Kuldeep Raj vs Atal Dullu
2025 Latest Caselaw 668 J&K

Jammu & Kashmir High Court

Kuldeep Raj vs Atal Dullu on 4 August, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                   Serial No. 45


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CCP(S) No. 52/2025
In WP(C) No. 1885/2021


Kuldeep Raj

                                                       .....Petitioner

                    Through: Mr. Jatinder Choudhary, Advocate

               Vs

Atal Dullu, Chief Secretary, Jammu
& Ors.

                                                  ..... Respondents


                    Through: Mr. S.S. Nanda, Sr. AAG

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

(04.08.2025)

01. Status report filed by the respondents indicates that the

judgment of the writ court has not been complied with by

the respondents till date and only communications are

being addressed by the respondents inter-se in this

regard.

02. In view of the above, a direction is issued to the

respondent No. 2-Deputy Commissioner, (District

Development Commissioner), Samba to appear in person

before this Court physically or through virtual mode on

the next date of hearing to explain as to why the

judgment of this Court is not being complied.

03. List on 22.09.2025.

04. The Registrar Judicial, Jammu shall provide the virtual

link to the concerned officer well in advance.

05. A copy of this order be sent to the respondent No. 2-

Deputy Commissioner, (District Development

Commissioner), Samba for compliance.

(SANJAY DHAR) JUDGE JAMMU 04.08.2025 SUNIL