NAND KISHORE SINGH Vs. B.R.SHARMA

JUDGEMENT

(1.) Present contempt petition is filed for initiation of contempt proceedings against respondents for non-compliance and disobedience of judgement dated 6th of August, 2010 passed in SWP no.802/2008 titled Nand Kumar Singh Vs. State of J&K and others on the grounds taken therein.

(2.) A writ petition, being SWP no.802.2008 titled Nand Kumar Singh v. State of J&K and others, having been filed by the petitioner, was disposed of vide judgement dated 6th of August, 2008. The operative portion thereof is pertinent to be reproduced hereunder:

(3.) Learned counsel for the petitioner contends that the petitioner served a copy of the judgment and order to the respondent through registered AD vide covering letter reference No.911-13/OP dated 17.09.2010. It is also contended that the case of the petitioner was processed, but, the final order has not been passed. The petitioner through his counsel also sent another reminder dated 29.10.2011 requesting them to implement the judgment and order dated 06.08.2008.