Bablu S/o Shri Shravan Kumar vs Shri Pawan Arora

The writ petition filed by the petitioner was disposed of after

recording his own statement with the permission to make

representation within the time bound framework & be decided by

the authority and taking note of the satisfaction of the petitioner''s

counsel, the writ petition was decided vide order dt.01.06.2016

with direction to the petitioners to make representation & to be

decided by the authority after assigning due reasons.

In compliance of order of the court, the representation

dt.08.06.2016 (Annex.4) has been made by the petitioner

addressed to the Commissioner, Municipal Corporation, Jaipur.

A bare perusal of the representation dt.08.06.2016 goes to

show that it is completely evasive and does not reveal the bare

facts and there is no cogent evidence on record and what is contended by the petitioner and to be examined/considered by the

authority is completely missing and if this court calls upon the

respondents for non-compliance of order of the court or its

deliberate defiance because of order not being passed on the

representation submitted by the petitioner (Annex.4), it will not be

advisable to proceed in the contempt petition. However, this court

is not satisfied that any contempt has been committed because of

the alleged non-compliance of order of the court, as prayed, on

the representation submitted by the petitioner (Annex.4).

The instant contempt petition accordingly stands dismissed.

However, the petitioner is directed to make a self-contained

representation to the Chief Executive Officer, Municipal

Corporation, Jaipur, in compliance of order of the court

dt.01.06.2016 and if such a representation is made it is expected

from the authority to decide the same keeping in view the

directions of the court.