Manga Ram vs Avny Lavasa Deputy Commissioner
2024 Latest Caselaw 422 j&K

Jammu & Kashmir High Court

Manga Ram vs Avny Lavasa Deputy Commissioner on 11 March, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                  85

   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CCP(S) No. 35/2023


Manga Ram                                         .....Appellant(s)/Petitioner(s)
                       Through: Mr. Rajiv Chargotra, Adv.
                                .
                  vs
Avny Lavasa Deputy Commissioner                              ..... Respondent(s)
Jammu and others
                       Through: Ms. Monika Kohli, Sr. AAG


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

11.03.2024

Learned counsel for the petitioner submits that pursuant to the judgment

of the Writ Court, the respondents have considered the claim of the petitioner and

rejected the same. He has further submitted that the rejection order stands

challenged by the petitioner by way of a separate writ petition. Therefore, he does

not want to pursue the instant contempt petition. His statement is taken on record.

In view of the above, the contempt proceedings are closed and the

petition is disposed of.

(SANJAY DHAR) JUDGE

Jammu 11.03.2024 Rakesh