Magotra vs Tent and Light Huse Patoli Chowk Jammu Syed Abid Rasheed Shah Commissioner Secretary Tourism Department Jammu and another

Rajnesh Oswal, J

Compliance report/statement of facts is stated to have been filed by the respondents, though not on record, however a copy of the same has been provided to the learned counsel for the petitioner, a perusal whereof reveals that an amount of Rs. 58,02,241/- stands paid to the petitioner.

Learned counsel for the petitioner submits that there is still more outstanding amount payable to the petitioner.

A perusal of order dated 03.06.2024, non-compliance of which has been reported to this Court, reveals that a direction was issued by the Writ Court to respondent No. 2 to release the amount in favour of the petitioner in accordance with the provisions of law after verifying the same and in absence of any impediment in release of the same, meaning thereby, no specific direction with regard to quantum of amount payable to the petitioner has been passed by the Writ Court.

In view of the above, this Court is of the considered view that the order, non-compliance of which has been reported, stands complied with by the respondents, as such, the contempt proceedings are closed and the instant contempt petition is disposed of. However, the petitioner shall be at liberty to project his claim with regard to the balance outstanding amount with the respondents.

Disposed of along with the connected application.