M/S Geeta Weigh Bridge vs State Of Jharkhand

Rajesh Shankar, J

The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of the order dated 12th September, 2019 passed in W.P. (C) No.2553 of 2010.

No one appears on behalf of the petitioner.

Learned counsel for the opposite party no.2 submits that this Court vide order dated 12th September, 2019 passed in W.P.(C) No.2553 of 2010 had directed the said opposite party to indemnify the cost incurred by the petitioner as per the valuation of the boundary wall available in the record of Adityapur Industrial Area Development Authority, Adityapur (AIADA), Adityapur, Seraikela-Kharsawan.

Mr. Atanu Banerjee, learned counsel appearing on behalf of the opposite party no.3 refers to the order dated 14th May, 2024, whereby he was directed to seek appropriate instruction in the matter from the opposite party no.3 and to file an affidavit responding to the statements made in paragraph no.10 of the show cause affidavit dated 16th January, 2024 filed on behalf of the opposite party no.2. The said paragraph is quoted as under:

“10. That vide letter No. 940/AR dated 17/08/2021 answering opposite party No. 2 has written letter to Mr. Ashish Agarwal stating therein that valuation of the cost for existing boundary wall of the then M/s. Geeta Weigh Bridge, Plot No. 12 (part) in 5th Phase measuring an area of 7,500 Sq.ft. has already been done by the Authority since Mr. Ashish Agarwal has got no locus standie in the matter hence the same could not be paid to him however Mrs. Geeta Devi the then proprietor of M/s. Geeta Weigh Bridge should be produced before the Authority at an earliest to receive the said valuation amount so that order of Hon’ble High Court could be complied, the said letter was acknowledged on 15/09/2021 through peon book.”

It is further submitted that an affidavit on behalf of the opposite party no.3 has been filed on 10th June, 2024, paragraph no.5 of which reads as under:

“5. That the given joint account no. 912010008361997 of Axis Bank, Giridih was in the name of this O.P. 3 and Geeta Devi. The name of Late Geeta Devi has been deleted from the said bank account after the death of Geeta Devi. Now, the said account is in the sole name of the O.P.3 namely Amod Prasad Ram.”

Mr. C.A. Bardhan, learned counsel for the opposite party no.2 submits that the cost incurred by the petitioner as per the valuation of the boundary wall available in the record of the opposite party no.2 shall be transferred in the aforesaid account of the husband of the opposite party no.3 positively within two weeks.

Considering the said submission made on behalf of learned counsel for the opposite party no.2, there is no need to proceed further in the matter.

The contempt proceeding as against the opposite party no.2 is hereby dropped.

The contempt case stands disposed of.