Ghulam Rasool vs Khurshid Ahmed And Ors
2021 Latest Caselaw 1673 j&K

                                                          Sr. No. 15
                                                          After notice list

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU
                              CPOWP No.23/2019


Ghulam Rasool                                             .... Petitioner(s)


                                Through:- Mr. M.Tariq Mughal, Adv.

                          V/s

Khurshid Ahmed and ors.                                 .....Respondent(s)


                                Through:- Ms. Pallavi Sharma, Assisting
                                          counsel to Mr. Ravinder
                                          Gupta, AAG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

01. Petitioner has initiated these contempt proceedings for non-

compliance of judgment dated 05.10.2018 passed in OWP No.2048/2018.

On 05.10.2018, this petition was disposed of with a direction to the

respondents consider the case of the petitioner strictly in accordance with

rules and pass appropriate orders within a period of two months.

02. The respondents in their compliance report have submitted that in

due deference to the orders of this Court, a Committee was constituted by

the Superintending Engineer for spot verification of the structures after

considering the structural compensation of the petitioner vide

communication No.EE/PWD/SSDG/679-82 dated 13.07.2020 issued by

respondent No.4, the compensation of the petitioner was assessed for

payment of Rs.0.50 lacs was submitted to the Collector Land Acquisition

(Sub Divisional Magistrate), Gandoh after completing all the codal

formalities.

03. In view of the aforesaid, orders of this Court stands complied. The

proceedings in this contempt petition are accordingly closed. Needless to

mention that liberty to approach the appropriate forum for redressal of his

grievance.

04. Disposed of as such.

(Sindhu Sharma) Judge

JAMMU 13.12.2021 Eva