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Lalit Jain vs Shri P.K. Dev and Others

Rajasthan High Court · Decided on 5 July 2012 · Citation: (2012) 3 WLN 515

HON’BLE JUDGES
Narendra Kumar Jain, J · Arun Mishra, J
ACTS & SECTIONS REFERRED
Rajasthan Land Revenue Act, 1956 — Section 90(b)
CASE NUMBER
Civil Contempt Petition No. 815 of 2010 in Civil Special Appeal (Writ) No. 1277 of 2008
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Judgment

4 paragraphs · 189 words

Arun Mishra, C.J.—Heard. Counsel appearing on behalf of the petitioner has submitted that application under Sec. 90(b) of the Rajasthan Land Revenue Act (hereinafter referred to as ''the Act'') has not been decided so far. In order dt. 22.02.2008 passed by Division Bench of this Court in D.B. Civil Special Appeal (Writ) No. 1277/2007, it has been mentioned that application under Sec. 90(b) of the Act has been accepted.

2.

It is admitted by counsel appearing on behalf of the petitioner, on a query being made, that there is no direction issued by this Court to decide title application under Sec. 90(b) of the Act, same is stated to be pending. In the absence of any direction, no case is made out for contempt.

3.

Consequently, counsel appearing on behalf of the petitioner has prayed for withdrawal or the contempt petition with liberty to take recourse to appropriate proceedings for decision of the application.

4.

Liberty is available. We need not to grant it here. Maintainability of such petition has to be examined, as and when it is filed. Notices of contempt are discharged. Contempt petition is disposed of.