Nadeem Sharief And Others vs Unknown
2023 Latest Caselaw 245 j&K

                                                                         Sr. No. 34



          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU


                                                           CPOWP No. 362/2018


Nadeem Sharief and others                               .....Appellant/Petitioner(s)

                               Through :- None.

                         v/s

                                                                 .....Respondent(s)
Mrs. Sheetal Nanda Secy. Rural
Development Deptt.

                               Through :- Mr. R.S. Jamwal, AAG.

 CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE


                                   ORDER

The instant contempt petition has been filed by the petitioners for alleged

violation of order dated 27.02.2018 wherein this Court had directed as follows:-

"In view of the aforesaid submissions and in the facts of the case, I deem it appropriate to dispose of the writ petition with the direction that in case the Government Order No. Rev. (s) 242 of 2014 dated 21.10.2014 is in force, the competent authority shall take a decision with regard to the claim of the petitioners in accordance with law by a speaking order within a period of four weeks from the date of receipt of a certified copy of the order passed today."

Compliance report stands filed wherein it is stated that the respondent has

considered the claim of the petitioners in compliance to the directions dated

27.02.2018 passed by this Court and accordingly consideration/speaking order

bearing Government Order No. 46 RD&PR of 2022 dated 10.03.2022 has been

issued.

Respondent has placed on record a copy of the consideration order dated

10.03.2022 along with compliance report wherein it is reflected that the claim of

the petitioners has been addressed to and granted also.

From the perusal of compliance report, it transpires that judgment dated

27.02.2018 has been complied with. In view of the above, the instant contempt

proceedings are closed.

Petitioners shall be at liberty to challenge the consideration order if they

so choose.

(MOKSHA KHAJURIA KAZMI) JUDGE

JAMMU 10.02.2023 Renu

RENU BALA 2023.02.14 10:35 I attest to the accuracy and integrity of this document