Abrar Ahmad Tantray vs H. Rajesh Prasad And Ors
2025 Latest Caselaw 1040 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abrar Ahmad Tantray vs H. Rajesh Prasad And Ors on 18 August, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                       Serial No.49
                                                    REGULAR CAUSE LIST


      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                             CCP(S) 411/2024
                            In OWP 1759/2018

     Abrar Ahmad Tantray                                ...Petitioner(s)


     Through:   Mr. Ateeb Kanth, Advocate


                                    Vs.


     H. Rajesh Prasad and Ors.                         ...Respondent(s)


     Through:   None

     CORAM:
           HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                  ORDER

18.08.2025

1. Pursuant to the directions of the Court in

terms of the order dated 12.08.2025, the petitioner

in person is present.

2. The petitioner that he is seriously and

permanently disabled person, having lost his left

upper limb completely and also having suffered a

permanent injury to the skull portion of his head,

which earned him the indulgence of this Court in

OWP No. 1759/2018 granting him compensation of

an amount of Rs. 20.00 lacs in terms of the judgment dated 12.07.2024 and that judgment has

attained finality admitting of no escape for the

contemnors except to come forward with the deposit

of compensation.

3. On the pretext of having preferred a time

barred Special Leave Petition SLP) before the Hon'ble

Supreme Court of India, the contemnors have no

other excuse as till date there has come no

intervention from the Hon'ble Supreme Court of

India with respect to the operation of the learned

Single Judge Bench's judgment and, therefore, this

constrains this Court to take serious notice of the

dereliction on the part of the contemnors in

complying with the writ court's directions.

4. Accordingly, this Court directs the respondent

No. 1-Secretary to Government, Power Development

Department, Civil Secretariat Srinagar/Jammu, to

deposit an amount of Rs. 20.00 lacs with the

Registrar Judicial, Srinagar within a period of fifteen

days as last and final opportunity of coming in

compliance to the writ court's directions failing which Rule shall come to be framed against all the

contemnors named herein.

5. Copy of this order be forwarded to contemnor

No. 1-Secretary to Government, Power Development

Department, Civil Secretariat Srinagar/Jammu for

notice and compliance.

6. List again on 17.09.2025.

(RAHUL BHARTI) JUDGE

SRINAGAR:

18.08.2025 "Mir Arif"