Ghulam Hassan Shah And Others vs Khursheed Ahmed And Others
2022 Latest Caselaw 149 j&K

                                                                                S.No.49



                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU
                                (through virtual mode)

                                                                  CPOWP No.208/2018
                                                                  IA No.1/2018

Ghulam Hassan Shah and others                                                ...Petitioner(s)
                      Through: None
     V/s
Khursheed Ahmed and others                  ...Respondent(s)
                      Through: Mr. S.S.nanda, Sr. AAG for R-2 & 3
                              Mr. Ravinder Gupta, AAG for R-1, 4 and 5
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                     ORDER

1. In this petition the petitioner has prayed for initiating contempt proceedings against the respondents for willful disobedience and non- compliance of order dated 06.02.2018 passed in OWP No.205/2018, whereby respondent No2. 2 and 3 i.e. Deputy Commissioner, Ramban and S.D.M. (Collector, Land Acquisition), Banihal were directed to decide the claim of the petitioners in accordance with law by passing a speaking order within a period of four seeks from the date of receipt of certified copy of the order.

2. On being put on notice, respondent No.3, SDM (Collector, Land Acquisition, Banihal) has filed the compliance report. Along with the compliance report, the SDM, Banihal has also placed on record Annexure-1 indicating the due amount, which has been paid to the petitioners in compliance to the judgment passed by this Court.

3. In view of the compliance report submitted by the SDM-Collector, Land Acquisition, Banihal indicating that the amount of compensation due to the petitioners has been released, there remains nothing in this contempt petition for adjudication. The judgment passed by this Court is complied with.

4. Accordingly, proceedings in this contempt petition are closed.

(Sanjeev Kumar) Judge JAMMU:

10.02.2022 Vinod, Pvt. Secy.

Whether the order is speaking :Yes/No Whether the order is reportable: Yes/No