Ram Langer vs Dheeraj Gupta And Anr
2021 Latest Caselaw 1689 j&K

                                                          Sr. No. 39
                                                          After notice list

     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                            CCP(S) No.347/2019


Ram Langer                                                 .... Petitioner(s)


                                Through:- Mr. Ankesh Chandel, Adv.

                          V/s

Dheeraj Gupta and anr.                                   .....Respondent(s)


                                Through:- Mr. S.S.Nanda, Sr.AAG.

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

The proceedings in this contempt petition were initiated for non-

compliance of judgment and order dated 22.02.2019 passed in OWP

No.2627/2018 vide which the writ petition was disposed of as under:

"With the consensus of the learned counsel for the parties, the petition is taken up on board for final disposal and is disposed of with a direction to the respondents to determine the eligibility of the petitioner along with other similar situate under the rehabilitation Scheme meant for rehabilitating the dislocated shop owners/tenants on account of their dislocation . Let a needful be done within a period of four weeks from the date, a copy of this order is made available to the concerned."

The respondents in their compliance report have submitted that in

compliance to the order of this Court, they have consider the case of the

petitioner and vide order No.JMC/Estt/S/560-64 dated 24.09.2019, the

claim of the petitioner was rejected.

In view of the aforesaid, the order of this Court dated 22.02.2019

stands complied and accordingly, the proceedings in this contempt

petition are closed. The petitioner is at liberty to challenge the same, in

case cause survives.

(Sindhu Sharma) Judge JAMMU 15.12.2021 Eva