Chander Kanta vs Shaleen Kabra Financial Commissioner
2025 Latest Caselaw 2280 J&K

Jammu & Kashmir High Court

Chander Kanta vs Shaleen Kabra Financial Commissioner on 7 October, 2025

                                                                        Sr. No. 6
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
Case: CCP(S) No. 153/2022 IN
      OWP No. 282/2018

Chander Kanta                                        ..... Petitioner(s)/Appellant(s)


                      Through :- None.

                 Vs

Shaleen Kabra Financial Commissioner                             .....Respondent(s)
Revenue and Ors.

                      Through :- Mrs. Monika Kohli, Sr. AAG
          CORAM:
          HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                     ORDER

07.10.2025

01. The instant contempt petition arises out of an order/judgment dated

09.09.2021 passed by this Court in OWP No. 282/2018 by virtue of which, the

writ petition preferred by the petitioner was disposed of with a direction to

respondent Nos. 4 to 6 to consider and decide the representations of the

petitioner with regard to her entitlement and if found genuine, the amount be

released in favour of the eligible claimant. The appropriate decision was

required to be taken within a period of two months from the date a certified copy

of the order along with complete set of paper book were made available to the

respondents.

02. Since the aforesaid order was not complied with within the time granted

by this Court, the instant contempt petition was preferred in which notice was

issued on 30.05.2022.

03. Learned counsel for the respondents submits that she has filed detailed

compliance report on 26.03.2025 in the instant contempt petition and has also

placed on record the consideration order dated 22.03.2025 in conformity with

the direction passed by the writ Court.

2|Page CCP(S) No. 153/2012 IN

04. A further stand has been taken by the respondents in the compliance

report to the effect that since the direction was specific only to the extent of

according consideration to the representation alleged to have been filed by the

petitioner, the same has been done and the said representation was found to be

devoid of any merit and, accordingly, rejected for the reason that, as per the

record, it has come to fore that one Shri Bahu Ram has challenged the

inheritance mutation No. 313 attested in favour of the petitioner by Tehsildar

R.S. Pura by way of filing an appeal before the Joint Commissioner Agrarian

Reforms, Jammu and the said Court has already granted status-quo in respect of

the land in question, which fact has not been mentioned by the petitioner in a

writ petition decided by the learned writ Court. However, the said fact was

brought to the notice of the respondents while considering the representation.

05. Since there was a status-quo order passed by Joint Commissioner

Agrarian Reforms, Jammu and the said case was pending before the said Court,

the rental compensation in favour of the petitioner could not be released, as

such, in the aforesaid backdrop, the representation preferred by the petitioner

was rejected in respect of the aforesaid manner.

06. Thus, in light of the stand taken by respondents and also in light of

detailed consideration order passed by Deputy Commissioner, Jammu, nothing

survives in the instant contempt petition and, accordingly, the proceedings in the

instant contempt petition are closed. Rule, if any, shall stand discharged.

07. Disposed of, accordingly.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 07.10.2025 Mihul