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Jammu & Kashmir High Court - Srinagar Bench

Residents Of Azad Gunj Baramulla vs Bipul Pathak And Others on 29 September, 2020

Bench: Chief Justice, Puneet Gupta

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              S. No. 202
             Advance List

                           IN THE HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                           CP PIL No. 14/2016
                                        (Through Video Conferencing)

            Residents of Azad Gunj Baramulla
                                                                           .... Petitioner
                                   Through: None.
                                                  v.
            Bipul Pathak and others
                                                                          .... Respondents
                                   Through: Mr. N. H. Shah, Sr. AAG.
                                            Mr. Irfan Andleeb, Dy. A.G.
            CORAM:
            HON'BLE THE CHIEF JUSTICE
            HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                ORDER

29.09.2020

1. This instant contempt petition has been filed complaining violation of an order dated 23.11.2015 passed in OWP No. 2056/2015.

2. The writ petitioner sought removal of Sumo Stand illegally established by the Sumo Drivers who had illegally encroached upon the State land. It was complained that they had even filled a part of River Jehlum with soil so as to increase the area of the land available to them for use.

3. The writ petition (OWP No. 2056/2015) was disposed of by order dated 23.11.2015 with the direction to the respondents complaining that the encroachment had not been removed and this petition has been filed seeking appropriate action against the respondents under the contempt of Courts Act.

4. The respondents have filed statement of facts and several status reports on record.

5. None appears for the petitioner when the called is called out.

6. In view of the compliance reports on record, it appears that the respondents have retrieved the State land in question and order dated 23.11.2015 has been complied with.

7. This contempt petition does not need to detain this Court. Further proceedings are closed. Contempt notices shall stand discharged.

8. In view of the above, this contempt petition is disposed of.

                                                (PUNEET GUPTA)            (GITA MITTAL)
                                                    JUDGE                 CHIEF JUSTICE
            SRINAGAR
            29.09.2020
            TASADUQ
            SAB:




SYED TASADUQ QADRI
2020.10.03 12:14
I attest to the accuracy and
integrity of this document