Cm 3971/2020 vs Mrs. Serita Chauhan Commissiner/
2022 Latest Caselaw 886 j&K/2

                                                                  S. No. 22
                                                                  Regular list
 IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                    CPSW 342/2014
               CM 3971/2020, CM 3868/2020
Abid Nazir                                ...Petitioner(s)

Through: Mr. M. A. Qayoom, Adv.
                                  Vs.

Mrs. Serita Chauhan Commissiner/                          ...Respondent(s)

Secretary to Government Forest Department
Through: Ms. Insha Rashid, GA vice
         Mr. Asifa Padroo, AAG for R 1
         Mr. Azhar Ul Amin, Adv.
CORAM:
 HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                               ORDER

01.07.2022 Mr. M. A. Qayoom, learned counsel for the petitioner has placed on

record a copy of the order dated 29.06.2021 passed in LPA No. 71/2021

titled Saurabh Baghat and others vs Abid Nazir wherein the Hon'ble

Division Bench has passed the following order:

"In the meantime, Commissioner Secretary to the Government Forest Department to proceed and comply with the judgment and order dated 29.01.2014".

Ms. Insha, learned counsel appearing for the respondent No. 01 seeks

and is granted four weeks' time for filing compliance to the order dated

29.01.2014 and order of the Division Bench dated 29.06.2021. However, it

is made clear that in case no compliance is filed by the respondents within

four weeks', adverse inference shall be drawn against the officer responsible

for non-compliance of the court order.

List on 12.08.2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 01.07.2022 AAMIR