MOHD. SADIQ Vs. MOHD. SHARIEF

JUDGEMENT

(1.) The operative part of the judgment of the Court about which it was alleged that same has not been implemented in its entirety thus giving cause for filing of Contempt petition on alleged intentional violation thereof, is noticed as under:

(2.) Contempt (LPA) No. 08/2008 in LPAOW No. 184/2001 was filed on the ground that though contempt Petitioner-Respondent No. 1 has been put in the possession of the land in terms of Court judgment but structures/dwelling house constructed thereon have not been handed over to him. In the contempt petition, learned Single Judge has given the direction, which is noticed as under:

(3.) The Appellants are aggrieved of the order of the learned Single Judge to the extent it directs Deputy Custodian, Poonch to hand over structures to Respondent No. 1 within period of three weeks and also of the direction given to Senior Superintendent of Police, Poonch and Deputy Commissioner, Poonch to provide assistance to the Deputy Custodian, Poonch, on the ground that learned Single Judge while exercising powers conferred on him under the Jammu and Kashmir Contempt of Courts Act, 1997 (for short Act of 1997) read with Section 94 of Constitution of Jammu and Kashmir, has modified the judgment which is subject matter of the contempt petition.