Abdul Karim vs Babila Rakwal Jkas Deputy
2023 Latest Caselaw 603 j&K

                                                                  Sr. No. 69
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                                 CCP(S) No. 104/2022

Abdul Karim                                            .....Appellant(s)/Petitioner(s)


                        Through: None

                 Vs


Babila Rakwal JKAS Deputy                                         ..... Respondent(s)
Commissioner Reasi

                        Through: Ms. Arpana Dharmat, Advocate vice
                                 Ms. Monika Kohli, Sr. AAG


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

31.03.2023 Compliance report has been filed. In para No. 4 of the said compliance report, what has been stated is reproduced as under:-

"That having regard to the afore-stated facts and circumstances, the claim of the petitioner was considered by the Answering Respondent in compliance to Judgment dated 08.11.2021 passed by the Hon'ble High Court Jammu. Sh. Mohd. Iqbal S/o Sh. Mohd. Din R/o Village Anji Tehsil & District Reasi was also dismissed from the post of Lambardar vide Order No. DC/Rsi/SQ/22-23/1118-19 dated 23.05.2022....."

From the perusal of the compliance report, it is clear that the order of this Court has been complied with by the respondent.

The proceedings in the contempt petition are, accordingly, closed. However, the petitioner may seek appropriate remedy if he is still aggrieved of the order passed by the respondent.

(Vinod Chatterji Koul) Judge

Jammu 31.03.2023 Tarun