Mohammad Sadiq Lone And Anr vs Through: Mr. T.M.Shamsi
2021 Latest Caselaw 1671 j&K/2

                                                               Supplementary -1
                                                                  S. No. 124


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                    WP(C) No. 312/2021
                                                    CM No. 6403/2021

Mohammad Sadiq Lone and Anr.
                                                               ... Petitioner(s)
                          Through: None

                          V/s
Union Territory of Ladakh and Ors.

                          Through: Mr. T.M.Shamsi, ASGI.
                                                       ... Respondent(s)


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

                                 ORDER

23.12.2021 CM No. 6403/2021

This is an application seeking direction to the respondents to comply with the Judgment dated 25th February, 2021, passed in WP(C) No. 312/2021. The writ petition, on the face of it, is not maintainable. The petitioners, if aggrieved of non-compliance of the Judgment passed by this Court, they have remedy of filing contempt petition.

This application is, accordingly, dismissed, leaving it open to the petitioners to move an appropriate petition for initiating contempt proceedings in case the respondents have not complied with the Judgment dated 25 th February, 2021.

(SANJEEV KUMAR) JUDGE Srinagar 23.12.2021 "Shamim Dar"