Tariq Haffiz vs Mohd. Afzal Bhat
2023 Latest Caselaw 735 j&K

                                                                   Sr. No.126

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
                                                   CPSW No. 17/2019
                                                   CM No. 884/2022

Tariq Haffiz                                             ....Petitioner(s)/Appellant(s)

                    Through :- Mr. R.K.S. Thakur, Advocate

           V/s

Mohd. Afzal Bhat, Secy. Forest Deptt. &                            ....Respondent(s)
others
                 Through :- Mr. Dewakar Sharma, Dy. AG

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                    ORDER

17.04.2023

On going through the statement of facts filed by the respondents it

seems that the same is not in tune with the judgment passed by this Court, which

amounts to willful defiance.

Before taking any action one more opportunity of one week's time is

granted to respondents to file compliance report, indicating compliance of the

judgment dated 10.11.2016 in letter and spirit, failing which the officer

concerned shall appear in person on the next date of hearing.

List on 01.05.2023.

                                                   )    (Vinod Chatterji Koul)
                                                                Judge


Jammu:
17.04.2023
Pawan Angotra