TARANJIT SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) This is a petition for initiating contempt proceedings against the respondents for willful disobedience and non-compliance of interim order dated 22.03.2010 passed in OWP No. 294/2010 titled Taranjit Singh v. State of J&K and others. The operative portion of the interim order reads thus:-

(2.) The respondents have filed their statement of facts and have placed a copy of the consideration order i.e. Government Order No. 124-IND of 2010 dated 28.07.2010 on record, whereby the representation of the petitioner has been considered but the same has been rejected being factually incorrect and legally untenable.

(3.) In view of the compliance report filed and consideration order placed on record, the interim order passed by this Court stands complied with, therefore, no case for contempt is made out.