Jammu And Kashmir Sharnarthi vs Chandraker Bharti Commissioner/
2025 Latest Caselaw 12 j&K

Jammu & Kashmir High Court

Jammu And Kashmir Sharnarthi vs Chandraker Bharti Commissioner/ on 1 May, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                               Sr. No. 18


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case: - CCP(D) No. 37/2024
in [WP(C) PIL No. 3/2022]

Jammu and Kashmir Sharnarthi                        ...Petitioner(s)/Appellant(s)
Action Committee

                   Through: Mr. Siddhant Gupta, Advocate

                              V/s

Chandraker Bharti Commissioner/                               ... Respondent(s)
Secretary, Department of Disaster
Management, Relief, Rehabilitation and
Reconstruction

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

CORAM: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                     ORDER

01.05.2025

Learned counsel for the petitioner submits that despite the order and

judgment dated December 12, 2023, being clear, unambiguous and incapable of

any misconstruction, the same has not been complied with.

With reference to the three successive compliance reports that have

been submitted on behalf of the respondent, he asserts that apparently the

respondent-authorities have rather, on the basis of a subsequent Government Order

No. 14-JK(DMRRR) of 2025 dated March 7, 2025, set at naught, the rights/interest

and the relief the petitioner was held entitled to pursuant to the judgment dated

December 12, 2023 (ibid).

in [WP(C) PIL No. 3/2022]

Faced with this, learned counsel for the respondent prays for and is

granted a day's accommodation to seek instructions.

Adjourned to 07.05.2025.

                               (RAJNESH OSWAL)                 (ARUN PALLI)
                                        JUDGE                 CHIEF JUSTICE
Jammu
01.05.2025
AKHILESH