Nashter Singh vs Shaleen Kabra & Ors
2026 Latest Caselaw 294 J&K

Jammu & Kashmir High Court

Nashter Singh vs Shaleen Kabra & Ors on 3 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Regular List
                                                     Serial No. 49


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

                                     Pronounced on :   03.02.2026.
                                         Uploaded on : 05.02.2026.


CCP(S) No. 33/2023
In
SWP No. 333/2015

Nashter Singh
                                                           .....Petitioner

                     Through:   Mr. Mohd. Latief Malik, Advocate

                Vs

Shaleen Kabra & Ors.


                                                        .....Respondents

                     Through: Ms. Chetna Manhas, Assisting Counsel to
                              Mrs. Monika Kohli, Sr. AAG

CORAM:     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                    JUDGMENT (ORAL)

01. Through the medium of the present petition, the

petitioner is seeking implementation of order dated

25.04.2019 passed by the writ Court whereby a direction

has been issued to the respondents to consider the case

of the petitioner in terms of SRO-520 dated 21.12.2017.

02. In terms of the said order, the respondents were directed

to consider the case of the petitioner in terms of SRO No.

520 dated 21.12.2017.

CCP(S) No. 33/2023 In

03. The compliance report stands filed by the respondents in

which they have submitted that the case of the petitioner

has been considered and a consideration order dated

11.10.2025 stands issued. Copy of the said order has

been placed on record.

04. In the consideration order, the respondents have

submitted that in view of the law laid down by Full Bench

of the Allahabad High Court in the case of "Ravinder

Kumar Vs. District Magistrate and Others.", the policy

of providing additional benefits in the shape of

employment in land acquisition cases should be treated

as null and void. Therefore, the respondents have after

assessing compensation to the tune of Rs. 6,81,000/- in

respect of the acquired land of the petitioner released the

said amount in favour of the petitioner in terms of order

dated 06.10.2025. Learned counsel for the respondents

has further submitted that SRO-520 of 2017 stands

repealed.

05. In view of the stand taken by the respondents that

compensation has been paid to the petitioner and his

claim for engagement as a casual worker has been

rejected, it is evident that the respondents have complied

with the directions of the writ Court by passing the CCP(S) No. 33/2023 In

consideration order. Therefore, the contempt proceedings

do not survive.

06. However, if the petitioner has any grievance with regard

to the consideration order, it shall be open to him to

challenge the same by way of appropriate legal

proceedings, in accordance with law.

07. For what has been discussed herein before, the contempt

proceedings are closed leaving it open to the petitioner to

workout appropriate legal remedy, if so advised.

08. The contempt petition is accordingly, disposed of.

(SANJAY DHAR) JUDGE JAMMU 03.02.2026 SUNIL Whether the order is speaking ? : Yes Whether the order is reportable ? : No

CCP(S) No. 33/2023 In