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Judgment
7 paragraphs · 159 wordsArindam Sinha, J
Mr. Mohanty, learned advocate appears on behalf of applicant and submits, direction made in order dated 13th September, 2021 in his client’s writ petition stand violated.
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf of alleged contemner and submits, his instructions are that applicant is eligible to have benefit under the housing scheme. Government order sanctioning the fund is awaited.
It appears the writ petition (W.P.(C) no.24449 of 2021) was a writ petition to enforce order made in earlier writ petition W.P.(C) no.9193 of 2019. Therefore, by this contempt application applicant has moved Court for the second time to obtain compliance. Contention of alleged contemner is that sanction order is awaited on eligibility found.
So far as this Court is concerned, finding of eligible awaiting sanction order amounts to non-compliance. Adjournment is granted to report compliance. The adjournment is peremptory.
List on 28th March, 2023 to report compliance.
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