SANJAY TICKOO AND ORS. Vs. ANIL GOSWAMI

JUDGEMENT

(1.) THIS contempt petition is filed for seeking implementation of decision dated 09th October, 2013 passed in OWP 610/2007 in case titled Sanjay Tickoo & others versus State and others.

(2.) RESPONDENTS 1, 5 & 10 have filed Statement of Facts. The petitioners have filed additional pleadings.

(3.) RESPONDENT No. 5, in his Statement of Facts, has stated that the Court judgement has been forwarded to all concerned authorities including the Divisional Commissioner, Kashmir, for its implementation. Similarly, respondent No. 10, in his Statement of Facts, has stated that all the concerned authorities in the District have been directed to implement the Court judgement.