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Mushtaq Ahmad Chowan And Others vs Itreet Hussain (Dev. Comm. ...
2021 Latest Caselaw 1492 j&K/2

Citation : 2021 Latest Caselaw 1492 j&K/2
Judgement Date : 23 November, 2021

Jammu & Kashmir High Court - Srinagar Bench
Mushtaq Ahmad Chowan And Others vs Itreet Hussain (Dev. Comm. ... on 23 November, 2021
                                                                                   S.No. 16
                                                                                  Regular List



                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT SRINAGAR
                                                   CPOWP 128/2011 CM(7018/2021)

           MUSHTAQ AHMAD CHOWAN AND OTHERS

                                                                         ...Petitioner(s)

                                     Through: Mr. M.A.Qadiri, Adv.

                                                  V/s

           ITREET HUSSAIN (DEV. COMM. KUPWARA)

                                                                       ...Respondent(s)
                               Through: Mr. B.A.Dar, Sr.AAG alongwith Mr. Imam-ud-din, DDC,
                                        Kupwara.

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

                                                        ORDER

The judgment dated 19.03.2010 has not been complied with. Mr. Imam ud din, District Development Commissioner, Kupwara submits that the matter with regard to release of admitted amount in favour of the petitioners has been taken up with the higher authorities for providing requisite funds, but he has not received any positive response so far.

The DDC, Kupwara, present in the Court, seeks and is granted last and final opportunity of four weeks to persuade the higher authorities to release and pay the money due to the petitioners by next date of hearing.

It is, however, made clear that in case the requisite amount is not arranged and paid to the petitioners, not only the DDC, Kupwara but the Divisional Commissioner, Kashmir or for that matter any other authority, who becomes impediment in the implementation of the order of this Court, shall have to remain present in person on the next date of hearing to explain their conduct.

List on 22.12.2021.

(SANJEEV KUMAR) JUDGE Srinagar 23.11.2021 Muzammil. Q MUZAMIL QADIR 2021.11.25 14:12 I attest to the accuracy and integrity of this document

 
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