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Judgment
12 paragraphs · 189 wordsManoj Kumar Tiwari, J
Writ Petition (M/S) 2124 of 2020 filed by the petitioner was disposed of by Writ Court vide order dated 06.11.2020 with a direction to Secretary,
P.W.D., Government of Uttarakhand to take decision on petitioner’s representation.
In this contempt petition, it is alleged that Secretary, P.W.D. has flouted the order passed by Writ Court.
A compliance affidavit has been filed on behalf of respondent no. 1, enclosing therewith the decision taken on petitioner’s representation vide
order dated 20.04.2021. Perusal of the said order indicates that petitioner’s representation for change of alignment of the road was considered and
rejected on the ground that the road in question is being constructed by another construction agency, namely, Rural Development Department.
Since compliance of the order has been made by taking decision on petitioner’s representation, therefore, it is not a case of willful disobedience
of the order passed by Writ Court.
Accordingly, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.
However, petitioner shall be at liberty to approach appropriate forum for ventilation of his grievance, if any.