Jammu & Kashmir High Court
Jagdev Singh vs Rajiv Mehrishi on 20 July, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
After Notice Cause list
Sr. No.219
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPPIL No.2/2017
(Through Video Conferencing
from Srinagar)
Jagdev Singh ...Petitioner
Through:- None.
v/s
Rajiv Mehrishi, Secy. Home Affairs .... Respondent(s)
Through:- Mr. L.K. Moza, CGSC.
(On Video Conference from High
Court at Jammu)
HON'BLE THE CHIEF JUSTICE
(on Video Conference from residence at Srinagar)
Coram:
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
(on Video Conference from residence at Srinagar)
ORDER
20.07.2020 GITA MITTAL, CJ
1. The petitioner is not present.
2. This petition was filed by the petitioner complaining of violation of the order dated 17th October 2016 passed in WPPIL No. 29/2016.
3. In terms of order dated 18th May 2018 passed in this petition, three weeks' time was granted to the learned counsel for the respondent to place on record certain documents.
4. In the compliance report filed by the respondent, the Advisory stands issued by the Ministry of Home Affairs, Government of India and the copies of the orders issued by the respondent in terms of MHA's communication dated 11th March 2016 stand placed on record.
2 CPPIL No. 2/2017
5. In view of the above, it would appear that the respondent has complied with the order dated 17th October 2016 passed in WPPIL No. 29/2016 as well as Order dated 18th May 2018 passed in this contempt petition. No further action is called for in the present proceedings.
6. The contempt proceedings are closed.
The contempt notice shall stand discharged.
(SANJAY DHAR) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
20.07.2020
Raj kumar
Whether the order is speaking? : Yes/No.
Whether the order is reportable? : Yes/No. RAJ KUMAR 2020.07.23 11:48 I attest to the accuracy and integrity of this document