KULDEEP KOUL Vs. AJAZ ASAD

JUDGEMENT

(1.) The present contempt petition, which pertains to the year 2014, was filed by the petitioners with reference to the direction in order dtd. 1/11/2013 issued in OWP no. 726/2011. The petitioners are migrants and had sought a direction to the Deputy Commissioner, Srinagar to discharge of his respective obligation vested in the office of the Deputy Commissioner for safeguarding and protecting the property of Kashmiri Migrants under the provisions of Jammu and Kashmir Migrant Immovable Property (Preservation, Protection and Restraint on Distress Sales) Act, 1997.

(2.) This Court disposed of the writ petition with a direction to the Deputy Commissioner, Srinagar to take a decision in the matter within a period of six weeks from the date of copy of said order was served upon him and communicate the steps taken thereon to the petitioners. This direction was meant for the then incumbent serving as Deputy Commissioner, Srinagar. In the year 2022, this court direction cannot bear any cognizance on the count that the Deputy Commissioner, Srinagar is presently acting in the contravention of the said direction of this Court which was purpose specific to the then Deputy Commissioner, Srinagar. Hence, this contempt petition is devoid of purpose and, as such, disposed of without prejudice to the right of the petitioners, to resort to all appropriate the available legal courses of action for safeguarding and protecting their property in Kashmir through the medium of the statutory authorities including the Deputy Commissioner, Srinagar for discharging the duties as mandated under the said Act.

(3.) Disposed of.