Baj Singh vs Khurshid Ahmed And Another
2022 Latest Caselaw 111 j&K

                                                                        Sr. No. 52



      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU
                                Through virtual mode
                                                  CPSW No. 390/2017
                                                  CM No. 5982/2021
Baj Singh
                                                                ....petitioner(s)

                   Through :- Mr. T.R.Wani Advocate.


Khurshid Ahmed and another


                                                              ....Respondent(s)

                  Through :-   Mr. S.S.Nanda Sr. AAG

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

                                     ORDER

CM No. 5982/2021

1 This is an application by the petitioner seeking impleadment of the

following persons as party respondents:

(i). Manoj Kumar Devadei, Commissioner-Secretary, GAD Civil Secretariat Srinagar/Jammu;

(ii).Shaleen Kabra Addl. Charge Secretary Revenue Department/Financial Commissioner, Revenue, Civil Secretariat, Srinagar/Jammu;

(iii). Ragav Langer, Divisional Commissioner, Jammu; and,

(iv). Anshul Garg, Deputy Commissioner, Jammu.

2 It is submitted by learned counsel for the petitioner that during the

pendency of this contempt petition, the arrayed incumbents have been replaced

by Mr. Manoj Kumar Devadei and Mr. Shaleen Kabra respectively. He further

submits that the Divisional Commissioner, Jammu, Mr. Ragav Langer and the

Deputy Commissioner, Jammu Mr. Anshul Garg are not complying with the

judgment of this Court despite there being a Government Order issued in this

regard.

3 The application, for the reasons stated therein, is allowed. The persons

above-named are also impleaded as party respondent Nos. 3, 4, 5 and 6.

CPSW No. 390/2017

4 Notice to the newly impleaded respondents. Mr. S.S.Nanda Sr. AAG

accepts notice on behalf of respondent Nos. 3 to 6. He seeks and is granted four

weeks' time as a last and final opportunity to file an affidavit explaining the

reasons as to why the judgment passed by this Court on 22.12.2016 and the

consequent Government order passed in compliance thereto have remained

unimplemented till date.

List the contempt petition on 28.03.2022.

(Sanjeev Kumar) Judge Jammu:

08.02.2022 Sanjeev