Adishvar Mahajan vs Manzoor Ahmad Lone &
2021 Latest Caselaw 1767 j&K

                                                         Sr. No. 26
                                                         After notice list

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                             CCP(S) No.383/2019


Adishvar Mahajan                                          .... Petitioner(s)


                                Through:- Mr. Srigan Mahajan, Adv.
                                          vice Mr. Harshwardhan
                                          Gupta, Adv.

                          V/s

Manzoor Ahmad Lone &                                    .....Respondent(s)
ors.


                                Through:- Mr. Vishal Bharti, Dy.AG.

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

The proceedings in this contempt petition have been initiated for

non-compliance of judgment/order dated 26.03.2018. The operative part

of the order reads as under:

"In view of the above submissions, this writ petition is disposed of by directing the respondents to consider the claim of the petitioner for allotment of shop site at Fruit and Vegetable Market, Rajouri which is stated to be pending before them by way of a representation dated 15.06.2017, in accordance with law and the policy in-vogue, and pass appropriate orders thereon within a period of four weeks from the date of receipt of certified copy of this order.

Till the petitioner's claim is considered by the respondents, the interim directions issued on 22.01.2018 shall remain in force."

The respondents in their compliance report submit that in

compliance to the aforementioned directions, they have considered the

claim of the petitioner vide order No.350-DHPM of 2019 dated

05.11.2019, however, the same was found without any merit and was

rejected.

In view of the aforesaid, order of this Court dated 26.03.2018

stands complied. The proceedings in this contempt petition are

accordingly closed. The petitioner is at liberty to challenge the order dated

05.11.2019, in case cause survives.

(Sindhu Sharma) Judge JAMMU 28.12.2021 Eva