(1.) The present petition is one filed under Section 104 of the Constitution of Jammu and Kashmir, invoking the supervisory jurisdiction of this court, against the orders dated 29.10.2016 and 10.3.2017.
(2.) By virtue of order dated 29.10.2016, the learned Ist Additional District Judge, Jammu dismissed the application, seeking initiation of contempt proceedings for disobedience of order dated 23.2.2015.
(3.) By virtue of order dated 10.3.2017, which is also impugned in the present petition, the learned Ist Additional District Judge, Jammu also rejected the application filed by the petitioner herein seeking a restraint order against the plaintiffs from withdrawing the rental compensation being paid by the department of agriculture to the plaintiffs. The reason for dismissing the application was that the court had already passed the order dated 29.10.2016 on the issue which the department was under an obligation to comply.