Abdul Rehman And Others vs Mohd. Afzal And Others
2022 Latest Caselaw 113 j&K

                                                                                  Sr. No. 40


                       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                        AT JAMMU
                                                             CPSW No. 159/2017
           Abdul Rehman and others                                ....Petitioner/Appellant(s)

                                 Through :- Mr. R.K.S. Thakur, Advocate
                           V/s
           Mohd. Afzal and others                                         ....Respondent(s)

                                 Through :-   Mr. K.D.S. Kotwal, Dy. AG

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

Judgment passed by this Court dated 05.10.2016 is yet to be complied

with by the respondents. The consideration order passed earlier by the

respondents which was appended with the statement of facts has already been

rejected by this Court vide order dated 01.07.2019 and the respondents were

given four weeks' time to file fresh compliance in tune with the judgment dated

05.10.2016. More than two years have been passed, the compliance report is still

awaited. Mr. K.D.S. Kotwal, learned Dy. AG assures this Court that needful

shall be done by the next date of hearing.

Having regard to the conduct exhibited by the respondents, this Court

intended to frame Robkar and issue a show cause notice to the respondents as to

why they be not punished for contempt of Court. However, at the request of

learned Dy. AG, one last opportunity of four weeks' is granted to come up with

fresh compliance report, failing which Commissioner/Secretary, Forest

Department, Civil Sectt. Jammu shall appear in person on the next date of

hearing.

List on 14.03.2022.

(Sanjeev Kumar) Judge Jammu:

08.02.2022 ANGITA DEVI 2022.02.14 11:34 Angita I attest to the accuracy and integrity of this document