Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mst. Hafiza vs Ut Of Jk And Anr. ...Applicant(S)/
2022 Latest Caselaw 524 j&K/2

Citation : 2022 Latest Caselaw 524 j&K/2
Judgement Date : 6 May, 2022

Jammu & Kashmir High Court - Srinagar Bench
Mst. Hafiza vs Ut Of Jk And Anr. ...Applicant(S)/ on 6 May, 2022
                                                                     S. No. 136
                                                                     Suppl. List 2
        IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                           AT SRINAGAR
                                CM No. 2257/2022 in
                                 CCP(S) 41/2022

    Mst. Hafiza
                                         ....Non-applicant(s)/petitioner(s)


   Through:

                                           Vs.

   UT of JK and Anr.                                     ...Applicant(s)/respondent(s)

   Through: Mr. Manzoor Ahmad Ganai, Adv.

   CORAM:
                  HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

06.05.2022

This is an application by the applicant for seeking impleadment of Mr. Ashok Pandita, Relief Commissioner (Migrants), Relief Organization, J&K, Jammu, as party respondent in the contempt petition. It is submitted that the Judgment dated 6th September, 2021 is actually required to be complied with by the Relief Commissioner (Migrants), Relief Organization, J&K, which functions under the administrative control of the Government in the department of Revenue, Relief and Rehabilitation.

The application for the reasons stated therein is allowed and Mr. Ashok Pandita, Relief Commissioner (Migrants), Relief Organization, J&K, Jammu is arrayed as party-respondent no. 2 in the contempt petition. However, before a formal notice to newly impleaded respondent is issued, when the contempt petition comes up for consideration on 7th July, 2022, let the petitioner serve a copy of the Judgment along with copy of writ petition upon Shri Ashok Pandita, Relief Commissioner (Migrants), Relief Organization, J&K, Jammu, to enable him to implement the Judgment.

Registry shall update the cause title of the contempt petition accordingly. CM is, accordingly, disposed of.

(SANJEEV KUMAR) JUDGE SRINAGAR 06.05.2022 Shamim Dars

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter