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Syed Yasin & Others vs Purnema Mithal
2021 Latest Caselaw 92 j&K/2

Citation : 2021 Latest Caselaw 92 j&K/2
Judgement Date : 10 February, 2021

Jammu & Kashmir High Court - Srinagar Bench
Syed Yasin & Others vs Purnema Mithal on 10 February, 2021
                                                                            Item No. 203 Adv. List

                                  IN THE HIGH COURT OF JAMMU AND KASHMIR
                                                AT SRINAGAR
                                                                       CPOWP No. 17/2012



                       Syed Yasin & Others.                                      ...Petitioner(s)
                                        Through:            None.
                               V/s

                      Purnema Mithal.                                               ...Respondent(s)
                                         Through:          Mr. B. A. Dar, Sr. AAG
                      CORAM:-              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

(ORDER) This contempt petition has been filed for initiating the contempt proceedings against the respondents for willful disobedience and non- compliance of the order dated 16th March 2007, passed in OWP No. 664/2003, whereby the direction has been issued to the respondents to complete the acquisition proceedings, followed by disbursement of compensation to the rightful owners within six months.

Respondents have filed the statement of facts, wherein the respondents have stated that despite repeated requests, petitioners have not produced the revenue documents for verification and, therefore, respondents have not been able to conclude the acquisition proceedings.

In view of the statement of facts filed by the respondents, we are of the view that no contempt is made out against the respondents. For this reason, this contempt petition is closed. It shall however, remain open for the petitioners to approach the respondents along with requisite documents and the respondents in compliance to the judgment, passed shall take the acquisition proceedings to its logical end.

(VINOD CHATTERJI KOUL) (SANJEEV KUMAR) JUDGE JUDGE Srinagar ABDUL RASHID GANAI 10.02.2021.

2021.02.10 15:26 "

"Ab. Rashid I attest to the accuracy and integrity of this document

 
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