Narinder Kumar vs Alok Mengi And Others
2022 Latest Caselaw 184 j&K

                                                                                                   Sr. No. 20


                       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                        AT JAMMU
                                                                          CPOWP No. 29/2016
           Narinder Kumar                                                          ....Petitioner/Appellant(s)
                                 Through :- Mr. Hamza Hussain, Advocate
                           V/s
           Alok Mengi and others                                                           ....Respondent(s)

                                 Through :-    Mr. Ravinder Gupta, AAG

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

01. This petition has been filed by the petitioner for initiating contempt

proceedings against the respondents for willful disobedience and non-

compliance of the judgment dated 12.10.2015 passed in OWP No. 1477/2015

whereby the writ petition filed by the petitioner was treated as representation and

directed the respondents to consider his case for handing over the site for

execution of leftover work in terms of the allotment order issued in favour of the

petitioner or to pay compensation to him.

02. On being put on notice, the respondents have filed the compliance report

and have also placed on record a detailed speaking order bearing No. 22-

PWD(R&B) of 2021 dated 03.04.2021. Perusal of the order shows that the case

of the petitioner has been considered but the same has been rejected having been

found devoid of merit.

03. In view of the compliance report filed and speaking order placed on

record, no case for initiating contempt proceedings against the respondents is

made out. Therefore, the proceedings in the contempt petition are closed. It shall

however, remain open for the petitioner to work out his remedy against the

consideration/speaking order, if he still feels dissatisfied.

(Sanjeev Kumar) Judge Jammu:

14.02.2022 ANGITA DEVI 2022.02.17Angita 12:33 I attest to the accuracy and integrity of this document Whether the order is speaking : Yes/No Whether the order is reportable: Yes/No