Ab. Aziz Beigh And Others vs Shah Faisal And Others
2021 Latest Caselaw 858 j&K/2

                                                                               S. No. 206
                                                                               After Notice
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR
                                          CPOWP no. 208/2015 in
                                            OWP no. 351/2015
         Ab. Aziz Beigh and others
                                                                          .... Petitioner(s)
                                         Through:     None

                                                      V/s
         Shah Faisal and others
                                                                          ... Respondent(s)
                                         Through:     None
      CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                            Hon'ble Mr Justice Sanjay Dhar, Judge
                                               ORDER

04.08.2021 There is no appearance from either side. The contempt petition alleges violation of judgment and final order dated 06.03.2015 by virtue of which the writ court while disposing of the writ petition, OWP no. 351/2015, had directed the respondents to acquire the property detailed out in the petition only after following the procedure established under law and they shall not execute any work on the property in dispute without such recourse to law.

The contempt petition is filed on 22 nd April, 2015 when notice in the matter has been issued for filing statement of facts. Statement of facts has been filed wherein the respondents have stated that there is no plan of acquisition of land for construction of an irrigation canal through petitioner's land.

The petitioner is probably satisfied with the stand taken by the respondents, therefore, is not pursuing the same.

The contempt petition, in view of above, is dismissed as having become infructuous.

                                      (Sanjay Dhar)            (Ali Mohammad Magrey)
                                            Judge                            Judge
      Srinagar
      04.08.2021
      Amjad Lone PS




AMJAD AHMAD LONE
2021.08.04 14:58
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