Abdul Rashid Mir vs Davinder Kumar & Anr
2025 Latest Caselaw 1847 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Mir vs Davinder Kumar & Anr on 28 October, 2025

                                                       Serial No. 15
                                                     REGULAR CAUSE LIST

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                AT SRINAGAR
                            CCP(S) 467/2024
                          In WP(C) 3198/2023

 Abdul Rashid Mir.                                    ...Petitioner(s)

 Through: Mr. M. A. Wani, Advocate.

                                  Vs.

 Davinder Kumar & Anr.                                ...Respondent(s)

 Through: Ms. Shagufta Maqbool, Advocate vice
          Mr. T. M. Shamsi, DSGI for R-1.
          Ms. Nadiya Abdullah, Assisting Counsel vice
          Mr. Mohsin S. Qadri, Sr. AAG for R-2.
 CORAM:
            Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                               ORDER

28.10.2025

01. The instant contempt petition arises out of an order

dated 13th December, 2023 passed by this Court in writ

petition bearing WP(C) No. 3198/2023 by virtue of which the

writ petition was disposed of with a direction to the

respondents to decide the application for issuance of

passport in favour of the petitioner within a period of thirty

days from the date of passing of the said order.

02. Since the aforesaid order was not complied with,

the petitioner preferred the instant contempt petition.

03. Ms. Nadiya Abdullah, learned Assisting Counsel

appearing vice Mr. Mohsin S. Qadri, learned Senior

Additional Advocate General submits that she has already prepared the compliance report, however, same could not be

filed before the Registry.

04. Ms. Nadiya Abdullah, learned Assisting Counsel

appearing vice Mr. Mohsin S. Qadri, learned Senior

Additional Advocate General has produced the copy of the

compliance report before this Court, which is taken on

record.

05. From perusal of the stand taken by the respondent

No. 2 in the compliance report, it transpires that the

passport case of the petitioner has already been disposed of

as "clear" and the report stands forwarded to the Regional

Passport Officer, Srinagar for further necessary action vide

CID Hqr Letter No. CID/Final/010100 dated 24th January,

2023.

06. In the light of the stand taken by the respondent

No. 2 in the compliance report and also in the light of the

police verification report, now it is for the respondent No. 1-

Passport Officer, Srinagar to process the case of the

petitioner for issuance of passport.

07. Ms. Shagufta Maqbool, learned counsel appearing

vice Mr. T. M. Shamsi, learned Deputy Solicitor General of

India representing the respondent No. 1 assures this Court

that since the police verification has already been done and

respondent No. 2 has already given the No Objection for

issuance of passport, the same shall be issued in favour of the petitioner in accordance with law, provided there is no

other legal impediment.

08. In the light of the assurance extended by the

learned counsel for the respondent No. 1, no fruitful purpose

would be achieved by keeping the instant contempt petition

pending as the order/judgment stands complied with, as

such, the instant the contempt petition is disposed of.

(Wasim Sadiq Nargal) Judge SRINAGAR:

28.10.2025 "HAMID"