Citation : 2023 Latest Caselaw 2234 j&K
Judgement Date : 9 October, 2023
Sr. No. 48
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No. 531/2019
Akhter Hussain Malik .... Petitioner/Appellant(s)
Through:- Ms. Supriya Chouhan, Advocate vice
Mr. S.S. Ahmed, Advocate.
V/s
Vikas Sharma .....Respondent(s)
Through:- Mr. Adarsh Sharma, Advocate.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
09.10.2023
01. Proceedings in this contempt petition have been initiated by the
petitioner for non-compliance of judgment and order dated 22.05.2019
passed in OWP No. 1106/2016 titled 'Akhter Hussain Malik Vs. State of
J&K and others' vide which the writ petition was disposed of with the
following directions:-
"In view of the above, the writ petition is disposed of with a direction to the Vice-Chancellor, Jammu Development Authority, Panama Chowk, Jammu to act upon the Minutes of the meeting of Board of Directors as per rules and regulations governing the matter and pass consideration order within a period of six weeks from the date a certified copy of this order is made available to them"
02. The respondents, in their statement of facts, have submitted that
they have complied with the judgment of this Court dated 22.05.2019. It is
further submitted that they have examined the case of the petitioner but the
case of the petitioner was found devoid of merit. The same was rejected
vide Order No. Secy/JDA/PS/493-94 dated 28.08.2021.
03. In view of the above, order dated 22.05.2019 of this Court stands
complied. Proceedings in this contempt petition are, accordingly, closed.
04. The petitioner is, however, at liberty to assail the Order No.
Secy/JDA/PS/493-94 dated 28.08.2021, if so advised.
(Sindhu Sharma) Judge
Jammu:
09.10.2023 Michal Sharma
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