Girdhari Lal Parihar vs Puneet Sharma Director Urban Local ...
2025 Latest Caselaw 2420 J&K

Jammu & Kashmir High Court

Girdhari Lal Parihar vs Puneet Sharma Director Urban Local ... on 17 October, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                         Serial No. 15


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

Case:- CCP(S) No.144/2024

Girdhari Lal Parihar
                                                      ..... Petitioner(s)

                 Through:    Mr. Sumant Sudan, Advocate



             Vs

Puneet Sharma Director Urban Local Bodies
Jammu
                                                       .....Respondent(s)

                 Through: Ms. Pallvi Sharma, Advocate vice
                          Mr. Ravinder Gupta, AAG
                          Proxy counsel vice
                          Mr. S. S. Nanda, Sr. AAG

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                ORDER

(17.10.2025)

1. On 18.08.2025, this Court, on the request of Mr. S. S.

Nanda, Sr. AAG, granted further time to the

Commissioner/Secretary to the Govt. Housing & Urban

Development Department to file status report of

facts/compliance report. It was further provided that in

case needful is not done, the aforesaid officer shall appear

before this Court through virtual mode and explain as to

why the judgment of the writ Court has not been complied

with.

2. Today, Ms. Mandeep Kour, Commissioner/Secretary to the

Government, Housing and Urban Development

Department, is present in person through virtual mode

and she has assured this Court that by next date of

hearing, the judgment of the writ Court shall be

implemented. Accordingly, the matter is adjourned with

the hope that on next date of hearing, the respondents

shall come up with the compliance report.

3. List on 17.11.2025.

(SANJAY DHAR) JUDGE JAMMU 17.10.2025 Sneha