Shabir Ahmad Dar vs Mr. Shahbaz Ahmad Mirza
2021 Latest Caselaw 1661 j&K/2

                                                    S. No. 47
                                                    Regular Cause List
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
               AT SRINAGAR

                             CCP (S) 32/2021

Shabir Ahmad Dar                                    .....Petitioner(s)

                    Through: Mr. Sheikh Manzoor, Adv.
      V/s
Mr. Shahbaz Ahmad Mirza                            ..... Respondent(s)

                     Through: Ms. Asifa Padroo, AAG.

CORAM:
    HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                 ORDER

22.12.2021 This is a petition for initiating contempt proceedings against the respondents for willful disobedience and non-compliance of the judgment dated 27.11.2019 passed in WP (C) 3436/2019 titled Shabir Ahmad Dar v. UT of J&K and Others whereby a direction was issued to the Deputy Commissioner, Budgam to take a final decision on the request of the petitioner for renewal of his license which had expired on 31.12.2018.

On being put on notice, respondents have filed statement of facts and have also placed on record copy of order passed by Deputy Commissioner, Budgam bearing No. 12/PCB/2021 dated 02.03.2021. From the perusal of the statement of facts as also the consideration order placed on record, it transpires that the request of the petitioner for renewal of his license has been considered but in view of certain violations noticed by the Deputy Commissioner, his application for renewal of license has been rejected.

Be that as it may, the fact remains that the judgment passed by this Court has been complied with and, therefore, there remains nothing in this contempt petition to proceed further.

The proceedings in this contempt petition are closed leaving it open to the petitioner to work out his remedy against the consideration order dated 02.03.2021 (supra).

Mr. B. A. Dar, Sr. AAG, appearing for the respondents shall serve upon Mr. Sheikh Manzoor, learned counsel for the petitioner, the statement of facts and the consideration order appended therewith within two weeks.

Disposed of.

(SANJEEV KUMAR) JUDGE SRINAGAR 22.12.2021 "Amir"