Chain Singh vs Ut Of Ladakh And Ors
2022 Latest Caselaw 1550 j&K

                                                                   Sr. No. 19
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                               WP(C) No. 2154/2022

Chain Singh                                          .....Appellant(s)/Petitioner(s)


                       Through: Mr. Vikas Mangotra, Advocate.

                  Vs


UT of Ladakh and Ors.                                           ..... Respondent(s)

                       Through: Mr. Sumant Sudan, Advocate vice
                                Mr. Vishal Sharma, DSGI.


Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                     ORDER

Issue notice to respondents.

Mr. Sumant Sudan, learned counsel appearing vice Mr. Vishal Sharma, learned DSGI accept notice on behalf of respondents and he seeks three weeks' time to file reply on behalf of respondents. Time is granted, as prayed for.

Learned counsel for the petitioner has placed on record the judgment title - "Mst. Syeda Begum Vs. State of J&K and Ors." passed by this Court (Srinagar Bench) on 29.10.2015 wherein as per the scheme promulgated by the Government for the flood victims of Srinagar have been paid Rs. 75000/- for fully damaged houses and on the other hand, the petitioner being the victim of Leh flood has been paid Rs. 7500/- only, which is a sheer discrimination and a huge disparity.

While filing the reply, the respondents should deal with this aspect of the matter that why there is huge disparity with regard to the payment of relief for the flood victims of Leh vis-à-vis the flood victims of Srinagar.

List on 21.11.2022.

(Wasim Sadiq Nargal) Judge

Jammu 31.10.2022 Bunty