Prem Lata vs Zahida Khan And Ors
2021 Latest Caselaw 221 j&K

                                                                       Sr. No. 254

                HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU



                                                    CPOWP 21/2013


Prem Lata                                                         ..... Petitioner (s)

                                 Through :- Mr. Jagpal Singh Advocate

                           V/s

Zahida Khan and ors                                              .....Respondent(s)

                                 Through :- None

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

04.10.2012 passed in OWP no.1418/2012, operative portion whereof reads

thus:

"This petition is disposed of and respondents are directed that in case petitioner is in possession of the land, subject matter of the writ petition, then she shall be evicted there from in accordance with the procedure established by law".

2 In this contempt petition, it is contended by the petitioner that she is in

possession of the land, but the respondents are bent upon forcibly to disposes

her from the same and, therefore, she apprehends that the directions passed by

this Court shall not be implemented. It is claimed that the apprehension has

been entertained by the petitioner because the respondents are unnecessarily

causing interference in her peaceful possession. Be that as it may, this

contempt petition is pending since the year 2013 and has not been listed after

the notice was issued to the respondents. The petitioner or her counsel has not

taken any effective steps to get this contempt petition listed.

3 It appears that the grievance of the petitioner stands redressed and

there is no subsisting grievance left to be redressed. Accordingly, the

proceedings in this contempt petition are closed.

(SANJEEV KUMAR) JUDGE Jammu 02.03.2021 Sanjeev

Whether the order is speaking: Yes

Whether the order is reportable: Yes/No