Shabir Hussain vs Saugat Biswas And Ors
2024 Latest Caselaw 449 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shabir Hussain vs Saugat Biswas And Ors on 20 April, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                               S. No. 23
                                                                                               Regular
                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                                          CCP(S) 54/2022 in[WP(C) 53/2021] CM(8164/2023)


                     SHABIR HUSSAIN
                                                                          ...Petitioner(s)/Appellant(s)

                     Through: Mr. S. A. Makroo, Sr. Advocate with
                                    Ms. Naziya Aslam, Advocate
                                                          Vs
                     SAUGAT BISWAS AND ORS                                                 ...Respondent(s)

                     Through: Mr. T. M. Shamsi, Dy. SGI

                     CORAM:
                     HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                          ORDER

20.04.2024

Instant contempt petition has arisen out of the judgment dated 15.01.2021 passed by this Court in a writ petition bearing WP(C) No. 53/2021. In terms of judgment supra, the writ petition was disposed with the direction as following:-

"Without expressing any opinion on the merits of the claim of the petitioner, the petition is disposed of with a direction to the respondents to decide the claim of the petitioner as projected in this writ petition, in accordance with law by treating this writ petition as a representation on behalf of the petitioner. The decision shall be taken expeditiously preferably within a period of three months from the date a copy of this order along with a copy of the petition is made available by the petitioner to the respondents."

The respondents are under an obligation to decide the case of the petitioner as projected in his writ petition in accordance with law. The respondents are directed to pass consideration order strictly in terms of the judgment dated 15.01.2021.

Mr. T. M. Shamsi, learned Dy. SGI is directed to place on record the order of consideration to be passed by the respondents within a period of two weeks.

List on 17.05.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR

20.04.2024

AAMIR