Gopal Chand vs Layak Ram

Sandeep Sharma, J

By way of present contempt petition, prayer has been made on behalf of the petitioner for initiation of contempt proceedings against the respondents for having willfully and intentionally disobeyed the directions contained in judgment dated 27.11.2019, passed by this Court in CWP No. 3824 of 2019, whereby Division Bench of this Court while disposing of the petition directed the Sub Divisional Magistrate to visit the spot, make inspection and pass appropriate order within a period of four weeks in accordance with law. Since no appropriate action came to be taken at the behest of the SDM concerned in compliance of aforesaid judgment alleged to have been violated, petitioner has been compelled to approach this Court in the instant proceedings.

Learned Additional Advocate General submits that though he has every reason to believe that by now, judgment alleged to have been violated must have been complied with in its totality, but if not, same would be definitely complied with within a period of one week.

Consequently, in view of the fair stand adopted by the learned Additional Advocate General representing the respondent, this Court sees no reason to keep the present petition alive and accordingly, same is closed. However, respondent-contemnor is directed to do the needful in terms of judgment alleged to have been violated within a period of one week, failing which respondent would aggravate the contempt and petitioner would be at liberty to get the present petition revived so that appropriate action in accordance with law is taken against erring officials. Notice issued to respondent is discharged at this stage. Authenticated copy.