I.K. Hemaraj vs Rijulal And Ors

This Contempt Case is filed complaining that the directives dated 18.09.2019 in W.P.(C) No. 8912 of The directions contained in the judgment is

contained in the judgment 2015 is not complied with. as follows:

“10. The 1st respondent Panchayat is directed to submit the revised estimate to the additional 3rd respondent, at the earliest, and at any

rate, within a month from the date of receipt of a copy of this judgment. On receipt of the same, the additional 3rd respondent shall process

and finalize the issues within two months thereafter, and forward an appropriate communication to the 1st respondent within the time period

specified above. If and when the proceedings are received by the 1st respondent, the 1st respondent shall consider the entire issues pending

by and between the parties within a further period of one month, after providing an opportunity of hearing and participation to the

petitioner. If ultimately it is found that there are any amounts due to the petitioner, the same shall be paid to the petitioner without any

further delay. However, if it is found that petitioner is not entitled to any amount on account of deficiency on the part of the petitioner to

carry out the contract, the 1 st respondent will be at liberty to proceed in accordance with law. The writ petition is disposed of

accordingly.â€​

Today, when the matter is taken up, learned counsel for the petitioner submitted that on 21.12.2020, an amount of Rs.15,38,980/- is credited to the

account of the contempt petitioner.

In that view of the matter, in my considered opinion, the judgment is complied with in its letter and spirit in favour of the petitioner and therefore, the

second limb of the judgment will not come into play.

Accordingly, this Contempt Case is closed.