Javid Ahmad Khan vs Union Territory Of J And K And
2026 Latest Caselaw 1176 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Javid Ahmad Khan vs Union Territory Of J And K And on 25 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 94
                                                              Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                          WP(C) 2733/2023 CM 6497/2023

JAVID AHMAD KHAN                                         ...Appellant(s)/Petitioner(s)

Through:    Mr. M.A Beigh, Advocate
                                       Vs.

UNION TERRITORY OF J AND K AND
                                                                     ...Respondent(s)
ORS.     (POWER   DEVELOPMENT
CORPORATION LIMITED)
Through: None

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

25.02.2026

1. By this petition, the petitioner herein is seeking direction upon respondents to release the unpaid amount of Rs. 12.07 Lacs to the petitioner self help group through him on account of the work;

"Evacuation of power supply from Receiving station Achabal and segregation of feeders (11KV Achabal, 11KV Doabgah, 11KV Ferozpora)" duly executed and completed by him. It is prayed that respondents be directed to pay the said amount, along with interest @ 12% from 2018 till the payment is released and paid in favour of the petitioner.

2. The respondents are stated to have issued allotment order in favour of the petitioner self help group for Evacuation of power supply from Receiving station Achabal and segregation of Feeders (11KV Achabal, 11KV Doabgah, 11KV Ferozpora).

3. The petitioner is stated to have completed the allotted work to the best satisfaction of the respondents. It is further stated that the petitioner has borrowed money from his creditors and was expecting that his hard earned payment would be released in due time, but the respondents have unnecessarily retained the payment of the petitioner till date.

4. Learned counsel for the petitioner submits that he would feel satisfied if the respondents are directed to consider the release of the admitted liability withheld by the respondents.

5. Reply has not been filed by the respondents despite availing number of opportunities.

6. Having regard to the prayer made by learned counsel for the petitioner the instant writ petition is disposed of at this stage, with a direction to the respondents to consider the release of admitted amount in favour of the petitioner as projected in the writ petition, within a period of two months from the date a certified copy of this order is furnished by the petitioner to them, subject to verification of the requisite bills and in accordance with law governing the field.

7. Disposed of along with all CMs.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

25.02.2026 "Adil Ismail"