Rakesh Kumar And Others vs Simrandeep Singh And Others
2022 Latest Caselaw 1136 j&K

                                                                         Sr. No.114




             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                 CCP(S) No.304/2020


Rakesh Kumar and others                               .....Appellant(s)/Petitioner(s)

                        Through: Petitioner No.1 in person

                   Vs

Simrandeep Singh and others                                       ..... Respondent(s)

                        Through:     None

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

                                      ORDER

1. This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of judgment dated 24th

August, 2020 passed in WP(C) No.1151/2020. Operative portion whereof reads

as under:-

"6. In view of aforesaid facts and circumstances coupled with the submissions made by learned counsel for the parties, this writ petition is taken up for final disposal at this stage with the consensus of learned counsel for the parties, and is disposed of as follows: -

"Respondents shall accord consideration to the cases of the petitioners keeping in view the judgments dated 19.03.2008 and 05.06.2010 passed in LPA(OW) No. 20/2006 and LPAC No.02 of 2010 respectively and also having regard to the communications bearing No. RRCM/Regd/2019-20/313-14 dated 20.07.2019 addressed by respondent No. 3 to respondent No. 1, communication bearing No. RRCM/Regd/2019-20/742 dated 20.11.2019 again addressed by respondent No. 3 to respondent No. 1, relating to the cases of the

petitioners within a period of two months from the date of passing of this order".

2. On being put on notice, the respondents have caused their appearance

and filed statement of facts/compliance report. Along with the compliance

report, the respondents have also placed on record a detailed consideration order

bearing No.RRCM/Legal/21-22/09-11 dated 30.04.2021 passed by the Relief

and Rehabilitation Commissioner (M), J&K.

3. A perusal of the consideration order reveals that in compliance to the

judgment of this Court, case of the petitioners for registration as migrants has

been considered but the same has been found devoid of merit, hence rejected.

4. In view of the compliance report filed and the detailed consideration

order passed, no case is made out for proceeding against the respondent in

contempt jurisdiction. Proceedings in this contempt petition are, therefore,

closed, leaving it open to the petitioners to work out their remedy against the

consideration order, in accordance with law, if so advised.

(SANJEEV KUMAR ) JUDGE Jammu 17.08.2022 Vinod.