Rakesh Singh vs Rohit Khajuria And Ors
2022 Latest Caselaw 92 j&K

                                                                   S.No.33

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


                                             CPOWP No.148/2018


Rakesh Singh
                                                ...petitioners)
                           Through:- None
      V/s
Rohit Khajuria and ors
                                 ...Respondent(s)
                          Through:- Mr.S.S.Nanda Sr. AAG

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

                                    ORDER

1 This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of judgment

dated 13.10.2017 passed in OWP No. 1670/2017 whereby this Court has

directed respondent No.2 to take a decision on the representation stated to

have been filed by the petitioner within a period of four weeks.

2 In response to the notice issued, respondent No.1 has filed the

compliance report and has also placed on record a copy of communication

dated 14.09.2019 addressed by the Tehsildar, Hiranagar to Sub-Divisional

Magistrate, Hiranagar wherein the latter has been informed that illegal

encroachment on the land has been evicted in the presence of Lamberdar,

Chowkidar and inhabitants of nearby villages and the vacated area is

covered with wooden poles.

From a perusal of compliance report filed by respondent No.1 along

with a communication appended thereto, it clearly transpires that the

respondents have complied with the judgment and, therefore, no case is

made out for initiating contempt proceedings against them. Accordingly,

proceedings in this contempt petition are closed.

(Sanjeev Kumar) Judge Jammu 04.02.2022 Sanjeev Whether order is speaking:Yes