Bilal Ahmad Bhat And Ors vs Chandraker Bharti Principal Secretary ...
2025 Latest Caselaw 1763 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bilal Ahmad Bhat And Ors vs Chandraker Bharti Principal Secretary ... on 10 October, 2025

Bench: Rajnesh Oswal, Sanjay Dhar

                                                         01
                                                         Supp

     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                     (Through VC)
                         CCP(D) No. 34/2024
                       In WP(C) No. 1546/2021
                         CCP(D) No. 36/2024
                CCP(D) No. 48/2024 (for Jammu Wing)
               CCP(D) No. 38/2024 in LPA No. 28/2023
           Along with connected matters (for Srinagar Wing)

Bilal Ahmad Bhat and Ors.                            ..... Petitioner (s)

                     Through:      Mr. Jahangir Iqbal Ganai, Sr. Adv.
                                   with Mr. Suhail Mehraj, Adv.
                                   Mr. Syed Faisal Qadiri, Sr. Adv. with
                                   Ms. Mariya, Adv.
                                   Mr. Abhinav Sharma, Sr. Adv. with
                                   Mr. Abhimanyu Sharma, Adv.
                                   (through VC)
                                   Mr. Hanan Kalwal, Adv.
                                   vice Mr. Z A Shah, Sr. Adv.

                  V/s

Chandraker Bharti Principal Secretary to Government Home Deptt
Jammu and Ors.
                                             ..... Respondent(s)
                    Through:     Mr. Mohsin Qadiri, Sr. AAG
                                 with Ms. Maha Majeed, Adv.
                                 Ms. Monika Kholi, Sr. AAG
                                 (through VC)
Coram:
          Hon'ble Mr. Justice Rajnesh Oswal, Judge
          Hon'ble Mr. Justice Sanjay Dhar, Judge (through VC)

                              ORDER

10.10.2025

1. Though no further opportunity is required to be granted to the

respondents in view of the fact that umpteen opportunities were

granted to them to comply with the judgment but in view of the Page |2

CCP(D) No. 48/2024 (for Jammu Wing) CCP(D) No. 38/2024 in LPA No. 28/2023 Along with connected matters (for Srinagar Wing)

fact that the matter has been taken up with the Finance

Department of course only yesterday, therefore last and final

opportunity that too in the interest of justice is granted to

respondents to file the compliance report strictly in terms of

judgment failing which the respondents shall remain present

before this Court on next date of hearing. It is made clear that no

request for further time to comply with the judgment shall be

entertained.

2. List on 17.10.2025.

                         (Sanjay Dhar)                (Rajnesh Oswal)
                             Judge                         Judge
SRINAGAR
10.10.2025
Aasif