Said Ullah vs Unknown
2023 Latest Caselaw 2318 j&K

                                                                 Sr. No. 32
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

CPSW No. 593/2018
CM No. 6597/2019

Said Ullah                                         .....Appellant(s)/Petitioner(s)
                      Through: Mr. M. Y. Akhoon, Advocate
                 Vs

                                                              ..... Respondent(s)
Farooq Ahmad Shah, Commissioner Secy.
P.W.D. and ors.

                      Through: Ms. Pallvi Sharma, Advocate vice
                               Mr. Ravinder Gupta, AAG for R-1 to 3
                               Mr. Amit Gupta, AAG for R-4
                               Mr. Ratish Mahajan, Advocate for R-5

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                   ORDER

16.10.2023

1. Learned counsel for respondent No. 5 submits that the judgment of the

Writ Court stands complied with and he has already filed the compliance

report with the Registry of this Court today but the same has not come on

record.

2. Learned counsel for the petitioner submits that he has received the copy of

the compliance report.

3. Learned counsel for respondent No. 5 has produced a copy of

communication dated 26.02.2023 addressed by the Principal Accountant

General (A&E), J&K UT Jammu to the Commissioner Secretary to

Government Department of Irrigation and Flood Control, J&K (U.T.),

wherein it has been clearly mentioned that as per directions of the Writ

Court, the conditions imposed on the revised pension authorities stand

treated as waived off in the instant case.

4. In view of the above, the judgment of the Writ Court stands complied

with and therefore, no case for proceedings against the respondent is made

out. The contempt petition is disposed of.

(SANJAY DHAR) JUDGE

Jammu 16.10.2023 Neha-II