Harbans Singh vs Unknown
2023 Latest Caselaw 2343 j&K

                                                                 Sr. No. 24
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

CPSW No. 578/2018
CM No. 4354/2022

Harbans Singh                                      .....Appellant(s)/Petitioner(s)
                      Through: Mr. Nitin Bhasin, Advocate
                 Vs

                                                             ..... Respondent(s)
Saurabh Bhagat, Secy. Forest and anr.

                      Through: Mr. Raman Sharma, AAG
                               Mr. Vishal Bharti, Dy. AG

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

18.10.2023

1. Mr. Sanjeev Verma, Commissioner/Secretary to Government, General

Administration Department and Mr. Mohit Raina, Under Secretary to

Government, General Administration Department are present in the Court

pursuant to directions dated 16.08.2023 passed by this Court.

2. Mr. Raman Sharma, learned AAG has sought further three weeks' time to

file the Statement of facts/Compliance report.

3. Already many opportunities have been granted to the respondents to

comply with the judgment of the Writ Court, which has attained finality

after all the challenges against the said judgment have been repelled by

the superior fora, therefore, there should not be any reason for the

respondents to seek further time to comply the judgment of the Writ

Court. In any case, final opportunity of three weeks is granted to the

respondents to file the compliance report in tune with the judgment of the

Writ Court, failing which, on the next date of hearing, Rule shall be

framed against the responsible officers and proceedings for contempt of

the Court shall be taken to logical conclusion.

4. List on 17.11.2023.

(SANJAY DHAR) JUDGE

Jammu 18.10.2023 Neha-II