Ashok Kumar vs Ut Of J&K & Ors
2026 Latest Caselaw 256 J&K

Jammu & Kashmir High Court

Ashok Kumar vs Ut Of J&K & Ors on 2 February, 2026

                                                                                        S. No. 15

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                               WP(C) No. 1822/2021

              Ashok Kumar                                                           .....Petitioner(s)

                                      Through: Mr. Jasbir Singh Jasrotia, Advocate


                          Vs
              UT of J&K & Ors                                                     ..... Respondent(s)

                                      Through: Mr. Suneel Malhotra, GA

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

                                                       ORDER

02.02.2026

01. The only grievance which has been advanced by learned counsel for the respondents that the petitioner has not paid the rent of the land which has been allotted by the respondents 3 and 4 way back in 1993 and as per Mr.Malhotra, learned GA submits that although the land in question has been allotted to the petitioner way back in 1993 but the petitioner has defaulted in paying the rent.

02. The issue can be resolved, in case if the respondents file an affidavit highlighting the details of amount being payable by way of rent as on date.

03. Let Mr. Malhotra, learned GA file an affidavit on behalf of respondents 3 and 4 within one week highlighting the details of amount being payable by the petitioner as on date and subject to filing of the said affidavit, the response, if any, be filed within one week thereafter.

04. List on 18.02.2026.

05. Interim direction, if any, to continue till next date of hearing before the Bench.

(WASIM SADIQ NARGAL) JUDGE JAMMU 02.02.2026 Vijay