Kamaljit Singh Saini vs Farooq Ahmed Shah
2024 Latest Caselaw 554 j&K

Jammu & Kashmir High Court

Kamaljit Singh Saini vs Farooq Ahmed Shah on 22 March, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                  Sr. No.6


   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT JAMMU

Case:-   CPOWP No. 287/2018 in
         OWP No. 976/2018

Kamaljit Singh Saini, Aged 64 years,
S/o Sh. Raj Singh Saini
R/o Kool Kalan, Tehsil Bishnah,
District, Jammu.
                                                   ....Appellant(s)/Petitioner(s)

            Through: None

                Vs

1. Farooq Ahmed Shah, IAS
   Principal Commissioner/Secretary to Govt.,
   Department of PHE, Irrigation and Flood Control,
   Civil Secretariat, Jammu / Srinagar.

2. A. K. Gandotra
   Chief Engineer, Irrigation and Flood Control,
   Jammu.

3. Jagdish Singh Chib,
   Superintending Engineer, Hydraulic Circle, Jammu.

4. S. K. Abrol,
   Executive Engineer, Irrigation Division-II, Jammu.
                                                            ..... Respondent(s)

             Through: Mr. Amit Gupta, Advocate

Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                 ORDER

22.03.2024

01. Counsel appearing for the respondents/contemnors

states that a compliance report has been filed on 19.03.2024,

however, same is not on record.

02. A copy of the compliance is produced by the counsel for

the respondents/contemnors in the Open Court and same is

taken on record.

03. In the compliance report it is stated that the petitioner

as per the record executed the work of modernization of

Distributory No. 9 RD 5300 to 5400 M by way of lining work

including construction of 2 Nos. of ramps at RD 5300 & 5400 M

for an estimated cost of Rs. 18,96,900/-, which amount came to

be released after duly passing the bill thereof for crediting the

same in the account of the petitioner in the J&K Bank Salher,

Jammu, stating further therein in the compliance report that

there remains no outstanding amount of the petitioner against

the answering respondents and the judgment whereunder the

instant contempt petition has arisen stands complied with.

04. Having regard to the fact that none appears for the

petitioner, inasmuch as, the stand taken in the compliance report

filed by the respondents/contemnors, it is prima-facie found that

the respondents have complied with the judgment necessitating

closure of the contempt proceedings. Accordingly, contempt

notice issued is recalled and the proceedings are closed, however,

with a liberty to the petitioner that in the event he is not satisfied

with the compliance reported by the respondents, he shall be free

to seek revival of the instant contempt petition within four weeks'

from the date of passing of this order.

(JAVED IQBAL WANI) JUDGE JAMMU 22.03.2024 Muneesh

Whether the order is reportable : Yes / No

Whether the order is speaking : Yes / No