ABID HUSSAIN Vs. ROUNYAL

JUDGEMENT

(1.) By order dated 11.06.2012, while disposing of writ petition, OWP No. 1663/2011, filed by the petitioner claiming compensation for land measuring 01 Kanal and 10 Marlas comprising Khasra Nos. 71, 77, 79, 80, 84, 85 and 86 situated at Qamarwari, Srinagar in connection with removal of bottlenecks on Qamarwari Link Road, stated to have been acquired by the respondents, the respondents were directed to accord consideration to release of compensation as assessed by the Competent Authority. Alleging non-compliance of the said Court direction, the petitioner has filed this contempt petition. Respondents in response have filed detailed status reports making grave allegations of manipulations and fabrication of records not only against the petitioner, but also against certain governmental functionaries. Along with the status report/the respondents have produced order No. LS/31486 dated 06.3.2013 passed by the Chief Engineer, PW (R & B) Department, Kashmir whereby, after according consideration to the matter, the claim for compensation of the petitioner has been rejected.

(2.) I have learned counsel for the parties, perused the records and considered the matter. In terms of order passed on 21.11.2013 respondents were directed to file response to the supplementary affidavit. Response filed runs contrary to the statement of fact and affidavit filed by respondents, therefore, disposal of contempt is deferred. Respondents to keep the records available on next date of hearing for perusal of the Court.