* ********* vs Ut Of J&K And Ors
2021 Latest Caselaw 678 j&K/2

Citation : 2021 Latest Caselaw 678 j&K/2
Judgement Date : 30 June, 2021

Jammu & Kashmir High Court - Srinagar Bench

* ********* vs Ut Of J&K And Ors on 30 June, 2021

    Sr. no 203/AN


           IN THE HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR
                                 * *********
                                                 (Through V.M)
                                                                                       Contempt no.
                                                                                            182/12
                                                                                   In owp 563/2011
     Inhabitants of township Dangiwacha & Ors.
                                                                             .............Petitioner(s)

                                   Through:- Mr. G.A Lone, adv

                                                     Vs.
     UT of J&K and ors
                                                                             ..........Respondent(s)

Through: - Mr. Asif Maqbool, Dy AG CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge.

In view of the judgment rendered in OWP No. 563/2011 by the learned Writ Court on 12.11.2017 the contempt petition has become infructuous, otherwise also the contempt petition cannot survive in view of the retirement of respondent Ms. Tanveer Jahan.

In the event, the petitioners are not satisfied with the implementation of the judgment rendered hereinabove, they are at liberty to approach the court again.

Disposed of.

(Ali Mohammad Magrey) Judge Srinagar, 30.06.21 ayaz

SYED AYAZ HUSSAIN 2021.06.30 15:37 I attest to the accuracy and integrity of this document