Abdul Ahad Sofi vs Mandeep Kour And Ors
2025 Latest Caselaw 1161 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Ahad Sofi vs Mandeep Kour And Ors on 26 May, 2025

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                      S. No. 55
                                                                      Regular Cause List
                  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT SRINAGAR

                                       CCP(S) No. 467/2021
                                      In SWP No. 1397/2007

           Abdul Ahad Sofi                                   ...Appellant/Petitioner(s)

            Through: Mr. Areeb Kawoosa, Advocate
                                                 Vs.

           Mandeep Kour and Ors.                                       ...Respondent(s)

           Through: Mr. A. R. Malik, Sr. AAG with
                    Mr. Mohammad Younis, Assisting Counsel
           CORAM:
              HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                            ORDER

26.05.2025 Respondents despite availing numerous opportunities have not implemented the judgement dated 09.07.2018 passed by this Court in SWP No. 1397/2007, whereby respondents were directed to consider the claim of petitioner for regularization within a period of three months from the date such a representation was submitted by the petitioner along with a certified copy of the order.

Compliance report has been filed by respondents on 21.02.2025, perusal whereof reveals that the same is not in tune with the judgment of this Court and the same was rejected and respondents were directed to file fresh compliance report.

Mr. A. R. Malik, Sr. AAG, has produced a copy of compliance report in open Court, the same is taken on record. However, perusal of the same reveals that it is also not in accordance with the judgement passed by this Court, therefore, the same is rejected.

Learned counsel for the respondents, at this stage, prays for and is granted further two weeks' time in the interest of justice to file fresh compliance report, indicating therein that the judgement of this Court has been implemented in its letter and spirit, failing which appropriate orders would follow on the next date of hearing.

List on 21.07.2025.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 26.05.2025 Manzoor