In Owp No. 317/2019 vs Pawan Kotwal And Anr
2023 Latest Caselaw 527 j&K/2

                                                         S. No. 22
                                                         Regular Cause List
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                           CCP(S) No. 36/2020
                          In OWP No. 317/2019
Khurshid Ahmad Mir                               ...Appellant/Petitioner(s)

Through: Mr. S. N. Ratanpuri, Advocate
                                   Vs.

Pawan Kotwal and Anr.                                      ...Respondent(s)

Through: Mr. Mohsin Qadiri, Sr. AAG with
         Ms. Maha Majeed, Advocate
CORAM:
   HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                               ORDER

01.05.2023 In the instant contempt petition, the petitioner is seeking initiation of contempt proceedings against the respondents for willful disobedience of order/judgment dated 25.03.2019, passed by a Bench of this Court in writ petition bearing OWP No. 317/2019.

Respondents have filed statement of facts, wherein it is stated that one more communication has been addressed to the Regional Director Survey and Land Records, Srinagar, vide office No. DCB/ARA/CC/22/191 dated 11.11.2022, whereby he has been requested to process the case expeditiously for consideration/appropriate order of Financial Commissioner, Revenue J&K, in order to avoid any adverse orders of this Court.

Perusal of statement of facts shows that despite lapse of more than four years, the respondents have not complied with order/judgment dated 25.03.2019.

Mr. Mohsin Qadiri, learned Sr. AAG, prays for and is granted two weeks' last and final opportunity to implement the aforesaid judgment in its letter and spirit, failing which, the officers concerned shall remain present in person before this Court on the next date of hearing.

List on 15.05.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 01.05.2023 Manzoor