Amir Farooq Bhatt vs Union Territory Of Jammu And Kashmir
2026 Latest Caselaw 1812 J&K

Jammu & Kashmir High Court

Amir Farooq Bhatt vs Union Territory Of Jammu And Kashmir on 1 April, 2026

                                                                   Serial No. 122

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU
WP(C) No. 781/2026
CM No. 1769/2026

Amir Farooq Bhatt                                  .....Appellant(s)/Petitioner(s)
S/O Mohd. Farooq Bhat
R/O Rajnagar, Lower Ghabar,
Tehsil Budhal District Rajouri.

                        Through: Mr. Mohd. Arif, Adv.



1. Union Territory of Jammu and Kashmir                          ..... Respondent(s)
   Through Commissioner/Secretary, Rural
   Development Department, Civil Secretariat,
   Jammu/Srinagar.
2. District Development Commissioner, Rajouri.
3. Assistant Commissioner, Development Rajouri.
4. Executive Engineer REW, Rajouri.
5. Block Development Officer, (BDO), Rajouri.

                        Through: Ms. Jagmeet Kour, Adv. vice
                                 Mr. Raman Sharma, AAG

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                           ORDER

(01.04.2026)

1. The petitioner, through the medium of this petition, seeks direction to the

respondents to accord sanction for release of an amount of Rs. 17.31 lakhs

and also to release and pay the same to the petitioner within a time frame,

along with interest @ 7.5 % from the date the same fell due till its

realization.

2. Learned counsel for the petitioner submits that the petitioner having been

allotted a work for construction of 'One Stop Centre for women' at Rajouri

under the Scheme known as BADP Tribal during the year, 2018-19 vide

communication No. XEN/REW/2020-21/90 dated 23.06.2020 with an

estimated cost of Rs. 62.42 lakhs and that an amount of Rs. 45.11 lakhs has

been paid to the petitioner whereas, balance amount of Rs. 17.31 lakhs is

pending as liability despite completion of work as certified by the

Executive Engineer, REW Rajouri vide No. XEN/REW/2020-21/90 dated

23.06.2020.

3. Learned counsel for the petitioner submits that the petitioner shall be

satisfied in case the petition is disposed of with a direction to the

respondents to treat this petition as representation and decide the same

expeditiously with regard to the claim raised by the petitioner in this

petition.

4. Learned counsel for the respondents states no objection to the submissions

made for disposal of the petition to decide the petitioner's claim in

accordance with law.

5. In view of the submissions urged at the bar and no objection from the other

side, the petition is disposed of with a direction to the respondents to treat

the petition as representation and decide the same within a period of four

weeks, from the date, a certified copy of this order is made available to

them.

6. Disposed of along with connected application(s).

(M A CHOWDHARY) JUDGE Jammu 01.04.2026 Tarun/PS