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Judgment
12 paragraphs · 210 wordsManoj Kumar Tiwari, J
Writ Petition (M/S) No. 3038 of 2016 filed by petitioner along with several other persons was disposed of by Writ Court vide order dated
07.12.2016, by recording the statement made on behalf of Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam that construction of storm water
drainage system will be completed within six months.
In the contempt petition, it was alleged that the order passed by writ court has not been complied with.
A compliance affidavit has been filed by Shri Sandeep Kashyap, Executive Engineer, Central Store Division, Uttarakhand Payjal Sansadhan Vikas
Avam Nirman Nigam. In para-3 of the said affidavit, it has been stated that the storm water drainage system has been completed and said drainage
system is functioning properly. The completion certificate in respect of the said drainage system is brought on record as Annexure-1 to the compliance
affidavit.
Shri P.S. Rawat, learning counsel appearing of the petitioner does not dispute the statement made in para-3 of the said affidavit.
In such view of the matter, the only logical inference that can be drawn is that the order passed by writ court stands complied with.
Accordingly, Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.