Jammu & Kashmir High Court
Sanjeev Bhagat And Others vs Manzoor Hussain And Others on 29 October, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 22
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No.17/2020
Sanjeev Bhagat and others ..... petitioner (s)
Through :- None
V/s
Manzoor Hussain and others .....Respondent(s)
Through :- Mr. Rajeshwar Singh Advocate
Mr. R.S.Jamwal AAG.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
1 This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 25.10.2019 passed in WP(C) No.1755/2019 whereby this Court, while disposing of the writ petition, issued a direction to the respondents to consider the claim of the petitioners under Rules and pass a consideration order within a period of four weeks.
2 On being put on notice, the respondents have filed the latest compliance report and have also appended therewith a copy of the consideration order being Government Order No. 207-JK(JSD) of 2022 dated 22.09.2022. 3 From a perusal of the Government Order (supra), it transpires that the case of the petitioners have been considered in light of the judgment dated 25.10.2019 passed by this Court and the same has been rejected having been found devoid of any merit.
24 In view of the consideration order passed, no case for initiating contempt proceedings against the respondents is made out. Accordingly, proceedings in this contempt petition are closed. It shall, however remain open to the petitioners to work out their remedy against the consideration order ( supra) in accordance with law.
(SANJEEV KUMAR) JUDGE Jammu 29.10.2022 Sanjeev