Abrar Ahmad Tantray (Handicap) vs H. Rajesh Prasad & Ors
2025 Latest Caselaw 1800 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abrar Ahmad Tantray (Handicap) vs H. Rajesh Prasad & Ors on 15 October, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                 Serial No. 91
                                               REGULAR CAUSE LIST


HIGH COURT OF JAMMU & KASHMIR AND LADAKH
               AT SRINAGAR

                     CCP(S) 411/2024
                    In OWP 1759/2018
                      CM(6031/2025)
                      CM(5111/2025)


Abrar Ahmad Tantray (Handicap).                ...Petitioner(s)

Through: Mr. Ateeb Kanth, Advocate.

                              Vs.

H. Rajesh Prasad & Ors.                        ...Respondent(s)

Through: Mr. Faheem Nisar Shah, GA.

CORAM:
        HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                            ORDER

15.10.2025

01. The petitioner came to be awarded

compensation amount of Rs. 20.00 lacs by the writ

court in terms of its judgment dated 22.07.2024

which had attained finality when LPA No.

314/2024 came to be dismissed by the Division

Bench in terms of its order dated 03.01.2025.

02. The petitioner came forward with the present

contempt petition seeking deposit of the

compensation amount which led to the passing of

repeated directions from this Court upon the contemnors/respondents for deposit of the

compensation amount of Rs. 20.00 lacs.

03. In compliance to the direction as given in

order dated 19.09.2025, requisite deposit of Rs.

20.00 lacs has come to be made accordingly on

13.10.2025. The amount is meant for payment in

favour of the petitioner.

04. Mr. Faheem Nisar Shah, learned Government

Advocate submits that since there is a Special Leave

Petition (SLP) preferred before the Hon'ble Supreme

Court of India in which notice has been issued to

the writ petitioner, as such, the release of the

compensation amount to whatsoever extent be kept

subject to the outcome of the Special Leave Petition

(SLP).

05. Keeping in view this plea, this Court directs

release of an amount of Rs. 10.00 lacs in favour of

the petitioner through bank mode transfer to be

done by the learned Registrar Judicial, Srinagar,

subject to the furnishing of an undertaking by the

petitioner that the release of the amount availed by

him shall always remain subject to the outcome of

the Special Leave Petition (SLP).

06. The rest of the amount of Rs. 10.00 lacs be

kept in a fixed deposit by the Registrar Judicial,

Srinagar, initially for a period of three months and

thereafter extendable till to any order to the

contrary.

07. CM No. 6746/2025 seeking release of the

amount is accordingly disposed of.

08. List the main case on 10.11.2025.

(RAHUL BHARTI) JUDGE SRINAGAR:

15.10.2025 "HAMID"