Inhabitants Of Village Upper vs Pawan Kotwal
2021 Latest Caselaw 673 j&K

                                                                 Sr. No. 238

     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                                 CPOWP No. 47/2018 in
                                                   OWP No. 1854/2017

Inhabitants of village Upper                   .... Petitioner/Appellant(s)
Dhara

                                Through:-     None

                          V/s

Pawan Kotwal, Secy. Health                             .....Respondent(s)
Deptt. Jammu

                                Through:-     Mr. H. A. Siddiqui, Sr.
                                              AAG

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

1. Petitioner has initiated contempt proceedings in this petition for

non-compliance of the judgment/order dated 20.11.2017 passed in OWP

No. 1854/2017.

2. Vide order dated 20.11.2017 the petition was disposed of by

directing as under:

'In view of the submissions made and in the facts of the case, this writ petition is disposed of with a direction to the Commissioner/Secretary to Health Department to decide the representation submitted by the petitioner by a speaking order within a period of two weeks from the date of receipt of certified copy of order passed today. Non-compliance of the directions contained in this order shall be viewed seriously. Needless to state that the petitioner shall be at liberty to submit documents before the Commissioner/Secretary in support of his claim'.

3. Mr. H. A. Siddiqui, learned Sr. AAG appearing for the respondent

submits that respondent have complied with the order dated 20.11.2017.

They have considered the representation of the petitioner and issued Govt.

Order No. 507-HME of 2019 dated 30.05.2019 and rejected the claim

being devoid of merits.

4. In view of the aforesaid, the order dated 20.11.2017 stands

complied with and the proceedings in this contempt petition are,

accordingly, closed.

5. The petitioner is at liberty to challenge consideration order dated

30.05.2019, if so advised.

(Sindhu Sharma) Judge JAMMU 07.07.2021 Shivalee Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

SHIVALEE KHAJURIA 2021.07.09 16:43 I attest to the accuracy and integrity of this document