Rajinder Kumar And Others vs Shahid Anayatullah
2023 Latest Caselaw 306 j&K

                                                                 Sr. No. 47


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                                 CPSW No. 668/2018
                                                 CM Nos. 7892/2022,
                                                 7937/2022, 3260/2022,
                                                 478/2023, 7608/2022 &
                                                 797/2023

Rajinder Kumar and others                           ....Petitioner/Appellant(s)

                   Through :- Mr. A. M. Dar, Sr. Advocate with
                              Mr. Ankesh Chandel, Advocate.
          V/s

Shahid Anayatullah, Secy. Revenue Deptt.                    ....Respondent(s)
and another

                    Through:- Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                    ORDER

20.02.2023

CPSW No. 668/2018

Last and final opportunity of three weeks is granted to the respondents

concerned to come with complete compliance of the writ court judgment which

has earned its confirmation from Hon'ble the Supreme Court of India with

rejection of Special Leave petition (Civil) no. 41496 of 2022 filed by the

respondents against the writ court judgment.

CM No. 797/2023

The petitioners have filed an application bearing CM no. 797/2023

seeking impleadment of Dr. Piyush Singla, Commissioner/Secretary, Revenue

Department, Govt. of UT of J&K as co-respondent with Mr. Vijay Kumar

Bidhuri in the contempt petition.

Application is allowed. Dr. Piyush Singla, Commissioner/Secretary,

Revenue Department, J&K is impleaded as respondent no. 1.

Registry to update the cause title of the contempt petition.

List on 17.03.2023.

(RAHUL BHARTI) JUDGE

JAMMU 20.02.2023 Shivalee