Unknown vs K. Rajindera Kumar
2021 Latest Caselaw 808 j&K

                                                                           230KUMAR
                                                                    SURINDER
                                                                    2021.08.05 09:59
      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU

                                                 CPOWP No.159/2016
                                                 in OWP No.1080/2016

Abdul Rashid Malik                                               ....Petitioner(s)


                   Through :- None.
         V/s
K. Rajindera Kumar, DGP and                                    ....Respondent(s)
Another

                   Through :-    None.

Coram:      HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                    ORDER

Instant contempt petition has been filed by the petitioner for non-

compliance of order/judgment dated 23.07.2016 passed in OWP No. 1080/2016.

The aforesaid petition was disposed of, by this Court with a direction to the

respondents to consider and decide the claim of the petitioner in view of threat

perception and also having regard to the report submitted by the SHO Police

Station, Bhatinda strictly in accordance with law.

Statement of facts has been filed by the respondents contending

therein that the order dated 23.07.2016 passed in OWP No.1080/2016 has been

complied with in letter and spirit and the respondents after considering the claim

of the petitioner had passed a detailed consideration order by virtue of which the

case of the petitioner has been rejected holding therein that the petitioner is not

entitled to security cover on threat perception in terms of the information

received from the CID Headquarters.

In view of the speaking consideration order passed by the

respondents, noting survives in this contempt petition to adjudicate further.

Accordingly, this contempt petition is closed. The proceedings initiated against

the respondents are dropped.

(Tashi Rabstan) Judge JAMMU 03.08.2021 Surinder Whether the order is speaking? Yes/No Whether the order is reportable? Yes/No