REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                                    CM(7558/2024)
                                                   IN LPA 328/2024
                                                    CM(2995/2025)
                                                    CM(7559/2024)

                         Union Territory of J&K and Anr.            ...Appellant/Petitioner(s)

                         Through:     Mr. Bikramdeep Singh, Dy. AG.

                                                          Vs.
                          Peerzada Manzoor Ahmad.                             ...Respondent(s)

                         Through: Mr. Asif Nabi, Advocate.

                          CORAM:
                                    HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                    HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                       ORDER

09.03.2026 LPA 328/2024;

01. This Letters Patent Appeal has been preferred against judgment dated 27th March, 2024, whereby the detention order bearing No. DMB/PSA/44 of 2022 dated 16th September, 2022 has been quashed and the respondents/appellants herein were directed to release the petitioner/respondent herein from the preventive detention.

02. The learned counsel for the parties submit that the period of detention in terms of detention order supra, has already expired and, therefore, the present appeal has become infructuous.

03. In view of the statement made by the learned counsel for the parties, the instant appeal is dismissed along with connected CM(s), as having become infructuous.

                                         (SHAHZAD AZEEM)               (SINDHU SHARMA)
                                              JUDGE                         JUDGE
                         SRINAGAR:
                         09.03.2026
                         "HAMID"