Mohd. Iqbal vs Vijay Kumar Bidhuri
2022 Latest Caselaw 2033 j&K

                                             Sr. No. 04
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                       CCP(S) No. 327/2022
                                                         CM No. 6980/2022


Mohd. Iqbal                                       .... Petitioner/Appellant(s)

                         Through:-   Mr. M.I. Khan, Advocate.

                   V/s

Vijay Kumar Bidhuri, IAS and                               .....Respondent(s)
others

                         Through:-   Mrs. Monika Kohli, Sr. AAG.
CORAM :       HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                  ORDER

01. Proceedings in this contempt petition have been initiated by the

petitioner against the respondents/contemnors for non-compliance of

judgment/order dated 01.11.2021 passed in WP(C) No. 2333/2021 titled

'Mohd. Iqbal vs. UT of J&K and others' vide which the writ petition was

disposed of with the following directions:-

"In view of the short prayer, this petition is disposed of at this stage itself by directing the respondents to consider and decide the representation of the petitioner in accordance with law by a speaking order within a period of six weeks from the date, copy of this order is made available to the respondents by the petitioner."

02. Learned counsel for the petitioner submits that in spite of the

fact that the order has duly been served upon the respondents and the

same was in the knowledge of the respondents but despite that the

judgment/order dated 01.11.2021 has not been complied with and feeling

aggrieved of the same, the petitioner has filed the present contempt

petition.

03. Issue notice to the respondents.

04. On asking of the Court, notice waived by Mrs. Monika Kohli,

learned Sr. AAG on behalf of respondents.

05. An assurance is extended by Mrs. Monika Kohli, learned Sr.

AAG that the order/judgment dated 01.11.2021 passed by this Court will

be implemented within a period of six weeks by passing a detailed

speaking order in this regard.

06. In the light of the assurance extended by learned counsel for the

respondents, the proceedings in the present contempt petition are closed

with a direction to the respondents to comply with the judgment/order

dated 01.11.2021 by passing a detailed speaking order after according

consideration to the representation filed by the petitioner with a copy in

advance to the counsel for the other side.

07. In case, the needful has not been done within the aforesaid

period, the petitioner is at liberty to revive the contempt petition.

(Wasim Sadiq Nargal) Judge

Jammu 21.12.2022 Michal Sharma