Abdul Majid Khan And Others vs State Of Jk And Others
2023 Latest Caselaw 545 j&K/2

                                                                 S. No. 31
                                                                 Regular Cause List
      THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR

                            OWP no. 754/2014

Abdul Majid Khan and others
                                                   ...Appellant(s)/Petitioner(s)
Through: Mr. M. Y. Bhat, Sr. advocate with Mr.Sajid Ah.Bhat, Advocate

                                    Vs.

State of JK and others
                                                    ...Respondent(s)
Through: Mr. T. M. Shamsi, DSGI

CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                 ORDER

03.05.2023 Learned counsel for the petitioners has referred to the judgment dated 24th November 2020 passed by the Supreme Court in B. K. Ravichandra and others v. Union of India and others, reported in (2020) 13 SCALE 476. It is argued that the subject matter of this writ petition is in occupation of the respondents and if they required it they have to acquire the same; otherwise the possession thereof is to be handed over to petitioner. He further submits that rent has remained unpaid.

Mr. Shamsi, learned appearing counsel for the respondents, submits that he has taken note of the above cited judgment and in view of the said judgment, he submits that he would seek instructions from the respondents. He further submits that respondents will work out the arrears or rent, if any, due, which will be paid to the petitioners.

List his matter on 19.05.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 03.05.2023 "Imtiyaz"