Vilakshan Singh vs Bharat Bhushan
2023 Latest Caselaw 964 j&K

                                                                  9

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                           CCP(S) No. 132/2023

Vilakshan Singh                                        .....Petitioner(s)

                   Through: Petitioner in person.

              Vs

Bharat Bhushan, Managing Director J&K                 .....Respondent(s)
Cooperative Housing Corporation, Jammu

                   Through:
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                              ORDER

15.05.2023

Through the medium of the present contempt petition, the

petitioner is alleging non-compliance/disobedience to the judgement

dated 08.04.2022 passed in OWP no.349/2012.

In terms of this judgement, the writ Court came to uphold an

order dated 18.11.2011 passed by the J&K State Information

Commissioner in terms whereof the J&K Cooperative Housing

Corporation was directed to appoint Public Information Officer and

also to constitute First Appellate Authority under the Right to

Information Act, 2009.

The petitioner alleges that the order of the J&K State

Information Commissioner has merged with the judgement of the writ

Court and as such, the default on the part of the J&K Cooperative

Housing Corporation is an act of non-compliance of the judgement of

this Court. This Court is not open to accept such understanding of law

of merger of judgments so as to take up this contempt petition to its

logical course of action.

Learned counsel for the petitioner seeks time to address this

Court on this aspect. Time granted.

List again for consideration on 02.06.2023.

(Rahul Bharti) Judge Jammu 15.05.2023 Muneesh