Hanifa Bano And Anr vs A.K. Mehta
2023 Latest Caselaw 1028 j&K

                                                                        Sr. No. 4


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                    CPOWP No. 50/2013
                                                    CM No. 981/2023
                                                    IA No. 70/2014


Hanifa Bano and anr                                     ....Petitioner/Appellant(s)

                    Through :- Mr. Altaf Hussain Janjua, Advocate.


         V/s

A.K. Mehta                                                       ....Respondent(s)
Commissioner/Secretary, PDD and ors.

                    Through :- Mr. Amit Gupta, AAG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                     ORDER

19.05.2023 This contempt petition was filed for seeking compliance of writ Court

judgment dated 06.12.2012 passed in OWP no. 357/2011 in terms whereof the

writ Court came to award a compensation of an amount of Rs. 7,50,000/- along

with interest @ 9% per annum from the date of institution of the writ petition till

its realization. The compensation was payable in the manner of Rs. 5,50,000/- to

the petitioner no. 1-Hanifa Bano, the widow of the deceased and Rs. 2,00,000/-

to the petitioner no. 3-Mst. Bibi, the mother of the deceased.

During the pendency of the contempt petition, the respondents came

forward with release and payment of compensation. Learned counsel for the

petitioner submits that some outstanding is still to be paid by the respondents. In

this regard, learned counsel for the petitioner submits that actual payment of an

amount of Rs. 7,33,000/- has been received whereas out of the principal

compensation amount of Rs. 7,50,000/-, balance remains to be Rs. 17,000/- and

the interest component amount of Rs. 2,97,485/- still remains

payable in favour of the petitioner.

Mr. Amit Gupta, learned AAG submits that he would submit the

updated status of the balance payment payable in favour of the petitioner in

compliance to the writ Court direction. Let the requisite update be submitted to

this Court within a period of two weeks.

List again on 12.06.2023.

(RAHUL BHARTI) JUDGE

JAMMU 19.05.2023 NARESH/PS