Citation : 2022 Latest Caselaw 79 j&K
Judgement Date : 3 February, 2022
S.No.20
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
(through virtual mode)
CPOWP No.100/2017
CM No.9130/2021
CM No.7554/2019
S.Sujan Singh ...Petitioner(s)
Through: Mr. Ankur Sharma, Advocate
V/s
Saurabh Bhagat and others ...Respondent(s)
Through: Mr. Ranjit Singh Jamswal, AAG
Mr. S.S.Nanda, Sr. AAG
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
The judgment passed by this Court on 28.02.20217 has not been complied with despite lapse of about five years. Mr. Ranjit Singh Jamwal, AAG appearing for the respondents assures this Court that the matter has been taken with the Deputy Commissioner for release of requisite funds and the department would release the payment as and when the funds are received. It is submitted that despite repeated communications being addressed, Deputy Commissioner, Samba has not responded.
Mr. S.S.Nanda, Sr AAG appearing for the Deputy Commissioner, Samba prays for and is granted two weeks' time to file compliance report on behalf of the Deputy Commissioner, Samba. It is made clear that if needful is not done by the next date of hearing, the Deputy Commissioner, Samba, the Chief Engineer, Irrigation and Flood Control and the Executive Engineer, Irrigation and Flood Control Division, Samba shall appear in person.
Mr. Ankur Sharma shall provide copy of the contempt petition to Mr. Nanda during the course of this week.
List on 22nd February, 2022.
(Sanjeev Kumar) Judge JAMMU:
03.02.2022 Vinod, Pvt. Secy.
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