Kasturi Lal And Ors vs Reva Kumari And Ors
2021 Latest Caselaw 115 j&K

                                                                     Sr. No. 292

               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU



                                                  CCP(S) 79/2020

Kasturi Lal and ors                                             ..... Petitioner (s)

                                Through :- None

                          V/s

Reva Kumari and ors                                            .....Respondent(s)

                                Through :- Mr. Ravinder Gupta AAG.

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


                                   ORDER

1 This is a petition seeking initiation of contempt proceedings against the

respondents for willful disobedience and non-compliance of judgment dated

03.06.2019 passed in WP(C) No. 2080/2019, operative portion whereof reads

as under:

"Accordingly, this writ petition is disposed of directing the respondents to consider the representation of the petitioners, if any, filed by them for grant of benefit of SRO 149 of 1973 and take appropriate decision as may be warranted under law".

2 In response, the respondents have filed compliance report and have

placed on record a detailed consideration order i.e. Order No. 15-ARI (Trgs) of

2020 dated 16.07.2020, perusal whereof indicates that the case of the

petitioners in compliance to the judgment passed by this Court has been

considered by the respondents, but the same has been found has been

considered by the respondents, same has not been found untenable and,

therefore, rejected. Be that as it may, given nature of directions passed by this 2 CCP(S) 79/2020

Court, order dated 16.07.2020 represents the compliance of judgment dated

03.06.2019 passed in WP(C) No. 2080/2019 and, therefore, no case for

initiation of contempt proceedings against the respondents is made out.

Accordingly, proceedings in this contempt petition are closed. It shall, however

remain open to the petitioners to work out their remedy against the

consideration order dated 16.07.2020 (supra) in accordance with law, if

aggrieved and so advised.

(SANJEEV KUMAR) JUDGE Jammu 15.02.2021 Sanjeev

SANJEEV KUMAR UPPAL 2021.02.16 15:43 I attest to the accuracy and integrity of this document