Jammu & Kashmir High Court - Srinagar Bench
Villagers Of Kanli-Bagh Baramulla vs Shahid Anayatullah And Others on 15 February, 2022
Bench: Chief Justice, Sanjay Dhar
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
Date of Reserve: 11.08.2021:
Pronounced on: 15.02.2022
CJ Court
Case: CPOWP No. 114 of 2018
Villagers of Kanli-Bagh Baramulla ...Appellant(s)
Through: Mr. B.A.Misri, Advocate
v/s
Shahid Anayatullah and Others .... Respondent(s)
Through: Mr. D.C.Raina, Advocate General
with Ms. Asifa Padroo, AAG for
respondent Nos. 1 to 4
Mr. Sajad A. Geelani, Dy. AG for
respondent No. 5
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
In view of the decision of the Court rendered in the main petition, OWP No. 2084 of 2018, 'Villagers of Kanli-Bagh Baramulla v. UT of J&K and Others,' today itself, we do not deem it necessary to keep alive the contempt proceedings and the same are directed to be consigned to records with liberty to the petitioners to draw fresh proceedings for contempt in the event the final judgment and order is not complied with within time in pith and substance.
Contempt notices stand discharged.
1.
1.
(SANJAY DHAR) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
Srinagar
15.02. 2022
Tilak