Ramesh Kumar Choudhary vs Babila Rakwal And Others
2025 Latest Caselaw 663 J&K

Jammu & Kashmir High Court

Ramesh Kumar Choudhary vs Babila Rakwal And Others on 4 August, 2025

                                                                            Sr. No. 35

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
Case: CCP(S) No.64/2024 in
     WP(C) No.2693/2022

Ramesh Kumar Choudhary                                                 ..... Petitioner(s)

                        Through :- Mr. Sumir Pandita, Advocate with
                                   Mr. Imran Ahmed Rather, Advocate

                 Vs

Babila Rakwal and others                                          .....Respondent(s)

                        Through :- Mr. Pawan Dev Singh, Dy. AG
                                   Mr. Rajveer Singh Ishir, Advocate
         CORAM:
         HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                       ORDER

04.08.2025

1. The instant contempt petition arises out of the order/judgment dated

12.12.2022 passed in WP(C) No.2693/2022, whereby the writ petition

preferred by the petitioner was disposed of at the very threshold, with the

direction to the respondents to accord consideration to the representation,

which is annexed as Annexure-VI with the writ petition, filed before the

Registrar Cooperative Societies, Jammu, within a period of six weeks' from

the date a copy of the order was supplied by the petitioner to the respondents

along with copies of the writ petition and annexures, strictly in accordance

with rules in vogue.

2. Since, the aforesaid order was not complied with, the instant contempt

petition has been preferred in which notice was issued on 18.03.2024 and the

respondents have filed the compliance report/statement of facts dated

27.02.2025, in which the respondents have taken a stand that the order passed

by this Court mentioned (supra) stands complied with and the representation

has also been accorded consideration. The compliance report filed by the

respondents has been placed on record along with detail consideration order

dated 21.02.2025 vide order No.01-JK(RCS) L.S. of 2025 issued by Registrar

Cooperative Societies, J&K.

3. Since, the direction was specific to the extent of according

consideration to the representation which was filed before the Registrar

Cooperative Societies, J&K which has been disposed of by the respondents

and detailed consideration order has been passed by virtue of which, it has

been decided that the allotment and handing over of possession of Shop

No.BG-30 in the Central Shopping Complex, Sanik Colony, Jammu to the

petitioner shall be carried out upon the constitution of the newly elected

Managing Committee, in accordance with the prescribed bye-laws, rules, and

regulations of the society.

4. In the aforesaid backdrop, no fruitful purposes will be served to keep

this contempt petition alive, as the order passed by this Court stands complied

with.

5. Accordingly, the proceedings in the instant contempt petition are

closed. Rule, if any framed, shall stand discharged.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 04.08.2025 Shammi